Vijay Prakash Sharma vs State Of Rajasthan (2025:Rj-Jd:1908)
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Rajasthan High Court - Jodhpur

Vijay Prakash Sharma vs State Of Rajasthan (2025:Rj-Jd:1908) on 13 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:1908]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 416/2025

Vijay Prakash Sharma S/o Puran Lal Sharma, Aged About 47 Years, 15 Staff, Pratap Nagar Colony, Gulab Pura, District Bhilwara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Panchayati Raj Department, Jaipur, Rajasthan.

2. The Chief Executive Officer, Zila Parishad Pali.

3. The Block Development Officer, Panchayat Samiti Raipur, Beawar.

4. The Director, Rajasthan Rajya Sahkari Spinning And Ginning Mills Federation Limited (Spinfed), Jaipur.

5. Factory Manager, Spinfed Spg, Unit, Gulabpura, Bhilwara, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Lakshay Singh Udawat Mr. Shreyash Ramdev For Respondent(s) : Mr. Kuldeep Vaishnav

JUSTICE DINESH MEHTA

Order

13/01/2025

1. The petitioner has raised a grievance that the benefit of

selection grade/ACP ought to have been given to him from the

year 1997 (when he was appointed from SPINFED to the

Panchayati Raj Department) and not from the year 2003 (when he

was absorbed in the Panchayati Raj Department).

2. Learned counsel for the petitioner submitted that the issue

has already been settled by this Court vide its judgment dated

04.08.2023 rendered in a bunch of writ petitions, lead case being

[2025:RJ-JD:1908] (2 of 2) [CW-416/2025]

Prem Shankar Ameta vs. State of Rajasthan & Ors. : S.B.

Civil Writ Petition No.4372/2018.

3. Learned counsel for the petitioner submitted that the

petitioner would feel satisfied if a direction is issued to the

competent authorities of the respondents to consider petitioner's

representation (which he would be filing within four weeks) in

accordance with law.

4. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a representation before

the competent authorities of the respondents along with the web

copy of the order dated 04.08.2023 penned in the case of Prem

Shankar Ameta (supra) and the certified copy of the order instant

within a period of four weeks from today.

5. In case, a representation is so addressed within the

aforesaid period, the competent authority shall consider and

decide the same in accordance with law, preferably within a period

of twelve weeks from the date of receipt of the representation.

6. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

7. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 285-raksha/-

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