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Ravidhar Bhardwaj Son Of Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 5869 Raj/2

Citation : 2021 Latest Caselaw 5869 Raj/2
Judgement Date : 25 October, 2021

Rajasthan High Court
Ravidhar Bhardwaj Son Of Shri ... vs The State Of Rajasthan on 25 October, 2021
Bench: Prakash Gupta, Vinod Kumar Bharwani
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               D.B. Special Appeal Writ No. 803/2021

Ravidhar Bhardwaj Son Of Shri Murlidhar Sharma, Resident Of
Sambhar Lake, Tehsil, Phulera, District Jaipur, Rajasthan
                                                                   ----Appellant
                                   Versus
1.      The State Of Rajasthan Through Principal Secretary,
        Finance Budget Department, Secretariat Bhawani Singh
        Road, Jaipur
2.      Senior Deputy District Education Officer Com Block
        Primary Education Officer, Panchayat Samiti Phulera,
        District Jaipur
3.      Block Primary Education Officer, Panchayat Samiti, Dudu
        District Jaipur
                                                                ----Respondents

For Appellant(s) : Mr. Rakesh Kumar Sharma, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment

25/10/2021

This appeal has been filed by the appellant challenging

the order dated 13.8.2021 passed by the learned Single Judge in

S.B. Civil Writ Petition No. 10118/2018 dismissing the writ

petition.

Learned counsel for the appellant submits that the

appellant submitted a representation / notice dated 31.5.2017 to

the respondents, but the same has not been decided so far. The

only prayer made by the counsel for the appellant is that the

(2 of 2) [SAW-803/2021]

respondents may be directed to consider his representation /

notice sympathetically and decide the same expeditiously.

In view of the above, the respondents are directed to

consider the representation / notice dated 31.5.2017 submitted by

the appellant sympathetically and decide the same within two

weeks from the date of receipt of certified copy of this judgment.

The appeal stands disposed of accordingly.

Consequent upon the disposal of the appeal, the stay

application also stands disposed of accordingly.

(VINOD KUMAR BHARWANI),J (PRAKASH GUPTA),J

DK/66

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