Rajasthan High Court - Jodhpur
Surjaram vs State Of Rajasthan (2024:Rj-Jd:40149) on 26 September, 2024
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2024:RJ-JD:40149] (1 of 2) [WMAP-280/2024]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Writ Misc Application No. 280/2024
Surjaram S/o Shivchand, Aged About 59 Years, R/o Village And
Post Taranagar, Tehsil Taranagar, District Churu (Presently
Working As Head Constable (Mt), Police Line, Churu)
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary To The
Government, Department Of Home, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director General Of Police, Rajasthan, Jaipur
3. Inspector General Of Police, Bikaner Range, Bikaner
4. Superintendent Of Police, Churu
----Respondents
For Petitioner(s) : Mr. Sanjay Kumar Poonia.
For Respondent(s) : Mr. Deepak Chandak for
Mr. B.L. Bhati, AAG.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 26/09/2024 Heard learned counsel for the petitioner- applicant. Learned counsel for the petitioner submits that on 02.08.2024, the writ petition was disposed of in terms that the petitioner is permitted to file a representation for redressal of his grievance and the respondent department was to decide the same expeditiously in the light of order dated 01.06.2007 passed by a Coordinate Bench of this Court in S.B.Civil Writ Petition No.6698/2003 (Om Prakash vs. State of Rajasthan & Ors.), decided on 01.06.2007. However, the order dated 02.08.2024 was (Downloaded on 27/09/2024 at 10:33:08 PM) [2024:RJ-JD:40149] (2 of 2) [WMAP-280/2024] passed deciding the writ petition in the light of judgment rendered by a Coordinate Bench of this court in the case of Om Prakash & Ors. vs State of Rajasthan & Ors.: S.B.Civil Writ Petition No.21214/2017, decided on 21.11.2017. He submits that a bonafide error has crept in while deciding the writ petition in the light of judgment of Om Prakash supra). He, therefore, prays that the order dated 02.08.2024 passed in S.B.Civil Writ Petition No.12506/2024 may be recalled and the writ petition may be decided in the light of judgment rendered by this Court in the case of Om Prakash decided on 01.06.2007.
The application filed by the petitioner is not opposed by the counsel for the respondents.
In view of the submission made and the contentions raised in the application, the application for recalling is allowed. The order dated 02.08.2024 is recalled.
The present writ petition is disposed of with liberty to the petitioner to file a fresh representation for redressal of his grievance. In the event of filing such representation, the respondents shall consider and decide the same in the light of order dated 01.06.2007 passed by a Coordinate Bench of this Court in S.B.Civil Writ Petition No.6698/2003 (Om Prakash vs. State of Rajasthan & Ors.) within a period of six weeks from the date of receipt of certified copy of this order.
(VINIT KUMAR MATHUR),J 463-Anil Singh/-
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