Chander Pal Godara vs The State Of Rajasthan ...
2025 Latest Caselaw 6345 Raj

Rajasthan High Court - Jodhpur

Chander Pal Godara vs The State Of Rajasthan ... on 3 February, 2025

[2025:RJ-JD:6345]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2505/2025

Chander Pal Godara S/o Sahab Ram, Aged About 59 Years, Ward
No.5,    Near       Thakur    Ji    Mandir,      Nathwana,          9   Ntw,   District
Hanumangarh (Raj.).
                                                                        ----Petitioner
                                       Versus
1.       The State Of Rajasthan, To The Secretary, Department Of
         Agricultural, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       The         Commissioner               (Agricultural),          Agricultural
         Commissionerate, Rajasthan, Jaipur.
3.       The        Assistant       Director,        Agricultural        (Extension),
         Hanumangarh, District Hanumangarh (Raj.).
                                                                    ----Respondents


For Petitioner(s)             :    Mr. J.S.Bhaleria.
                                   Mr. Deepak Pareek.
For Respondent(s)             :



                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/02/2025

1. At the outset, learned counsel for the petitioner states that

the issue raised in the present writ petition is covered by a

judgment rendered by Division Bench of this Court in Dr. (Smt.)

Pushpa Mehta Vs. Rajasthan Civil Services Appellate

Tribunal & Ors. Reported in 2001(1) RLR 398. He submits

that the petitioner is sanguine that, in case he is allowed to file a

representation qua the grievance raised in the present writ

petition and the same is considered in light of the aforesaid

judgment, he will be meted out with favorable treatment.

2. Request seems to be fair.

[2025:RJ-JD:6345] (2 of 2) [CW-2505/2025]

3. Given the nature of order which is being passed, no

prejudice would be caused to the respondents and, therefore, the

requirement of issuance of notice is dispensed with as no return is

required to be filed by them.

4. In the aforesaid premise, without commenting on the merits

of the case, the writ petition is disposed of with a liberty to the

petitioner to file a fresh representation, which shall be gone into

by the competent authority and appropriate administrative order

shall be passed in accordance with law.

5. Needless to say that the competent authority shall go

through the judgment relied upon by learned counsel for the

petitioner as mentioned hereinabove and apply its independent

mind on the applicability of the same before passing any order. In

case, judgment ibid is not applicable to the petitioner's case,

specific reasons thereof would be given by passing a speaking

order as expeditiously as possible within a period of 30 days from

the date petitioner approaches the competent authority with a

webprint of the instant order.

6. Until the representation of the petitioner is decided, effect

and operation of the order dated 02.01.2025 (Annex.P/4), qua the

petitioner, shall remain stayed.

7. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 47-/Jitender//Rmathur/-

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