Dugdh Sanklan Kendra vs State Of Rajasthan
2021 Latest Caselaw 5575 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 11202/2021

1.     Dugdh Sanklan Kendra, Shyampura Ki Dhani Kheda-B,
       Code No.2279 - Through Suresh Meena Aged 25 Years,
       S/o Kanaram Meena R/o Khedan, Village And Post
       Badhiyal Kalan Dausa
2.     Dugdh Sanklan Kendra, Garh Ki Dhani Pancholi, Code
       No.2603 Through Hari Singh Gurjar S/o Gutthalram
       Gurjar, R/o Pancholi, Tehsil Sikrai, District Dausa
                                                                   ----Petitioners
                                       Versus
1.     State    Of     Rajasthan,          Through         Principal   Secretary
       Department Of Cooperative, Govt. Of Rajasthan, Govt.
       Secretariat Jaipur
2.     Registrar Co-Operative Societies, Rajasthan Jaipur
3.     Jaipur Zila Dugdh Utpadak Sahakari Sangh Limited, Jaipur
       Through Managing Director
4.     Dugdh Utpadak Saahakari Samiti, Sub Center Dausa
       Through In-Charge
                                                                 ----Respondents

For Petitioner(s) : Mr. Mahendra Sharma For Respondent(s) :

JUSTICE DINESH MEHTA

Judgment

04/10/2021

1. After arguing for sometime, Mr. Sharma, learned counsel

appearing for the petitioners submits that the petitioners

would be satisfied if the Manganing Director of the

respondent No. 3 (Jaipur Zila Dugdh Utpadak Sahakari

Sangh Limited, Jaipur) is directed to consider petitioner's

representation dated 6.9.2021 expeditiously.

(2 of 2) [CW-11202/2021]

2. The writ petition is, therefore, disposed of with a direction to

the petitioner to file a fresh representation while pointing out

his grievance alongwith photostat copy of the earlier

representation dated 6.9.2021 and a certified copy of the

order instant before the Managing Director of the respondent

No.3 (Jaipur Zila Dugdh Utpadak Sahakari Sangh Limited,

Jaipur) within a period of seven days from today.

3. In case, the representation is so addressed, the concerned

Managing Director shall consider the same expeditiously

preferably within a period of 15 days of the receipt of the

representation.

4. It is, however, made clear that the direction to decide

petitioner's representation has been issued only with a view

to ensure expeditious redressal of her grievance and the

same may not be construed to be a direction to decide it in a

particular manner.

5. The stay application also stands disposed of.

(DINESH MEHTA),J

C P GOYAL /287

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