Ravindra Pratap Singh vs State Of Rajasthan
2022 Latest Caselaw 1825 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1635/2022

1. Ravindra Pratap Singh S/o Vijay Singh Sankhla, Aged About 27 Years, R/o Ward No 20, Ganesh Sadan, Bhadra, Bhadra Khas, District Hanumangarh, Rajasthan.

2. Neeraj Kanwar D/o Karni Singh, Aged About 25 Years, R/o Ward No. 08, Garh Bass, Bhookar Ka Barani, Hanumangarh, District Hanumangarh, Rajasthan.

3. Subhash Chander S/o Mahaveer Prasad Saharan, Aged About 33 Years, R/o Ward No. 10, Behind Of Lord Krishna Mandir, Chak 1 Rpm, Ratanpura, Tehsil Nohar, District Hanumangarh, Rajasthan.

4. Harshvardhan Singh S/o Vinaypratap Singh, Aged About 31 Years, R/o 73/38 Shiprapath, Mansarover, Jaipur, District Jaipur, Rajasthan.

5. Babu Lal S/o Kesra Ram, Aged About 28 Years, R/o Ward No. 3, Bahalol Nagar, 43 Ssw, Dabli Rathan, Hanumangarh, District Hanumangarh, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Local Self Department, Govt. Of Rajasthan, Secretariat, Jaipur.

2. Director And Joint Secretary, Local Self Department, Govt. Of Rajasthan, Jaipur.

3. Project Director, Local Self Department, Govt. Of Rajasthan, Jaipur.

4. The District Collector And Chairman, District Level Executive Committee, Day-Nulm, District Hanumangarh.

5. The District Collector And Chairman, District Level Executive Committee, Day-Nulm, District Dungarpur.

6. Deputy Director, Local Self Government, Bikaner.

7. Deputy Director, Local Self Government, Dungarpur.

8. Executive Officer, Nagar Palika, Bhadra, District Hanumangarh

9. Executive Officer, Nagar Palika, Nohar, District Hanumangarh.

10. Executive Officer, Nagar Palika, Pilibanga, District Hanumangarh.

                                           (2 of 3)                  [CW-1635/2022]


11.     Executive    Officer,      Nagar        Palika,      Rawatsar,   District
        Hanumangarh

12. Commissioner, Nagar Parishad, Hanumangarh, District Hanumangarh.

13. Commissioner, Nagar Parishad, Dungarpur, District Dungarpur.

                                                                 ----Respondents


For Petitioner(s)         :     Mr Vikram Singh Bhawla (VC)
For Respondent(s)         :



            HON'BLE MR. JUSTICE ARUN BHANSALI

                          Judgment / Order

04/02/2022

Learned counsel for the petitioners submits that the issue

raised in the present writ petition is identical to S.B Civil Writ

Petition No.10695/2018 (Gopiram Gurjar & Ors. Vs. State

of Rajasthan & Ors.), decided on 16.05.2018 and that similar

relief be granted to the petitioner also.

In the case of Gopiram Gurjar (supra), a Coordinate Bench of

this Court observed as under:-

"It is further contended that for the present; the petitioners would be satisfied, if the State respondents are directed to decide the representation of the petitioners, within a time frame, in the light of the adjudication in the case of Mukesh Kumar Khatik (supra), which they are ready and willing to address within two weeks hereinafter.

In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioners to address a comprehensive ventilating the grievances raised in the writ application.

In case, a representation is so addressed within the aforesaid period, the State-respondents are directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible in accordance with law.

However, in no case later than ten weeks from the date of receipt of the representation along with a certified copy of

(3 of 3) [CW-1635/2022]

this order. With the observations and directions, as indicated above, the writ application stands disposed of."

In view of the submissions made, the writ petition filed by

the petitioners is disposed of in light of and with similar directions

as given in the case of Gopiram Gurjar (supra).

Stay application also stands disposed of accordingly.

(ARUN BHANSALI),J 35-MMA/-

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