Omprakash Dhaka vs The State Of Rajasthan ...
2023 Latest Caselaw 1647 Raj

[2023/RJJD/004896]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5588/2019

Omprakash Dhaka S/o Shri Pema Ram Dhaka, Aged About 64 Years, Resident Of Village Bas Dhakan, Post Lohsana, District Churu.

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer, Public Health And Engineering Department, Rajasthan, Jaipur.

3. The Superintending Engineer, Public Health And Engineering Department, Churu Division, Churu.

4. The Assistant Engineer, Public Health And Engineering Department, Churu.

----Respondents

For Petitioner(s) : Mr. Manoj Bohra. For Respondent(s) : Ms. Anjana Jawa.

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

10/02/2023

1. After arguing for some time, Mr. Bohra, learned counsel for

the petitioner submits that the petitioner would be satisfied if the

respondents are directed to consider his representation, which he

would be filing (within a period of 15 days from today) in the light

of judgment rendered by this Court in Sohan Lal Mathur Vs. State

of Rajasthan (S.B. Civil Writ Petition No.3631/2008), decided

on17.11.2008, which has subsequently been confirmed up till the

Hon'ble Apex Court in SLP No.14932/2012.

[2023/RJJD/004896] (2 of 2) [CW-5588/2019]

2. The writ petition is, therefore, disposed of with a direction to

the petitioner to file representation indicating his pay scale which

he claims along with a copy of the judgment dated

17.11.2018rendered in the case of Sohan Lal Mathur (supra) and

a certified copy of the order instant within a period of two weeks

from today.

3. If such representation is so addressed, the competent

authority shall consider the same and do the needful in

accordance with law within a period of eight weeks thereafter.

4. It is made clear that aforesaid direction to decide the

petitioner's representation has been issued only with a view to

ensure expeditious redressal of petitioner's grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

5. Stay petition also stands disposed of accordingly.

6. All the pending applications are also disposed of.

(PUSHPENDRA SINGH BHATI),J 139-a.asopa/-

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