Dhalaram Jat vs Rajasthan State Road Transport ...
2023 Latest Caselaw 2831 Raj

[2023/RJJD/009159]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4547/2023

Dhalaram Jat S/o Sonaram, Aged About 55 Years, R/o.Village Bisanpura, Post Shahpura, District Jaipur (Raj.).

----Petitioner Versus

1. Rajasthan State Road Transport Corporation, Chomu House, Jaipur Through Chairman Cum Managing Director.

2. The Executive Director (Admn./traffic), Rajasthan State Road Transport Corporation, Jaipur.

3. The Chief Manager, Rajasthan State Road Transport Corporation, Shahpura Depot, District Jaipur.

----Respondents

For Petitioner(s) : Mr.Sunil Kumar Singodiya through VC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/04/2023

1. Mr. Singodiya, learned counsel for the petitioner submits that

the petitioner would feel satisfied, if the respondent-Corporation is

directed to consider petitioner's representation in light of the

Judgment dated 02.12.2021 rendered by the Division Bench of

this Court in D.B. Special Appeal Writ No. 524/2018 (The

Rajasthan State Road Transport Corporation & Anr. vs. Tara

Chand), expeditiously in accordance with law.

2. The present writ petition is, therefore, disposed of with a

direction to the petitioner to address a representation before the

competent authority of the respondent-Corporation along with

webcopy of the judgment dated 02.12.2021 rendered in D.B.

[2023/RJJD/009159] (2 of 2) [CW-4547/2023]

Special Appeal Writ No. 524/2018 and the certified copy of the

order instant within a period of four weeks.

3. In case, the representation is so addressed, the competent

authority shall consider the same in accordance with law including

the Division Bench judgment dated 02.12.2021, as early as

possible, preferably within a period of three months from the

receipt thereof. 4. It is made clear that aforesaid direction to

decide the 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. 5. The stay application also stands

disposed of accordingly.

(VINIT KUMAR MATHUR),J 199-SanjayS/-

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