Prelata Chouhan vs State Of Rajasthan
2021 Latest Caselaw 15656 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 12816/2021

Premlata Chouhan W/o Late Shri Manohar Lal @ Manoj D/o
Nandkishor Chouhan, Aged About 32 Years, By Caste Chouhan
R/o K-211, Kudkoo Quarter, Behind Police Chowki Pratap Nagar,
Jodhpur.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Chief Secretary, Government
        Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.      Principal Secretary, Public Works Department, Jaipur,
        Rajasthan.
3.      Chief Engineer, Public Works Department, Jaipur.
4.      Additional Chief Engineer, Public Works Department,
        Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Rakesh Kumar Puri.
For Respondent(s)         :



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                          Judgment / Order

18/10/2021


     At the outset, counsel for the petitioner has made a limited

prayer that the petitioner has filed a representation before the

respondent No.4- the Additional Chief Engineer, Public Works

Department, Jodhpur, which is still pending, therefore, a direction

be issued to the respondent No.4 to consider and decide the

petitioner's representation expeditiously.

     I have considered the arguments advanced before me and

carefully gone through the records of the case.




                     (Downloaded on 18/10/2021 at 08:23:46 PM)
                                                                            (2 of 2)                      [CW-12816/2021]


                                        In view of limited prayer made by the counsel for the

                                   petitioner, the present writ petition is disposed of with a direction

                                   to the respondent No.4-- the Additional Chief Engineer, Public

                                   Works   Department,      Jodhpur,        to     consider        and     decide   the

                                   petitioner's representation pending before him, within a period of

                                   two months from the date of receipt of certified copy of this order.

                                        Stay Petition is also disposed of.



                                                                                 (MANOJ KUMAR GARG), J.

34-prashant/-

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