Suryabhan Singh Saktawat vs State Of Rajasthan ...
2023 Latest Caselaw 3838 Raj

[2023/RJJD/012668]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13730/2020

Suryabhan Singh Saktawat S/o Rajendra Pratap Singh, Aged About 57 Years, R/o House No. H-2, Govind Nagar, Rajsamand, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Finance Department (Expenditure), Government Of Rajasthan, Jaipur.

2. The Director, State Insurance And Provident Fund Department, Government Of Rajasthan, Jaipur.

3. The Deputy Director, State Insurance And Provident Fund Department, Government Of Rajasthan, Rajsamand, Rajasthan.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. PP Singh
For Respondent(s)           :     Ms. Akshiti Singhvi for
                                  Mr. Sandeep Shah, AAG



                       JUSTICE DINESH MEHTA

                                       Order

01/05/2023

1. Mr. Singh, learned counsel for the petitioner submitted that

the petitioner would be satisfied if the respondents are directed to

consider petitioner's representation (which he would be filing

within four weeks) in accordance with law, more particularly in

light of the Division Bench judgment dated 22.10.2020, rendered

in the case of The Director, Secondary Education, Rajasthan

Vs. Rakesh Purohit & Ors. (D.B. Spl. Appl. Writ

No.368/2020).

2. Ms. Akshiti, learned counsel appearing on behalf of the

respondents submitted that the petitioner is not entitled for the

benefits he has claimed.

[2023/RJJD/012668] (2 of 2) [CW-13730/2020]

3. Be that as it may. Acceding to the innocuous prayer of the

petitioner, the present petition is disposed of with direction to the

petitioner to file a representation within a period of 4 weeks along

with certified copy of the order instant and copies of the judgment

which he wants to rely upon.

4. In case, a representation is so addressed, the competent

authority shall consider the same in accordance with law, as early

as possible, preferably within a period of 8 weeks of receipt of the

representation.

5. 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.

6. The stay petition also stands disposed of.

(DINESH MEHTA),J 33-pooja/-

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