Shantilal Bhatt vs State Of Rajasthan (2024:Rj-Jd:14160)
2024 Latest Caselaw 2768 Raj

Rajasthan High Court - Jodhpur

Shantilal Bhatt vs State Of Rajasthan (2024:Rj-Jd:14160) on 27 March, 2024

[2024:RJ-JD:14160]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5019/2024

Shantilal Bhatt S/o Bhooraram, Aged About 64 Years, Brahmpuri
Vas, Siyana, Jalore, Rajasthan.
                                                                      ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Panchayati       Raj,       Government            Of     Rajasthan,
         Government Secretariat, Jaipur.
2.       The     Additional      Chief       Secretary,          Panchayati     Raj
         Department, Rajasthan, Jaipur.
3.       The District Collector, Jalore.
4.       The Chief Executive Officer, Zila Parishad Jalore.
5.       The Assistant Director, Pension And Pensioners Welfare
         Department, Jalore, Rajasthan.
6.       The District Treasury Officer, Pension And Pensioners
         Welfare Department, Jalore, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vinay Baghmar
For Respondent(s)         :     ----



               HON'BLE MR. JUSTICE ARUN MONGA

Order

27/03/2024

1. At the outset, learned counsel for the petitioner submits that

the issue raised in the present writ petition is covered by an order

passed by this Court in case of Vijay Singh v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.21/2020,

decided on 21.07.2023. He submits that the respondents may

be directed to consider the representation of the petitioner in light

of the aforesaid judgment.

[2024:RJ-JD:14160] (2 of 2) [CW-5019/2024]

2. In view of the aforesaid submission, without commenting on

the merits of the case, the petition filed by the petitioner is

disposed of with a direction to the competent authority to decide

the representation of the petitioner, in accordance with law,

keeping in view the observations made in the case of Vijay Singh

(supra), as expeditiously as possible.

3. Pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 48-DhananjayS/-

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