Rajasthan High Court - Jodhpur
Jetha Ram Godara & Ors vs State Of Raj. & Ors on 8 April, 2009
Author: H.R. Panwar
Bench: H.R. Panwar
1
SBCWP NO.2306/2009
S.B.CIVIL WRIT PETITION NO.2306/2009
Jetha Ram Godara & Ors.
Vs.
State of Rajasthan & Ors.
Date of Order :: 08.04.2009
HON'BLE MR. JUSTICE H.R. PANWAR
Mr.Mukesh Rajpurohit, for the petitioners.
Heard learned counsel for the petitioners. The only grievance of the petitioners is that the petitioners were granted first selection grade on completion of nine years' service by orders Annexure-5 and on competition of eighteen years' service, the respondents have not considered their case for second selection grade.
In my view, it would be appropriate in permitting the petitioners to submit a detailed representation ventilating their grievances to the respondent No.3. Learned counsel for the petitioners submits that petitioners may be permitted to submit their individual representation to the respondent No.3 and the respondent No.3 may be directed to consider the same.
2SBCWP NO.2306/2009
Let the petitioners submit their individual representation to the respondent No.3 within a period of 15 days from today and if such representation is made to the respondent No.3, the concerned respondent shall consider and decide the same strictly in accordance with law within two months threrefrom.
With these observations the writ petition stands disposed of.
(H.R. PANWAR), J.
NK