Arif Khan vs The State Of Rajasthan ...
2025 Latest Caselaw 3665 Raj

Rajasthan High Court - Jodhpur

Arif Khan vs The State Of Rajasthan ... on 2 January, 2025

[2025:RJ-JD:109]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                   S.B. Civil Writ Petition No. 21352/2024

 Arif Khan S/o Abdul Kalam Kayamkhani, Aged About 31 Years,
 Resident Of Dukoshi, Tehsil And District Nagaur, (Raj.).
                                                                       ----Petitioner
                                       Versus
 1.       The State Of Rajasthan, Through Secretary, Department
          Of Self, (Local Government Department) Government Of
          Rajasthan Secretariat, Jaipur.
 2.       The Director, Local Government Department, Government
          Of Rajasthan, Jaipur (Raj.).
 3.       The Deputy Director, Local Government Department,
          Ajmer Division, Ajmer, (Raj.).
 4.       The      Commissioner,        Nagar       Parishad        Nagaur,   District
          Nagaur (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Gopal Lal Acharya.
For Respondent(s)            :



                HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

02/01/2025

1. Petitioner herein is before this Court seeking directions to the

respondents not to discontinue the petitioner's service from the post of

Driver.

2. At the outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by a judgment rendered by Hon'ble Apex Court in the

case of State of Punjab & Ors. Vs. Jagjit Singh & Ors. 1. He

submits that the petitioner is sanguine that, in case he is allowed

1 (2017) 1 SCC 148

[2025:RJ-JD:109] (2 of 2) [CW-21352/2024]

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.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Jagjit Singh (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 16-/Jitender/Rmathur

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