Dharmendra Jandu S/O Shishupal ... vs State Of Rajasthan
2022 Latest Caselaw 2751 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                    D.B. Civil Writ Petition No. 4994/2022

   Dharmendra Jandu S/o Shishupal Singh Jandu, Aged About 41
   Years, R/o Village Mehlana Dikhunada, Post Mehlana Uttrada,
   Tehsil Rajgarh, District Churu, Rajasthan.
                                                                           ----Petitioner
                                         Versus
   1.     State Of Rajasthan, Through Chief Secretary, Government
          Of Rajasthan, Secretariat, Jaipur.
   2.     State      Of    Rajasthan,          Through          Principle       Secretary,
          Department Of Personnel And Training, Government Of
          Rajasthan, Government Secretariat, Jaipur.
   3.     State      Of    Rajasthan,          Through          Principle       Secretary,
          Department         Of     Finance,       Government            Of    Rajasthan,
          Government Secretariat, Jaipur.
   4.     State Of Rajasthan, Through Principle Secretary, Rural
          Development              And       Panchayati           Raj         Department,
          Government          Of     Rajasthan,         Government            Secretariat,
          Jaipur.
   5.     The Registrar, Revenue Board, Ajmer.
   6.     District Collector, Hanumangarh.
   7.     District Collector, Jhunjhunu.
   8.     The Chief Executive Officer, Zila Parishad, Jhunjhunu.
                                                                        ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini, Advocate For Respondent(s) : Major R.P. Singh, Advocate with Mr. Jaivardhan Singh Shekhawat, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

31/03/2022

Heard.

(2 of 2) [CW-4994/2022]

Learned counsel for the petitioner submits that the petitioner

may also be benefited of the order dated 25.11.2021 passed by

Co-ordinate Bench of this Court at Principal Seat at Jodhpur in

Santosh Sharma Vs. State of Rajasthan (D.B. Civil Writ Petition

No. 5920/2021 and batch of petitions).

Learned State Counsel would submit that in the aforesaid

order, the Government was directed to reconsider the entire issue

and take the decision preferably by 28.02.2022. In compliance

thereof, report was submitted before the State Government on

27.02.2022 and thereafter, the State Government has issued a

Memorandum on 27.02.2022. A copy of the same has been placed

for consideration of this Court.

Considering that in compliance of the direction issued by this

Court earlier, now the Government has issued a Memorandum, if

the petitioner grievance is not redressed, it will open for him to file

a fresh petition.

Accordingly, at this stage, the writ petition is disposed off

with the liberty as stated above.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /14

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