Deepak Kapila vs State Of Rajasthan (2025:Rj-Jd:5050)
2025 Latest Caselaw 5490 Raj

Rajasthan High Court - Jodhpur

Deepak Kapila vs State Of Rajasthan (2025:Rj-Jd:5050) on 27 January, 2025

[2025:RJ-JD:5050]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1604/2025

Deepak Kapila S/o Shri Krishan Lal Kapila, Aged About 59 Years,
Resident Of E-147, Agarsen Nagar, Churu, Rajasthan.
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Agriculture,
         Horticulture         And        Panchayati            Raj     (Agriculture),
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       Deputy       Secretary,       Agriculture         And       Panchayati   Raj
         (Agriculture),           Agriculture         (Group-I)         Department,
         Government Of Rajasthan, Jaipur, Rajasthan.
3.       The Commissioner, Agriculture Department, Rajasthan,
         Jaipur.
4.       The Joint Director Agriculture (Ext.), Department Of
         Agriculture, Churu.
5.       Dr. Rajkumar Kulhari, Presently Working On The Post Of
         Deputy Director Agriculture At The Office Of Deputy
         Director Agriculture, Iganp, Bikaner.
                                                                     ----Respondents


For Petitioner(s)             :    Mr. CVS Shekhawat.
For Respondent(s)             :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

27/01/2025

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

[2025:RJ-JD:5050] (2 of 2) [CW-1604/2025]

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.

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

petitioners 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

petitioners 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.

6. Needful be done as expeditiously as possible.

7. It is made clear that the direction to consider the

representation shall not be construed as an expression of any

opinion, in any manner.

(ARUN MONGA),J 18-Sumit/-

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