Rakesh Kumar Swami vs State Personnel Departmentors
2022 Latest Caselaw 1723 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 2728/2014

Rakesh Kuamr Swami S/o Shri Kabul Chand Swami, aged about
32 years, R/o village Dish, Post Bardod, Tehsil Behror, District
Alwar (Raj.)
                                                                       ----Petitioner
                                       Versus
1.   State   of    Rajasthan          through    Secretary,         Department      of
Personnel, Government of Rajasthan, Jaipur.
2. Secretary, Department of Energy, Government of Rajasthan,
Jaipur.
3.    Chief Managing Director, Jaipur/Jodhpur/Ajmer Discoms,
Vidhyut Bhawan, Jaipur.
4. Managing Director, JdVVNL, New Power House, Jodhpur.
                                                                    ----Respondents

For Petitioner(s)           :    Mr. Aslam Khan
For Respondent(s)           :    Dr. Ganesh Parihar, AAG with
                                 Mr. Sameer Sharma and
                                 Mr. Bipin Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

23/02/2022 Learned counsel for the petitioner submits that the

respondents may be directed to consider his case for promotion on

the post of Assistant Engineer in the light of directions issued by

the Hon'ble Apex Court of India vide its judgment dated

28.06.2021 in Civil Appeal No.59/2021: The State of Kerala

and Ors. vs. Leesamma Joseph as also a Division Bench order

of this Court dated 27.10.2021 passed in D.B. Civil Writ Petition

No.8557/2019: Rakesh Kumar Swami vs. State of

Rajasthan & Ors. and another connected matter.

(2 of 2) [CW-2728/2014]

Learned counsel for the respondents has no objection to the

aforesaid prayer.

In view thereof, this writ petition is disposed of with liberty

to the petitioner to submit a fresh representation within a period

of one week from today. The respondents shall decide the same in

the light of judgment of the Hon'ble Apex Court of India in case of

The State of Kerala and Ors. (supra) and a Division Bench order

of this Court in case of Rakesh Kumar Swami (supra) within a

period of four weeks thereafter vide reasoned order with its

intimation to the petitioner.

The pending application stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

MADAN/28

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