Tej Singh Meena vs State Of Rajasthan (2024:Rj-Jd:37077)
2024 Latest Caselaw 7817 Raj

Rajasthan High Court - Jodhpur

Tej Singh Meena vs State Of Rajasthan (2024:Rj-Jd:37077) on 6 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:37077]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14656/2024

Tej Singh Meena S/o Chhote Lal, Aged About 56 Years, Nagla
Bhola, Post Astwan, Tehsil Kumher, District Bharatpur.
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         (Panchayati     Raj),        Government         Of        Rajasthan,   Jaipur,
         Rajasthan.
2.       Additional     Commissioner,             Rural       Development         And
         Panchayati Raj Department, Government Of Rajasthan,
         Jaipur.
3.       District Programme Coordinator And District Collector,
         Barmer, Rajasthan.
4.       Chief Executive Officer, Zila Parishad Barmer, Rajasthan.
5.       Development        Officer,      Panchayat          Samiti      Gudamalani,
         District Barmer, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)           :     Mr. Pawan Singh
For Respondent(s)           :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

06/09/2024

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 a co-ordinate Bench of this Court

at Jaipur Bench in the case of Nand Kishore Sharma & Ors. Vs.

The State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.12109/2018), decided on 18.07.2018.

[2024:RJ-JD:37077] (2 of 2) [CW-14656/2024]

2. Learned counsel, therefore, prays that the petitioner may be

permitted to file a detailed representation before the competent

authorities for redressal of his grievances.

3. In view of the above, the present writ petition is disposed of

with liberty to the petitioner to file a representation to the

competent authorities of the department and the competent

authorities of the department are directed to decide the same

within a period of four weeks from the date of receipt of such

representation; and if the case of the petitioner falls within the

purview of the law laid down by this Court in the case of Nand

Kishore Sharma (supra); the same shall be decided in terms of

the judgment above.

4. 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 sought.

5. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J 79-divya/-

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