Ajeet Singh vs The Registrar, Coop. Societies
2021 Latest Caselaw 16383 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 15242/2021

Ajeet Singh S/o Tej Singh, Aged About 44 Years, 356, Ashapurna
Township, Jodhpur Road, Pali, Rajasthan.
                                                                    ----Petitioner
                                     Versus
1.       The Registrar, Coop. Societies, Nehru Sahkar Bhawan,
         Government Of Rajasthan, Jaipur (Raj.)
2.       Additional Registrar, Co-Operative Societies, Pali (Raj.)
3.       The   Administrator,        Pali   Sahkari       Upbhokta     Wholesale
         Bhandar Ltd., Pali
4.       The General Manager, Pali Sahkari Upbhokta Wholesale
         Bhandar Ltd Pali (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :        Mr. Gopal Sandu
For Respondent(s)         :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

27/10/2021
1.   In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

2.   Counsel for the petitioner at the outset makes a limited

submission that the respondents may be directed to consider and

decide   representation       of    the     petitioner      while   keeping   into

consideration judgment passed by this Court in the matter of

Deependra Singh Vs. State of Rajasthan & Ors. (S.B. Civil Writ

Petition No.6687/2009, decided on 16.05.2011).

3.   In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide

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                                   representation of the petitioner within a period of three months

                                   from today by passing a speaking order strictly in accordance

                                   with law while keeping into consideration judgment passed by this

                                   Court in the matter of Deependra Singh (supra).

                                   4.   Stay Petition stands disposed of accordingly.


                                                                (DR.PUSHPENDRA SINGH BHATI),J.

276-Sanjay/-

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