Prakash Sharma S/O Shri Mahaveer Prasad ... vs State Of Rajasthan (2024:Rj-Jp:6131)
2024 Latest Caselaw 936 Raj/2

Rajasthan High Court

Prakash Sharma S/O Shri Mahaveer Prasad ... vs State Of Rajasthan (2024:Rj-Jp:6131) on 6 February, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:6131]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 1128/2024

Prakash Sharma S/o Shri Mahaveer Prasad Sharma, Aged About
56 Years, R/o Flat No. 205, Balaji Tower-7, Jagatpura, Jaipur,
Rajasthan.
                                                                          ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal    Secretary,
         Department          Of     Finance       (Revenue),           Government    Of
         Rajasthan, Jaipur.
2.       Director,        Treasury       And       Accounts,           Government    Of
         Rajasthan, Jaipur.
                                                                       ----Respondents

For Petitioner(s) : Mr. Ravi Kant Sharma with Mr. Pawan Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN

Order

06/02/2024

It is submitted by learned counsel for the petitioner that the

petitioner filed multiple representations dated 19.04.2023 and

08.01.2024 before the respondent authorities for the redressal of

his grievance. However, no heed was paid to the same. In this

regard, learned counsel has relied upon the dictum of the Co-

ordinate Bench judgment of this Court as enunciated in S.B. CWP

No. 13479/2023 titled as Brij Bhusan Sharma vs. State of

Rajasthan.

In this background, this Court deems it appropriate to direct

the respondent-authorities to adjudicate upon/address the

representations filed by the petitioner dated 19.04.2023 and

[2024:RJ-JP:6131] (2 of 2) [CW-1128/2024]

08.01.2024, in accordance with law, while adhering to the

principles of natural justice, within a period of 8 weeks.

In light of the aforesaid, the petition is disposed of.

(SAMEER JAIN),J

DEEPAK/38

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