Prakash Chandra Meena vs State Of Rajasthan (2023:Rj-Jd:42571)
2023 Latest Caselaw 10520 Raj

Rajasthan High Court - Jodhpur

Prakash Chandra Meena vs State Of Rajasthan (2023:Rj-Jd:42571) on 7 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42571]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18838/2023

Prakash Chandra Meena S/o Shri Narsaram Meena, Aged About
60 Years, Naya Bas, Tehsil Neem Ka Thana, Dist. Sikar (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Secretariat, Jaipur (Raj.).
2.       The Principal Secretary, Department Of Finance (Rules),
         Government       Of    Rajasthan,         Government        Secretariat,
         Jaipur.
3.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur (Raj.).
4.       Superintendent Of Police, Ajmer, District Ajmer (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. OP Sangwa
For Respondent(s)         :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

07/12/2023

1. Learned counsel for the petitioner at the outset make a

limited submission that the respondents may be directed to

consider and decide the representation of the petitioner, while

keeping into consideration the judgment passed by a Co-ordinate

Bench of this Court in the matter of Dara Singh v. State of

Rajasthan & Ors.: S.B.Civil Writ Petition No.11973/2012,

decided on 17.12.2012.

2. In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide the

representation of the petitioner, while keeping into consideration

[2023:RJ-JD:42571] (2 of 2) [CW-18838/2023]

the judgment of Dara Singh (Supra), by passing a speaking order

within a period of three months from the date of receipt of

certified copy of this order, strictly in accordance with law.

3. All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI), J.

212-/Jitender//-

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