Kuldeep vs The State Of Rajasthan ...
2024 Latest Caselaw 58 Raj

Rajasthan High Court - Jodhpur

Kuldeep vs The State Of Rajasthan ... on 3 January, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:193]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 12791/2023

Kuldeep S/o Ramdas, Aged About 24 Years, 1, Nehru Nagar
Harijan Basti, Beawar, District Ajmer
                                                                       ----Petitioner
                                        Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Local Self Department, Govt. Of Rajasthan, Secretariat,
         Jaipur
2.       Director-Cum-Ex-Officio Joint Secretary, Local Self Govt.
         G-3, Rajmahal Palace Residential Area, Civi Line Phatak,
         22 Godown, Jaipur
3.       Commissioner, Nagar Parishad Beawar District Ajmer
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Om Rajpurohit.
For Respondent(s)            :     --



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/01/2024

1. Learned counsel for the petitioner seeks permission to withdraw

the present petition in light of the directions given by the Division

Bench of this Court vide its order dated 09.08.2019 rendered in

D.B. Special Appeal No.1733/2018: Virendra Kumar & Ors. Vs.

State of Rajasthan & Anr.

2. Permission granted.

3. The present petition is permitted to be withdrawn.

4. The petitioner would be free to file a representation before the

respondents within a period of two weeks from today.

5. In case, the representation is so addressed along with a

certified copy of the order instant, the respondents shall consider

[2024:RJ-JD:193] (2 of 2) [CW-12791/2023]

petitioner's grievance in accordance with law including the

judgment passed by Division Bench in the case of Virendra

Kumar(supra).

6. 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.

7. The writ petition so also stay application stand dismissed

accordingly.

8. The order has been passed based on the submissions made in

the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(KULDEEP MATHUR),J 43-AbhishekK/-

Powered by TCPDF (www.tcpdf.org)