Bherulal vs The State Of Rajasthan ...
2024 Latest Caselaw 9191 Raj

Rajasthan High Court - Jodhpur

Bherulal vs The State Of Rajasthan ... on 21 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:42945]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16718/2024

Bherulal S/o Shri Bhagirath, Aged About 49 Years, R/o Village
And Post Chiksi Tehsil Chittorgarh Distt. Chitorgarh (Rajasthan).
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Its Secretary (Home),
         Ministry Of Home Affairs, Government Of Rajasthan,
         Government Secretariat Jaipur (Rajasthan).
2.       The Director General Of Police, Police Head Quarter, Lal
         Kothi, Jaipur (Rajasthan).
3.       The Financial Advisor, Police Head Quarter, Rajasthan,
         Jaipur (Rajasthan).
4.       The Inspector General Of Police, Udaipur Range, Udaipur
         (Rajasthan).
5.       The Superintendent Of Police, Chittorgarh (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vinod Jhajharia, through VC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/10/2024

1. Heard learned counsel for the petitioner.

2. Learned counsel for the petitioner, instead of pressing the

writ petition on merits, submits that the petitioner may be given

liberty to approach the respondents by way of filing an appropriate

representation in the light of the judgment rendered by a Co-

ordinate Bench of this Court in the case of S.B. Civil Writ

Petition No.3873/2019 (Amar Singh & Ors. V/s State of

Rajasthan & Ors.), decided on 20.12.2023. He prays that the

[2024:RJ-JD:42945] (2 of 2) [CW-16718/2024]

respondents may be directed to consider and decide the same at

the earliest.

3. In view of the submissions made before this Court, the

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

approach the respondents by way of filing an appropriate

representation along with the copy of the judgment passed in the

case of Amar Singh(supra) for redressal of his grievances. In the

event of filing such representation by the petitioner, the same

shall be considered and decided by the respondents at the earliest

preferably within a period of six weeks from the date of receipt of

such representation, keeping in mind the law laid down by this

Court in the case of Amar Singh (supra).

4. It is made clear that if the case of the petitioner is similar to

the case of Amar Singh(supra) then the same relief may be

granted to him and if the case of the petitioner is distinguishable

from the case of Amar Singh(supra) then the respondents shall

decide his representation by passing a speaking order strictly in

accordance with law.

(VINIT KUMAR MATHUR),J 32-SunilS/-

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