Kailash Prasad vs The State Of Rajasthan ...
2023 Latest Caselaw 9256 Raj

[2023:RJ-JD:38433]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17913/2023

Kailash Prasad S/o Shri Mohan Singh, Aged About 58 Years, Resident Of Plot No. 5, Jhalkari Nagar, Alwar Gate, Ajmer, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through The Chief Secretary, Government Of Rajasthan, Jaipur.

2. The State Of Rajasthan, Through The Secretary, Department Of Personnel And Training, Government Of Rajasthan, Jaipur.

3. The State Of Rajasthan, Through The Principal Secretary, Land Revenue Department, Government Of Rajasthan, Jaipur.

4. The Commissioner, Colonization Department, Government Of Rajasthan, Bikaner, Rajasthan.

                                                                      ----Respondents


For Petitioner(s)              :     Mr. S.S. Choudhary
For Respondent(s)              :

HON'BLE MR. JUSTICE AVNEESH JHINGAN

Judgment

07/11/2023

1. Learned counsel for the petitioner, after arguing for some

time, realizing that in the similar matter, the petitioners were

given liberty to approach the respondent by filing the

representation and directions were issued that the same would be

decided in accordance with law, is not pressing the present writ

petition at this stage with liberty to approach the respondent by

filing a detailed representation in view of the decision of this Court

in The Director, Secretary Education Rajasthan, Bikaner Vs.

[2023:RJ-JD:38433] (2 of 2) [CW-17913/2023]

Narendra Kumar Boolchandani and ors. D.B. Special Appeal

Writ No. 362/2020.

2. The writ petition is disposed of as not pressed with liberty as

prayed for.

(AVNEESH JHINGAN),J 315-DhananjayS/-

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