Rajasthan High Court - Jodhpur
Ganpat Lal vs The State Of Rajasthan ... on 19 November, 2024
[2024:RJ-JD:46658]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18844/2024
Ganpat Lal S/o Virdharam, Aged About 36 Years, R/o Village
Padardi, Post Siwara, Tehsil Chitalwana, District Jalore (Raj.).
(Presently Working As Data Entry Operator At Panchayat Samiti
Chitalwana, District Jalore).
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
Rural Development And Panchayati Raj Department,
Government Secretariat, Jaipur, Rajasthan.
2. The Commissioner (Egs), Rural Development And
Panchayati Raj Department, Government Secretariat,
Jaipur, Rajasthan.
3. The District Project Coordinator-Cum-District Collector,
Jalore.
4. The Additional District Project Coordinator-Cum-Chief
Executive Officer, Zila Parishad Jalore, Rajasthan.
5. The Development Officer, Panchayat Samiti Chitalwana,
District Jalore.
----Respondents
For Petitioner(s) : Mr. Pawan Singh
For Respondent(s) : ----
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral) 19/11/2024
1. Petitioner herein seeks appointment on a contract basis to the post of Data Entry Assistant, pursuant to the communication dated 08.05.2024 (Annex.-10), and requests permission to participate in the ongoing selection process.
2. At the very outset, learned counsel for the petitioner submits that qua the aforesaid grievance, the petitioner has also submitted (Downloaded on 20/11/2024 at 09:49:43 PM) [2024:RJ-JD:46658] (2 of 2) [CW-18844/2024] an undated representation (Annex.-8) and he is sanguine that, in case his representation qua the grievance, which has been pleaded herein, is taken up on the administrative side, it will receive favourable treatment.
3. In view of the aforesaid statement, without commenting on the merits of the petition, the instant petition is disposed of with a direction to the respondents that the competent authority, on the administrative side, shall take up the case of the petitioner and decide the aforesaid pending representation by passing a speaking order in accordance with law. Needful be done as expeditiously as possible, but not later than 30 days.
4. Pending application(s), if any, stand disposed of.
(ARUN MONGA),J 17-DhananjayS/-
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