Suman Soni vs State Of Rajasthan (2024:Rj-Jd:38939)
2024 Latest Caselaw 8257 Raj

Rajasthan High Court - Jodhpur

Suman Soni vs State Of Rajasthan (2024:Rj-Jd:38939) on 20 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:38939]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 15434/2024

Suman Soni D/o Late Moti Lal Soni, Aged About 30 Years, R/o
Outside Jassusar Gate, Near Binnani Bagichi, Bikaner.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Water Resources, Government Of Rajasthan, Jaipur.
2.       The Chief Engineer, Ignp, Bikaner.
3.       The Executive Engineer, (Central Workshop Division)
         Ignp, Bikaner.
4.       The Assistant Engineer, (Vehicle Repair Sub-Division),
         Ignp, Bikaner.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Nishank Madhan



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/09/2024

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 an appropriate representation before the respondent

authorities for redressal of her grievances in the light of the

judgment rendered by the Division Bench of this Court in the case

of Priyanka Shrimali V/s State of Rajasthan & Ors.(D.B.

Civil Writ Petition No.14345/2021) decided on 20.10.2022. He

further prays that the respondents may be directed to consider

and decide the representation at the earliest.

[2024:RJ-JD:38939] (2 of 2) [CW-15434/2024]

3. Considering the limited prayer made by 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 filing fresh representation along with a copy of the

judgment rendered by the Division Bench of this Court in the case

of Priyanka Shrimali (supra) for redressal of her grievances

along with the other rules applicable in the present case.

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

the respondent authorities are directed to consider and decide the

same at the earliest, keeping in mind the judgment rendered by

the Division Bench of this Court in the case of Priyanka

Shrimali(supra), preferably within a period of eight weeks from

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

law.

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

any, stands disposed of.

(VINIT KUMAR MATHUR),J 19-SunilS/-

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