Rajasthan High Court - Jodhpur
Ram Bhajan vs Raj. State Ganganagar Suger Mills on 11 May, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
1
SB Civil Writ Petition No.4122/2009
Ram Bhajan. vs. The Raj. State Ganganagar Sugar Mills Ltd. & Ors.
S.B. Civil Writ Petition No.4122/2009
Ram Bhajan.
vs.
The Rajasthan State Ganganagar Sugar Mills Ltd.
and others.
Date : 11.5.2009
HON'BLE MR. PRAKASH TATIA, J.
Mr.J Gehlot, for the petitioner.
- - - - -
Heard learned counsel for the petitioner.
The petitioner submitted that his actual date of birth is 1.12.1956. However, in service record, his date of birth has been recorded as 4.11.1953. According to the petitioner, he submitted representation to the respondents even in the year 1989, copy of which has been placed on record as Annex.1. The petitioner submitted that thereafter he submitted representation on 16.12.2008 (Annex.4). The petitioner's representation has not yet been decided by the respondents inspite of the fact that in several other cases, this Court 2 SB Civil Writ Petition No.4122/2009 Ram Bhajan. vs. The Raj. State Ganganagar Sugar Mills Ltd. & Ors.
directed the respondents to consider the representation of the employees and decided the same.
Since the petitioner's total relief is that the respondents may be directed to consider the representation within fixed time, therefore, this writ petition is allowed and it is directed that if the petitioner's representation has not been decided yet, the same may be decided within a period of two months from the date of placing of certified copy of this order by the petitioner.
If the petitioner's case has been rejected, then that may also be communicated to the petitioner.
(PRAKASH TATIA), J.
S.Phophaliya