Santosh Kumar vs The State Of Rajasthan ...
2023 Latest Caselaw 10600 Raj

Rajasthan High Court - Jodhpur

Santosh Kumar vs The State Of Rajasthan ... on 12 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   [2023:RJ-JD:43273]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 19044/2023

                                   Santosh Kumar S/o Bhadarmal, Aged About 46 Years, R/o Ward
                                   No. 17, Harijan Basti, Taranagar, Churu (Raj.).
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       The State Of Rajasthan, Through The Secretary,
                                            Department Of Local Self Government, Secretariat, Jaipur.
                                   2.       Executive Officer, Municipal Board, Taranagar, Churu,
                                            Rajasthan.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Sanjay Raj Pandit



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

12/12/2023

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied if his representation is considered and decided

by the respondents, while keeping into consideration the judgment

rendered by this Hon'ble Court at Jaipur Bench in Vinod Kumar

vs. State of Rajasthan & Ors ; S.B. Civil Writ Petition No.

15405/2019 decided on 11.11.2020.

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

disposed of with a direction to the respondents to consider and

decide the representation of the petitioner, while keeping into

consideration the judgment rendered in Vinod Kumar (Supra) by

passing a speaking order, strictly in accordance with law. All

pending applications also stand disposed of.

(DR. PUSHPENDRA SINGH BHATI), J.

385-Zeeshan/-

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