Vasudev Chobisa vs State Of Rajasthan
2022 Latest Caselaw 3454 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16135/2021

Vasudev Chobisa S/o Sukhdev Chobisa, Aged About 59 Years, Bana Kala, Bana Khurd, Udaipur

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Panchayati Raj Department, Rajasthan, Jaipur.

2. Zila Parishad Udaipur, Through Its Chief Executive Officer.

----Respondents

For Petitioner(s) : Mr. Abhishek Mehta. For Respondent(s) : Mr. K.K. Bissa.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

05/03/2022

Heard.

Learned counsel for the petitioners submits that the

controversy involved in the instant writ petition is squarely

covered by the order rendered by a coordinate bench of this court

in a bunch of writ petitions led by S.B. Civil Writ Petition

No.3141/2015 (Jagdish Chandra Khatik & Ors. Vs State of

Rajasthan & Ors.) which were decided in the light of judgment

dated 29.07.2009 rendered in the case of Jagdish Bhanoda V/s

State of Rajasthan & Ors. (S.B. Civil Writ Petition No.773/2009)

which has been ultimately affirmed by the Hon'ble Supreme Court.

Learned counsel for respondents does not dispute this factual

position.

Having perused the pleadings in the writ petition, this court

finds that the matter in hand can be disposed of by requiring the

(2 of 2) [CW-16135/2021]

petitioner to submit a detailed representation to the appropriate

authority for agitating their grievance along with a copy of this

order. Once, the representation is received, the appropriate

authority shall objectively consider and decide their grievance in

the ratio of the judgment rendered in the case of Jagdish Bhanoda

V/s State of Rajasthan & Ors. by passing a reasoned and speaking

order within a period of eight weeks from the date of receipt of

the representation.

In case, the petitioners are found entitled to any benefit, the

same shall be granted to them immediately preferably within a

period of two weeks thereafter. If any grievance of the petitioners

still survives, they shall be at liberty to approach this court

thereafter.

In view of above, the above noted writ petition is disposed

of. No order as to costs.

(ARUN BHANSALI),J 67-pradeep/-

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