Rajasthan High Court - Jodhpur
Rewanta Ram Meghwal vs State Of Rajasthan (2023:Rj-Jd:42819) on 8 December, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:42819]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18752/2023
Rewanta Ram Meghwal S/o Shri Ramnarayan, Aged About 24
Years, Resident Of V/p Nokh, Dist.-Jaisalmer. (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Department Of
Home, Government Secretariat, Jaipur (Raj.)
2. Director General Of Police, Police Head Quarter, Lal Kothi,
Jaipur (Raj.)
3. The Commandant, 3Rd Battalion Rajasthan Armed
Constabulary (Rac), Headquarter, Bikaner. (Raj.)
----Respondents
For Petitioner(s) : Mr. OP Sangwa
For Respondent(s) : Mr. Manish Vyas, AAG
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 08/12/2023
1. Learned counsel for the petitioner at the outset makes a limited submission that the respondents may be directed to consider and decide the representation of the petitioner, while keeping into consideration the judgment passed by a Co-ordinate Bench of this Court in the matter of Rahul Kumar Sharma v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.18269/2023, decided on 22.11.2023.
2. In light of such limited submission, the present writ petition is disposed of with a direction to the respondents to decide the representation of the petitioner, while keeping into consideration the judgment of Rahul Kumar Sharma (Supra), by passing a speaking order within a period of three months from the date of (Downloaded on 12/12/2023 at 08:38:35 PM) [2023:RJ-JD:42819] (2 of 2) [CW-18752/2023] receipt of certified copy of this order, strictly in accordance with law.
3. All pending applications also stand disposed of accordingly.
(DR.PUSHPENDRA SINGH BHATI),J 11-Sudheer/-
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