Sushil Kumar Andors vs State Local Self Dep Ors ...
2024 Latest Caselaw 1265 Raj/2

Rajasthan High Court

Sushil Kumar Andors vs State Local Self Dep Ors ... on 21 February, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:8948]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 10464/2015

1.       Sushil Kumar S/o Shri Goverdhan Ram By Caste Valmiki,
         Ward No. 2, Basti Talab Ka Mohalla, Khetri, District
         Jhunjhunu Raj.
2.       Geeta Devi W/o Shri Ram Chandra, 54, Ward No. 4
         Khetri, District Jhunjhunu Raj.
3.       Vikas Jaidiya S/o Shri Murari Lal Jaidiya, Ward No. 2,
         Khetri, Tehsil Khetri, District Jhunjhunu, Raj.
4.       Ravi Godaliya S/o Shri Ratan Lal, Ward No. 2, Khetri,
         Tehsil Khetri, District Jhunjhunu, Raj.
5.       Deepak Godaliya S/o Shri Ratan Lal, Ward No. 2, Khetri,
         Thesil Khetri, District Jhunjhunu Raj.
                                                                       ----Petitioners
                                        Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Department          Of       Local     Self,      Government          Of   Ra,
         Government Secretariat, Jaipur.
2.       The Chairman, Municipality, Khetri, District Jhunjhunu
         Raj.
3.       The        Executive       Officer,    Municipality,        Khetri,    District
         Jhunjhunu Raj.
                                                                     ----Respondents

For Petitioner(s) : Mr. Anshuman Saxena For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN

Order

21/02/2024

The present petition filed in the year 2015 is only coming for

admission in the year 2024.

Learned counsel for the petitioner has relied on judgment of

this Court in the case of Pawan Meena vs. The State of

[2024:RJ-JP:8948] (2 of 2) [CW-10464/2015]

Rajasthan (S.B. Civil Writ Petition No. 1665/2024; decided

on 02.02.2024) and prays that petitioner be granted similar

liberty to file representation.

Heard and considered.

The petitioner is granted liberty to file representation before

the respondent. If the said representation is filed within a period

of ten days, the respondents are directed to decide the same,

after affording an opportunity of hearing to the petitioner, strictly

in accordance with law and as expeditiously as possible, preferably

within a period of four weeks.

Needless to say that the petitioner would have the liberty to

approach the Court again if the need so arises, in accordance with

law.

The writ petition stands disposed of in above terms.

(SAMEER JAIN),J

ANIL SHARMA /65

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