Rajasthan High Court - Jodhpur
Akash Deep Morya vs Raj. High Court Jodhpur & Anr on 8 March, 2017
Bench: Gopal Krishan Vyas, G.R. Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 13192 / 2015
Akash Deep Morya S/o Shri Laxmandas Morya, By caste Morya,
Aged about 32 years, R/o Ward No.13, Kesrisinghpur, Tehsil
Srikaranpur District Sriganganagar, Rajasthan.
----Petitioner
Versus
1. Raj. High Court Jodhpur, through the Registrar General,
Rajasthan High Court, Jodhpur
2. The State of Rajasthan through Principal Secretary,
Department of Law & Legal Affairs, Govt. of Rajasthan,
Jaipur.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. M.S. Singhvi, Sr. Advocate assisted with
Mr. Deepak Chandak & Mr. Nimesh Suthar
For Respondent(s) : Mr. G.R. Punia, Sr. Advocate assisted with
Mr. Rajendra Prasad.
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE MR. JUSTICE G.R. MOOLCHANDANI Order 08/03/2017 It is submitted by learned counsel for the appellant that in view of the judgment of Hon'ble Supreme Court in case of Avtar Singh vs Union of India & Ors. Reported in (2016) 8 SCC 471, the petitioner is entitled for the relief claimed in this petition.
After perusing the aforesaid judgment, the instant writ petition is hereby disposed of with liberty to the petitioner to file representation alongwith the copy of the judgment passed in Avtar Singh's case (supra) before the Registrar, Rajasthan High Court, Jodhpur within two weeks from the date of receiving certified copy (2 of 2) [CW-13192/2015] of the order. Upon filing such representation, it is expected that the said representation will be decided in the light of the adjudication made by the Hon'ble Supreme Court in the case of Avtar Singh (supra) and the facts narrated in the representation, on merits within one month from the date of receiving representation.
(G.R. MOOLCHANDANI)J. (GOPAL KRISHAN VYAS)J. sudhir