Kishnaram vs The State Of Rajasthan ...
2024 Latest Caselaw 1683 Raj

Rajasthan High Court - Jodhpur

Kishnaram vs The State Of Rajasthan ... on 20 February, 2024

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2024:RJ-JD:8655]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2340/2024

Kishnaram S/o Shri Kheemaram, Aged About 47 Years, R/o Nimbadiya, Tehsil Bilara, District Jodhpur (Raj.). Presently R/o Police Line, Pali (Raj.)

----Petitioner Versus

1. The State Of Rajasthan, Through Its Principal Secretary, Department Of Home, Government Of Rajasthan, Jaipur (Raj.).

2. The Director General Of Police, Headquarters, Rajasthan, Jaipur (Raj.).

3. The District Superintendent Of Police, Pali (Raj.).

                                                                     ----Respondents


For Petitioner(s)             :     Mr. OP Sangwa
For Respondent(s)             :     -



                         JUSTICE DINESH MEHTA

                                         Order

20/02/2024

1. Learned counsel for the petitioner submits that the present

writ petition is squarely covered by the judgment dated

03.12.2014 passed by this Court in the case of Sanga Ram Vs.

State of Rajasthan & Ors. : S. B. Civil Writ Petition

No.933/2012.

2. Learned counsel for the petitioner submits that the petitioner

would be satisfied if a direction is issued to the respondents to

decide his representation expeditiously while keeping into

consideration the judgment passed in the case of Sanga Ram

(supra).

[2024:RJ-JD:8655] (2 of 2) [CW-2340/2024]

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

of with a direction to the petitioner to file a representation within a

period of four weeks along with certified copy of the order instant.

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

period, the competent authority of respondents shall consider and

decide the same in accordance with law as early as possible,

preferably within a period of eight weeks from the date of receipt

of such representation, keeping in mind the law laid down by this

Court in the case of Sanga Ram (supra).

5. 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.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 13-akansha/-

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