Rajasthan High Court - Jodhpur
Naik Ram vs The State Of Rajasthan Through Its ... on 17 August, 2020
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6832/2020
1. Naik Ram S/o Khusi Ram, Aged About 44 Years, Ct
No.735/949, Present Posted In O/o Commandant, 13Th
Bn. Rac, Jail Security, Jaipur (Rajasthan).
2. Ramavtar S/o Gangu Ram, Aged About 46 Years, Ct
No.223/539, Present Posted In O/o 13Th Bn. Rac, Jail
Security, Jaipur (Rajasthan).
3. Sohan Lal S/o Chotu Ram, Aged About 45 Years, Ct
No.198/632, Present Posted In O/o 13Th Bn. Rac, Jail
Security, Jaipur (Rajasthan).
----Petitioners
Versus
1. The State Of Rajasthan Through Its Principal Secretary,
Department Of Finance (Rules), Government Of
Rajasthan, Government Secretariat, Jaipur.
2. The Adgp (Armed Battalion), Phq- Rajasthan Police, Lal
Kothi, Jaipur.
3. The Commandant, 13Th Bn. Rac, Jail Security, Jaipur
(Rajasthan).
4. The Commandant, 11Th Bn. Rac, Delhi.
5. The Commandant, 6Th Bn. Rac, Dholpur.
----Respondents
For Petitioner(s) : Mr. MS Raghav
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 17/08/2020 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court. (Downloaded on 24/08/2020 at 08:21:06 PM)
(2 of 2) [CW-6832/2020] Learned counsel for the petitioners, at the very outset, submits that the controversy raised in the instant writ petition stands resolved in view of the adjudication made by a Coordinate Bench of this Court in the case of Kuldeep Singh & Ors. Versus State of Rajasthan & Ors.:
S.B. Civil Writ Petition No.3926/2013, decided on 26.04.2013.
It is further contended that for the present; the petitioner would be satisfied, if the State-respondents are directed to consider and decide the representation of the petitioner, within a time frame, in the backdrop of the adjudication in the case of Kuldeep Singh & Ors. (supra), which he is ready and willing to address within two weeks hereinafter.
In view of the limited prayer addressed; the instant writ petition proceedings are closed with a direction to the petitioner to address a comprehensive representation before the respondents enclosing a copy of the order in the case of Kuldeep Singh & Ors. (supra).
In case, a representation is so addressed within the aforesaid period, the State-respondents are directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible in accordance with law, however, in no case later than three months from the date of receipt of the representation along with a certified copy of this order.
With the observations and directions, as indicated above, the writ petition stands disposed of.
The stay application also stands disposed of.
(DR. PUSHPENDRA SINGH BHATI),J.
220-Sanjay/-
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