Norat Mal vs The Principal Secretary ...
2023 Latest Caselaw 10543 Raj

Rajasthan High Court - Jodhpur

Norat Mal vs The Principal Secretary ... on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42818]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18759/2023

Norat Mal S/o Shri Chagana Ram Khokhar, Aged About 45 Years,
Constable No. 98, R/o Katsura, Kishangarh, Dist. Ajmer (Raj.).
                                                                        ----Petitioner
                                      Versus
1.       The Principal Secretary, Department Of Finance (Rules),
         Government        Of     Rajasthan,         Government          Secretariat,
         Jaipur.
2.       The State Of Rajasthan, Department Of Home, Through
         Its Secretary, Govt. Secretariat, Jaipur (Raj.).
3.       The    Adgp    (Armed         Battalion),        Police      Head     Quarter,
         Lalkothi, Jaipur (Raj.).
4.       The    Commanant,           9Th       Battalion           Rajasthan    Armed
         Constabulary (Rac), Headquarter, Tonk, Jodhpur (Raj.).
                                                                     ----Respondents


For Petitioner(s)           :     Mr. OP Sangwa
For Respondent(s)           :     Mr. Manish Vyas, AAG



      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 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

[2023:RJ-JD:42818] (2 of 2) [CW-18759/2023]

representation of the petitioner, while keeping into consideration

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 13-Sudheer/-

Powered by TCPDF (www.tcpdf.org)