Bhanwar Singh Shekhawat vs State And Ors (2024:Rj-Jd:8105)
2024 Latest Caselaw 1563 Raj

Rajasthan High Court - Jodhpur

Bhanwar Singh Shekhawat vs State And Ors (2024:Rj-Jd:8105) on 15 February, 2024

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2024:RJ-JD:8105]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5325/2017

Bhanwar Singh Shekhawat S/o Kalyan Singh Shekhawat, Worked On The Post Helper Department Of Public Helath And Engineer Superannuated From Sub-Division Jahazpur, Circle-Bhilwara At Present Residing At D-6, Sayta Nagar, Jhotwara, Jaipur Raj.

----Petitioner Versus

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

2. The Chief Engineer, Department Of Public Health And Engineer, Jaipur.

3. The Additional Chief Engineer, Department Of Public Health And Engineer, Ajmer.

4. The Superintendent Engineer, Department Of Public Health And Engineer, Circle-Bhilwara, Bhilwara.

5. The Assistant Engineer, Department Of Public Health And Engineer, Sub-Division-Jahazpur, District Bhilwara.

                                                                    ----Respondents


For Petitioner(s)            :     Mr. Rajendra Singh Rathore
For Respondent(s)            :     Ms. Anjana Jawa



                         JUSTICE DINESH MEHTA

                                        Order

15/02/2024

1. After arguing some time, Mr. Rathore learned counsel for the

petitioner submits that the petitioner would be satisfied if a

direction is issued to the competent authority of respondents to

consider and decide petitioner's representation in the light of

judgment dated 15.09.2016 rendered in the case of Surendra

[2024:RJ-JD:8105] (2 of 2) [CW-5325/2017]

Singh vs State of Rajasthan and another in S.B. Civil Writ

Petition No.7638/2008.

2. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a representation, along

with a photo-stat copy of the judgment in the case of Surendra

Singh (supra) and the order instant, within a period of four weeks.

3. In case, a representation is so addressed within the aforesaid

period, the competent authority shall consider and decide the

same in accordance with law, preferably within a period of eight

weeks from the date of receipt of the representation.

4. It is made clear that aforesaid direction to decide the

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.

(DINESH MEHTA),J 172-raksha/-

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