Rajasthan High Court - Jaipur
Jaswant Singh Jonwal vs State (Public Works Department) Ors on 9 October, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 15318 / 2017
Jaswant Singh Jonwal S/o Kishori Lal Jonwal, Aged About 32
Years, R/o VPO Peechupara Khurd, Via Bandikui, District Dausa,
Rajasthan
----Petitioner
Versus
1. The State of Rajasthan Through Its Secretary, Public Works
Department, Government of Rajasthan, Secretariat, Jaipur.
2. The Chief Engineer, Public Works Department, Circule Jaipur,
Jaipur
3. The Assistant Training Placement Officer, Through Joint Director,
and Combined State Apprenticeship Counsellor Technical
Education Sansthan, Near Jhalana Dungari, Polytechnic Sansthan,
Jaipur
4. The Executive Engineer, Public Works Department, Nagar
Upkhand First, Gandhi Nagar, Jaipur
5. The Assistant Engineer, Public Works Department, Sub Division
III, Jaipur
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Ram Pratap Saini For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 09/10/2017 Learned counsel for the petitioner gives out that defects pointed out by the Registry have been removed.
Further, looking to the nature of the prayer addressed; the writ petition is taken up for final disposal at this stage.
At the very outset, learned counsel for the petitioner submits that at this stage, the petitioner would be satisfied, if the State-
(2 of 2) [CW-15318/2017] respondents are directed to consider and decide the representation within a time frame, which the petitioner is ready and willing to address within two weeks hereinafter.
In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioner to address a comprehensive representation to the respondents ventilating his grievances.
In case, a representation is so addressed within the aforesaid period, the State-respondents are directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible in accordance with law. However, in no case later than eight weeks from the date of receipt of the representation along with a certified copy of this order.
With the observations and directions, as indicated above, the writ as well as stay application stand disposed off.
(VEERENDR SINGH SIRADHANA)J. SS/5