Shankar Lal Dudi vs State Of Rajasthan And Ors. ...
2023 Latest Caselaw 10531 Raj

Rajasthan High Court - Jodhpur

Shankar Lal Dudi vs State Of Rajasthan And Ors. ... on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42815]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8110/2017

Shankar Lal Dudi S/o Dharu Ram, R/o Village Mithariya, Tehsil
Degana, District Nagaur.
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan Through Its Secretary, Rajasthan
         Sub-Ordinate And Ministerial Service Selection Board,
         State       Agriculture       Management             Institute     Premises,
         Durgapura, Jaipur.
2.       The     Secretary,        Revenue          Department,           Government
         Secretariat, Jaipur.
3.       The Secretary, Land Record, Board Of Revenue For
         Rajasthan, Ajmer.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Hanuman Singh Choudhary
For Respondent(s)            :     Mr. Deepak Lilawat for Mr. JK Mishra



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

08/12/2023

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 Mahendra Meena Vs. State

of Rajasthan & Ors. (SBCWP No.1128/2023) decided on

06.04.2023.

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:42815] (2 of 2) [CW-8110/2017]

the judgment of Mahendra Meena (Supra), by passing a speaking

order within a period of 90 days 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 30-Sudheer/-

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