Rajasthan High Court - Jodhpur
Bhupendra Singh vs Raj. State Ganga. Sugar Mills Ltd on 22 May, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
1
S.B. Civil Writ Petition No.5139/09
(Bhupendra Singh Vs. Raj. State Ganganagar Sugar Mills
Ltd., & Ors.)
Date of order: 22.05.2009
HON'BLE MR. PRAKASH TATIA, J.
Mr. J Gehlot for the petitioner.
The petitioner's prayer is that respondents may be directed to consider his representation for correction in the recorded date of birth of the petitioner. According to learned counsel for the petitioner for the same employer in SB Civil Writ Peittion No.4122/09 ( Ram Bhajan Vs. State of Raj. & Ors.) in which direction was issued to the respondents to consider the representation of the petitioner for correction of his recorded date of birth.
Since petitioner's prayer is only that respondents may be directed to consider the representation of the petitioner. Therefore, this writ petition is disposed of and respondents are directed to consider the representation of the petitioner which may be submitted by the petitioner within one month from today. The respondents may be decided the same within two months 2 from the date of receipt of the fresh representation of the petitioner along with certified copy of this order.
(PRAKASH TATIA), J.
arti