Arjan Lal Meena vs State Of Rajasthan (2024:Rj-Jd:41479)
2024 Latest Caselaw 8888 Raj

Rajasthan High Court - Jodhpur

Arjan Lal Meena vs State Of Rajasthan (2024:Rj-Jd:41479) on 9 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:41479]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16557/2024

Arjan Lal Meena S/o Ram Lal Meena, Aged About 41 Years,
Village Ghati Post Sarera Tehsil Kherwara Dist. Udaipur (Raj.)
                                                                      ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Principal Secretary To
         Government, Home Department, Government Secretariat,
         Jaipur Rajasthan.
2.       The    Director   General        Of     Police,         Rajasthan,   Jaipur
         Rajasthan
3.       Inspector General Of Police (Udaipur Range), Udaipur.
4.       Superintendent Of Police, Udaipur (Raj.)
                                                                   ----Respondents


For Petitioner(s)          :    Mr. Vinod Jhajharia through V.C.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/10/2024

1. Heard learned counsel for the petitioner.

2. Learned counsel for the petitioner instead of joining the

issues on merits submits that the petitioner may be given liberty

to file a fresh representation before the respondent authorities for

redressal of his grievances in the light of the judgment rendered

by the co-ordinate Bench of this Court at Jaipur Bench in the case

of Pawan Kumar V/s State of Rajasthan & Ors. (S.B. Civil

Writ Petition No.1000/2019) decided on 03.03.2020.

3. Considering the limited prayer of the learned counsel for the

petitioner, the present writ petition is disposed of with liberty to

the petitioner to approach the respondent authorities by way of

[2024:RJ-JD:41479] (2 of 2) [CW-16557/2024]

filing an appropriate representation along with a copy of the

judgment rendered by the co-ordinate Bench of this Court at

Jaipur Bench in the case of Pawan Kumar (supra) for redressal

of his grievances.

4. In the event of filing such representation by the petitioner,

the respondent authorities is directed to consider and decide the

same at the earliest, preferably within a period of six weeks from

the date of filing of such representation, strictly in accordance with

law.

5. Stay petition as well as other pending applications, if any,

stands disposed of.

(VINIT KUMAR MATHUR),J 98-ArunP/-

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