Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Nathu vs State Of Rajasthan
2022 Latest Caselaw 942 Raj

Citation : 2022 Latest Caselaw 942 Raj
Judgement Date : 19 January, 2022

Rajasthan High Court - Jodhpur
Nathu vs State Of Rajasthan on 19 January, 2022
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 1014/2022

Nathu S/o Shri Bhaveng, aged about 59 Years, R/o Village Vata Dungari, Kohala, Tehsil and District Banswara (Raj.).

----Petitioner Versus

1. State of Rajasthan Through The Deputy Secretary, Agriculture (Group-3), Department of Agriculture, Government of Rajasthan, Jaipur (Raj.).

2. Maharana Pratap University of Agriculture and Technology, Udaipur Through Its Registrar.

3. Zonal Director (Research), Agricultural Research Station, Post Box No. 25, Dohad Road, Borwat Farm, Banswara (Raj.).

4. Rajasthan Agricultural University, Bikaner Through Its Registrar.

----Respondents

For Petitioner(s) : Mr. Ravindra Singh.

Through video conferencing.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

19/01/2022

Learned counsel for the petitioner submits that petitioner

would be satisfied if the respondents are directed to consider

petitioner's representation (which he would be filing) in light of the

judgment of this Court in the case of Mangi Lal Lohar Vs.

Maharana Pratap University & Ors. (SBCWP No.3924/2014),

decided on 16.1.2017.

The writ petition is disposed of with a direction to the

petitioner to file representation alongwith a web copy and

(2 of 2) [CW-1014/2022]

photostat copy of the judgment passed by this Court in Mangi Lal

Lohar (supra) and any other documents which the petitioner will

be filing.

In case, the representation is filed within a period of three

weeks, the competent officer shall consider and decide the same

within a period of 12 weeks of receipt of the representation.

It is made clear that aforesaid direction to decide the

petitioner's representation has been issued only with a view to

ensure expeditious redressal of petitioner's grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

The stay application also stands disposed of accordingly.

(ARUN BHANSALI),J 60-DJ/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter