Jagdish Prasad vs The State Of Rajasthan ...
2024 Latest Caselaw 4894 Raj

Rajasthan High Court - Jodhpur

Jagdish Prasad vs The State Of Rajasthan ... on 30 May, 2024

[2024:RJ-JD:25118]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5646/2024

1.       Jagdish Prasad Brother-In-Law/o Birbal Ram, Aged About
         65 Years, Gavdi Ki Dhani, District Jalore.
2.       Ugam Singh S/o Bhanwar Singh, Aged About 61 Years,
         Near Excise Office, Railway Station Colony, Jalore.
3.       Nathu Singh S/o Hadmant Singh, Aged About 61 Years,
         Solankiyo Ka Baas, Tehsil Samdari, District Balora.
4.       Rana Ram Choudhary S/o Deva Ram, Aged About 70
         Years, Dabli, Post Khandap, District Balotra.
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through The                           Secretary,
         Department Of Finance, Secretariat, Jaipur.
2.       The Directorate Of Pension And Welfare Department,
         Government Of Rajasthan, Jyoti Nagar, Lal Kothi, Jaipur.
3.       The State Of Rajasthan, Through Principal Secretary
         Department Of Home, Government Of Rajasthan
         Secretariat, Jaipur.
4.       Principal Secretary Revenue Department, Government Of
         Rajasthan Secretariat, Jaipur, Rajasthan.
5.       Director General Of Police, Jaipur.

6.       Chief Executive Officer, Zila Parishad, Balotra.

7.       Director, Elementary Education, Bikaner.

8.       District Education Officer (Elementary), Balotra.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. M.K. Dudi
For Respondent(s)         :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 30/05/2024

1. At the outset, it is submitted by learned counsel for the petitioner 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

[2024:RJ-JD:25118] (2 of 2) [CW-5646/2024]

respondents may be directed to consider the representation of the petitioner in light of the aforesaid judgment.

2. In view of the submissions made, 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, also stand disposed of.

(ARUN MONGA),J 69-AK Chouhan/-

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