Balram Ojha vs State Of Rajasthan (2025:Rj-Jd:2903)
2025 Latest Caselaw 4712 Raj

Rajasthan High Court - Jodhpur

Balram Ojha vs State Of Rajasthan (2025:Rj-Jd:2903) on 16 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:2903]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 21939/2024

Balram Ojha S/o Late Pukh Raj Ojha, Aged About 30 Years, Village Deh, Tehsil Jayal, Dist. Nagaur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Chief Executive Officer, Zila Parishad Nagaur, District Nagaur, Rajasthan.

3. The District Establishment Committee, Through Its Chairman, Zila Parishad Nagaur, District Nagaur, Rajasthan.

                                                                   ----Respondents


For Petitioner(s)            :    Mr. Tanwar Singh Rathore
For Respondent(s)            :                 -



                      JUSTICE DINESH MEHTA

                                      Order

16/01/2025

1. Learned counsel for the petitioner submitted that petitioner's

case is squarely covered by the judgment dated 04.04.2019,

passed by this Court rendered in the case of Mohhamad Umer

Rangrej Vs. State of Rajasthan & Ors. : S.B. Civil Writ

Petition No. 10333/2017.

2. 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 in accordance with law.

[2025:RJ-JD:2903] (2 of 2) [CW-21939/2024]

3. 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 04.04.2019 penned in the case of

Mohhamad Umer Rangrej (supra) and the certified copy of the

order instant within a period of four weeks from today.

4. 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.

5. 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.

6. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 11-raksha/-

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