Manohar Singh Rathore vs Rajasthan State Road Transport ...
2023 Latest Caselaw 9332 Raj

[2023:RJ-JD:38660]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13199/2023

Manohar Singh Rathore S/o Shri Mool Singh, Aged About 63 Years, Village Pandit Ji Ki Dhani, Betwasiya, Tehsil Osian, District Jodhpur.

----Petitioner Versus

1. Rajasthan State Road Transport Corporation, Through Its Chairman, Chamu House, Parivahan Marg, Near, Civil Lines, Jaipur, Rajasthan 302001

2. Managing Director, Rajasthan State Road Transport Corporation, Chamu House, Parivahan Marg, Near, Civil Lines, Jaipur, Rajasthan 302001

3. Depot Manager, Rajasthan State Road Transport Corporation, Depot Manager, Jodhpur.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. D.S. Thind
For Respondent(s)           :

HON'BLE MR. JUSTICE AVNEESH JHINGAN

Judgment

08/11/2023

1. This petition was filed aggrieved of the fact that the

petitioner has not been granted first, second and third selection

grades with effect from 25.06.1989, 25.06.1998 and 25.06.2007.

2. The reliance is placed upon the decision of this Court in

Suresh Chasta Vs. Rajasthan State Road Transport Corporation

and ors. decided on 14.07.2023.

3. The grievance raised is that the representation given by the

petitioner has not been decided.

[2023:RJ-JD:38660] (2 of 2) [CW-13199/2023]

4. From the perusal of pleadings, it is forthcoming that

representation annexed is neither dated nor there is proof of its

submission

5. No case is made out for interference in the writ petition.

However the petitioner shall be at liberty to pursue filing the

representation for redressal of grievance.

5. There is no doubt, in case the representation is made, the

needful will be done in accordance with law by the respondents

expeditiously.

(AVNEESH JHINGAN),J 74-DhananjayS/-

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