Shree Lala S/O Shri Suaji vs National Textile Corporation Limited ...
2024 Latest Caselaw 1573 Raj/2

Rajasthan High Court

Shree Lala S/O Shri Suaji vs National Textile Corporation Limited ... on 5 March, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:11250]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                     S.B. Civil Writ Petition No. 355/2024

Shree Lala S/o Shri Suaji, Aged About 59 Years, R/o Gram
Chalisa, Post Nanduri Mahendrataan, Tehsil Beawar, Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.       National Textile Corporation Limited And Others, (A Unit
         Of Bharat Government) West Area, Ntc House, 15 Nm
         Marg, Ballard, East Mumbai- 40001
2.       Manager, Mahalaxmi Mills, Beawar, Jila Ajmer
3.       Senior Manager (Hr/i) Ntc Limited, W.r.o. Mumbai.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Kunal Kant Rawat
For Respondent(s)             :



                HON'BLE MR. JUSTICE SAMEER JAIN

                                         Order

05/03/2024


      At the outset, prior to the commencement of arguments on

merits, learned counsel for the petitioner submitted that the lis

before this Court is already put to rest by the judgment of the

Coordinate Bench of this Court as enunciated in S.B. Civil Writ

Petition No. 868/2024 titled as Shree Taju Katath vs. NTC

Limited & Anr., decided on 26.02.2024.

      In this background, learned counsel for the petitioner

averred that the relief as granted to the petitioner in Shree Taju

Katath (Supra), be also extended in favour of the petitioner

before this Court.

[2024:RJ-JP:11250] (2 of 2) [CW-355/2024]

The operative extract of the judgment passed in Shree Taju

Katath (Supra) is reproduced herein-under:-

"4. In light of the aforesaid, this Court deems it appropriate to direct the respondent no.1 to adjudicate upon the representation so filed by the petitioner dated 06.08.2020, after duly effectuating compliance with the principles of natural justice and also, the law applicable. The said adjudication be carried out within an upper time frame of four weeks from today. It is expected that the said representation shall be disposed of by way a well- reasoned and speaking order.

5. Accordingly, in terms of the directions enumerated herein-above, the instant petition is disposed of."

Accordingly, in terms of the aforesaid, the instant petition is

disposed of with directions to the concerned respondents to

adjudicate upon the representation so filed by the petitioner dated

06.08.2020, after duly effectuating compliance with the principles

of natural justice and also, the law applicable. The said

adjudication be carried out within an upper time frame of four

weeks from today. It is expected that the said representation shall

be disposed of by way of a well-reasoned and speaking order.

As a result, the instant petition is disposed of. Pending

applications, if any, also stand disposed of.

(SAMEER JAIN),J

Pooja /12

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