Ramnarayan vs State Of Rajasthan
2021 Latest Caselaw 9400 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7070/2021

Ramnarayan S/o Chota Ram, Aged About 26 Years, R/o Village Rampura, Tehsil Phalodi, District Jodhpur (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Women And Children Development, Jaipur (Rajasthan)

2. The Additional District Collector, Phalodi, District Jodhpur (Rajasthan)

3. The Sdo, Tehsil Bap, District Jodhpur (Rajasthan)

4. The Child Development Project Officer, Tehsil Bap, District Jodhpur (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Kunal Bishnoi, through Cisco Webex App For Respondent(s) :

JUSTICE DINESH MEHTA

Order

11/05/2021

1. By way of the present writ petition, the petitioner has

challenged shifting of one Anganwari Center of Village Rampura

(Daron Ki Dhani) to Panchayat Headquarter, Rameri.

2. The present writ petition involves disputed questions of facts

and, therefore, instead of entertaining the present writ petition,

this Court deems it appropriate to direct the Additional District

Collector, Phalodi to consider representation dated 09.04.2021,

sent by the Sarpanch of Gram Panchayat Rameri in accordance

with law.

(2 of 2) [CW-7070/2021]

3. For the purpose aforesaid, the petitioner himself may also

file a representation along with a web copy of the order instant

and a photo copy of the representation dated 19.04.2021 before

the District Collector, Jodhpur and Additional District Collector,

Phalodi within a period of 7 days from today. The petitioner may

also enclose any other document/ judgment in support of his

representation.

4. On receipt of such representation, the Additional District

Collector, Phalodi shall consider the same and do the needful in

accordance with law, preferably within a period of two weeks from

receipt thereof.

5. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

23-skm/-

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