Satya Pal Yadav S/O Ram Chandra Yadav vs The State Of Rajasthan ...
2024 Latest Caselaw 5332 Raj/2

Rajasthan High Court

Satya Pal Yadav S/O Ram Chandra Yadav vs The State Of Rajasthan ... on 14 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34611]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 13252/2024

                                    Satya Pal Yadav S/o Ram Chandra Yadav, Aged About 68 Years,
                                    R/o H. No.b-8, Garh Colony, Kotputli, Rajasthan-303108.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         The State Of Rajasthan, Through Principal Secretary,
                                               College Education Department, Government Secretariat,
                                               Jaipur.
                                    2.         State Of Rajasthan, Through Its Additional Chief
                                               Secretary,   Department Of  Finance,  Secretariat,
                                               Rajasthan, Jaipur.
                                    3.         The Sub-Treasury Office, Kotputli Through Treasury Office
                                               Jaipur (Rural).
                                    4.         The Director, Treasury             And      Accounts      Department,
                                               Rajasthan, Jaipur.
                                    5.         The Director, Department Of Pension And Pensioners
                                               Welfare, Rajasthan, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Mukul Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 14/08/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to submit a representation with the

respondents for redressal of his grievance.

The writ petition is dismissed accordingly with liberty as

aforesaid. However, it goes without saying that if any

representation is filed by the petitioner seeking redressal of his

grievance, the respondents are under an obligation to decide the

same expeditiously by a reasoned and speaking order with its

communication to the petitioner.

(MAHENDAR KUMAR GOYAL),J

Manish/41

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