Anil Kumar Gautam vs State Of Rajasthan (2025:Rj-Jd:5719)
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Rajasthan High Court - Jodhpur

Anil Kumar Gautam vs State Of Rajasthan (2025:Rj-Jd:5719) on 29 January, 2025

[2025:RJ-JD:5719]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1808/2025

Anil Kumar Gautam S/o Rajpal Gautam, Aged About 59 Years, R/
o Sant Vinoba Nagar, Jalesar Road, Near By Veterinary Hospital,
Sadabaad, District Mathura, Uttar Pradesh.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj,
         Government Of Rajasthan, Jaipur.
2.       Chief Executive Officer, Jila Parishad, Sirohi.
                                                                    ----Respondents


For Petitioner(s)             :    Mr. Jitendra Mohan Choudhary.
For Respondent(s)             :


               HON'BLE MR. JUSTICE ARUN MONGA

Order

29/01/2025

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

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

[2025:RJ-JD:5719] (2 of 2) [CW-1808/2025]

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 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 15.01.2025 (Annex.2), qua the

petitioner, shall remain stayed.

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

(ARUN MONGA),J 311-Sumit/Jitender/-

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