Neetu Devi vs State Of Rajasthan ...
2023 Latest Caselaw 2517 Raj

[2023/RJJD/007739]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1790/2023

Neetu Devi W/o Shri Lalchand, Aged About 38 Years, R/o Harijan Basti, Ward No. 23, Ladnun, District Nagaur.

----Petitioner Versus

1. The State of Rajasthan, Through Principal Secretary, Local Self Department, Govt. of Rajasthan, Secretariat, Jaipur.

2. Director-cum- Ex-Officio Joint Secretary, Local Self Govt.

G-3, Rajmahal Palace Residential Area, Civil Line Phatak, 22 Godown, Jaipur.

3. Executive Officer, Nagar Palika Ladnun, District Nagaur.

----Respondents

For Petitioner(s) : Mr. Om Rajpurohit

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/03/2023

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied if the respondents are directed to consider

petitioner's representation in light of the judgment dated

11.09.2019 rendered in the case of Ravi Lohiya & Ors. Vs.

State of Rajasthan & Ors. (D.B. Spl. Appl. Writ

No.1070/2019).

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

the petitioner to file her representation along with certified copy of

the order instant and a web copy of the order dated 11.09.2019

passed in the case of Ravi Lohiya (supra) before the competent

authority of the respondents.

[2023/RJJD/007739] (2 of 2) [CW-1790/2023]

3. In case any such representation is filed within a period of

three weeks from today, the competent authority of the

respondents shall consider the same in accordance with law.

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. The stay application also stands disposed of accordingly.

(VINIT KUMAR MATHUR),J 51-Shahenshah/-

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