Sushil Chandra Mathur vs The State Of Rajasthan ...
2024 Latest Caselaw 2776 Raj

Rajasthan High Court - Jodhpur

Sushil Chandra Mathur vs The State Of Rajasthan ... on 27 March, 2024

[2024:RJ-JD:14158]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5023/2024

Sushil Chandra Mathur S/o Late Kunji Lal Mathur, Aged About 67
Years, 23E-98, Chopasani Housing Board, Jodhpur, Rajasthan
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Water Resources Department
         Through Its Secretary, Government Of Rajasthan, Jaipur.
2.       The Chief Engineer, Water Resources Department The
         Executive Engineer, Jaipur
3.       Additional Chief Engineer, Udaipur Circle, Water Resource
         Department, Udaipur.
4.       The Joint Director, Pension And Welfare Department,
         Government Of Rajasthan, Udaipur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Bhanu Prakash Mathur
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.

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

[2024:RJ-JD:14158] (2 of 2) [CW-5023/2024]

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 49-DhananjayS/-

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