Rewanta Ram Meghwal vs State Of Rajasthan (2023:Rj-Jd:42819)
2023 Latest Caselaw 10546 Raj

Rajasthan High Court - Jodhpur

Rewanta Ram Meghwal vs State Of Rajasthan (2023:Rj-Jd:42819) on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42819]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18752/2023

Rewanta Ram Meghwal S/o Shri Ramnarayan, Aged About 24
Years, Resident Of V/p Nokh, Dist.-Jaisalmer. (Raj.)
                                                                      ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Secretariat, Jaipur (Raj.)
2.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur (Raj.)
3.       The    Commandant,         3Rd       Battalion          Rajasthan    Armed
         Constabulary (Rac), Headquarter, Bikaner. (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 makes 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 Rahul Kumar Sharma v.

State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.18269/2023, decided on 22.11.2023.

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

the judgment of Rahul Kumar Sharma (Supra), by passing a

speaking order within a period of three months from the date of

[2023:RJ-JD:42819] (2 of 2) [CW-18752/2023]

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 11-Sudheer/-

Powered by TCPDF (www.tcpdf.org)