Bhanu Kumar And Anr vs State Of Rajasthan And Ors
2021 Latest Caselaw 17598 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5917/2018

1. Bhanu Kumar S/o Late Shri Kalu Gameti, R/o Boro Ka Guda, Post Dhikli, Tehsil Badganv, District Udaipur.

2. Smt. Radhki W/o Late Shri Kalu Gameti, R/o Boro Ka Guda, Post Dhikli, Tehsil Badganv, District Udaipur.

----Petitioners Versus

1. The State Of Rajasthan Through Secretary, Department Of Personnel, Secretariat, Government Of Rajasthan, Jaipur. Raj..

2. Department Of Forest Through Principal Chief Conservator Of Forest, Government Of Rajasthan, Aranya Bhawan, Jhalana Institutional Area, Jaipur-302004, Rajasthan India.

3. Chief Conservator Of Forest, Government Of Rajasthan, Udaipur.

4. Deputy Conservator Of Forest North, Government Of Rajasthan, Near Govt. Press, Gulab Bagh Road, Udaipur.

----Respondents

For Petitioner(s) : Mr. A K Choudhary For Respondent(s) : Mr. Abhimanyu Singh for Mr. DS Jasol, GC

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/11/2021

The matter comes up for consideration of application (I.A.

No.1/21) preferred on behalf of the petitioners for early listing of

the writ petition.

Learned counsel for the petitioner has submitted that he

would be satisfied if the respondents are directed to decide the

representation of the petitioners for giving them compassionate

(2 of 2) [CW-5917/2018]

appointment in view of the amendment in the Rajasthan Service

Rules, 1951 vide notification dated 13.03.2018.

Learned counsel for the respondents has no objection if this

writ petition is disposed of with a direction to the respondents to

decide the representation of the petitioners.

In view of the above, this writ petition is disposed of with

liberty to the petitioners to move appropriate representation

before the concerned authority of the respondents for ventilating

their grievances .

If any such representation is filed on behalf of the petitioners

within a period of four weeks from today, the respondents shall

consider and decide the same strictly in accordance with law

within three months thereafter.

(VIJAY BISHNOI),J

Surabhii/20-

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