Sunita vs The State Of Rajasthan ...
2024 Latest Caselaw 8967 Raj

Rajasthan High Court - Jodhpur

Sunita vs The State Of Rajasthan ... on 15 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:41819]                   (1 of 2)                          [CW-16837/2024]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16837/2024

Sunita W/o Shri Rohitas Pawar, Aged About 28 Years, R/o Harijan
Basti Ward No. 30, Ratanghar, District Churu (Raj.).
                                                                      ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Local Self Department, Govt. Of Rajasthan, Secretariat,
         Jaipur.
2.       Commissioner,      Municipal           Council,         Ratanghar,   Churu
         (Raj.).
                                                                   ----Respondents


For Petitioner(s) : Mr. Govind Kachhawaha
For Respondent(s) : Mr. N.S. Rajpurohit, AAG




         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/10/2024

1. Learned counsel for the petitioner seeks permission to

withdraw the present petition in light of the directions given by the

Division Bench of this Court vide its order dated 09.08.2019

rendered in D.B. Special Appeal No.1733/2018 : Virendra

Kumar & Ors. Vs. State of Rajasthan & Anr.

2. Permission granted.

3. The present petition is permitted to be withdrawn.

4. The petitioner would be free to file a representation before

the respondents within a period of two weeks from today.

5. In case, the representation is so addressed along with a

certified copy of the order instant, the respondents shall consider

[2024:RJ-JD:41819] (2 of 2) [CW-16837/2024]

petitioner's grievances in accordance with law including the

judgment passed by Division Bench in the case of Virendra

Kumar (supra).

6. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievances. The same may not

be construed to be an order to decide the representation in a

particular manner.

7. The writ petition so also the stay application stand dismissed

accordingly.

8. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 33-SanjayS/Nikita/-

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