Om Prakash Mali vs Union Of India
2022 Latest Caselaw 7227 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 10798/2021

Om Prakash Mali & Ors.

----Petitioners Versus Union Of India & Ors.

----Respondents

For Petitioner(s) : Mr. Girish Sankhala For Respondent(s) : Mr. Mukesh Rajpurohit, ASG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/05/2022 Learned counsel for the petitioners has submitted that

the controversy involved in this writ petition is squarely

covered by the decision of this Court rendered in SB Civil Writ

Petition No.2407/2020 (Mahesh Chandra Tripathi & Ors. Vs.

UOI & Ors.) dated 25.2.2022, whereby this Court has

directed the respondents to take a decision on the application

filed by the petitioners expeditiously, preferably within a

period of 90 days.

Learned counsel for the petitioners has submitted that

the writ petition may be disposed of in terms of the order

passed by this Court in SB Civil Writ Petition No.2407/2020.

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

with a direction to the respondents to take a decision on the

application filed by the petitioners expeditiously, preferably

within a period of 90 days from the date of receipt of a

(2 of 2) [CW-10798/2021]

certified copy of this order strictly in accordance with the

Rules and guidelines governing the field.

The stay petition is also disposed of.

(VIJAY BISHNOI),J

142-AjaySingh/-

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