Lrs Of Shri Kawa vs State Of Rajasthan ...
2023 Latest Caselaw 8276 Raj

[2023:RJ-JD:33993]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5618/2022

Lrs Of Shri Kawa, S/o Late Vela Ji, Through his Legal Representative:-

1. Smt. Ganga Devi W/o Late Shri Kawa, Aged 70 years, R/o Village Mandwa (Khaparda), Tehsil Mandwa, District Dungarpur.

----Petitioner Versus

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

2. The Chief Engineer (Admn.), Public Health And Engineering Department, Jaipur.

3. The Superintending Engineer, Public Health And Engineering Department, Government Of Rajasthan, District Circle, Dungarpur.

4. The Executive Engineer, Public Health And Engineering Department, City Division, Dungarpur.

5. Assistant Engineer, Public Health And Engineering Department, City Sub Division Dungarpur, Dist. Dungarpur.

                                                                        ----Respondents


For Petitioner(s)               :    Mr. Shailendra Kumar
For Respondent(s)               :    Ms. Anjana Jawa

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/10/2023

1. After arguing for some time, Mr. Shailendra Kumar, learned

counsel for the petitioner submits that the petitioner would be

satisfied if the respondents are directed to consider her

representations, which she would be filing (within a period of 15

days from today) in the light of judgment rendered by this Court

[2023:RJ-JD:33993] (2 of 2) [CW-5618/2022]

in Sohan Lal Mathur Vs. State of Rajasthan (S.B. Civil Writ Petition

No.3631/2008), decided on 17.11.2008, which has subsequently

been confirmed up till the Hon'ble Apex Court in SLP

No.14932/2012.

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

the petitioner to file representation indicating her pay scale which

she claim along with a copy of the judgment dated 17.11.2018

rendered 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.

(VINIT KUMAR MATHUR),J 145-Shahenshah/-

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