Rajesh Kumar Sharma S/O- Sh. ... vs State Of Rajasthan
2022 Latest Caselaw 1837 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 D.B. Special Appeal Writ No. 421/2022

1.       Rajesh Kumar Sharma S/o- Sh. Govind Narayan Sharma,
         Aged About 56 Years, R/o -1/49, Nagar Nigam Colony,
         Purana Ramgarh Mod, Amer Road, Jaipur-302002
2.       Gopal Krishna Sharma S/o- Sh. Dwarka Prasad Sharma,
         R/o -B-84, Arya Nagar Vistar, Near Dadi Ka Phatak,
         Murlipura, Jaipur-302039
                                                                     ----Appellants
                                      Versus
1.       State    Of    Rajasthan,          Through          Principal    Secretary,
         Department        Of      Administrative           Reforms       And    Co-
         Ordination, Government Secretariat, Jaipur
2.       Commercial        Tax        Department,           Rajasthan      Through
         Commissioner,          Kar    Bhawan,         Bhawani       Singh      Road,
         Ambedkar Circle, C-Scheme, Jaipur, Rajasthan-302005
3.       Rajasthan Public Service Commission, Through Chairman,
         Jaipur Road, Ghooghara Ghati, Ajmer, Rajasthan 305001
                                                                   ----Respondents

For Appellant(s) : Mr. Ajatshatru Mina Mr. Anish Sharma For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

25/02/2022

Appellant-original petitioners had previously filed a writ

petition which was withdrawn on 17.12.2020 with a liberty to file a

representation. Such a representation has been made on

03.01.2021. When such representation was not decided they filed

a fresh writ petition which was dismissed by the learned Single

Judge.

(2 of 2) [SAW-421/2022]

Without going into the merits of the appeal it is observed

that if the petitioners have made a representation, the

administration should at least reply to the same.

With these observations appeal is disposed of without being

influenced by the observations made in the impugned judgment.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

N.Gandhi/4

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