Rajasthan High Court - Jaipur
Devraj Singh vs State Of Raj And Anr on 3 March, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Writ Petition No. 3274 / 2017
Devraj Singh Constable (Driver) No 480, Son of Shri Shyodan
Singh,, Aged About 47 Years, Working At O/o Police Line, Tonk.
Permanent Resident of Village - Nohta, Tehsil - Niwai, Tonk
(Rajasthan)
----Petitioner
Versus
1. The State of Rajasthan Through Its Principal Secretary,
Department of Finance (Rules), Government of Rajasthan,,
Government Secretariat, Jaipur
2. Superintendent of Police,, Tonk (Rajasthan)
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Vishwas Saini For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 03/03/2017 Learned counsel for the petitioner, at the very outset, submits that the controversy raised in the instant writ application is no more res-integra in view of the adjudication made by a Coordinate Bench of this Court in the case of State of Rajasthan & Anr. v. Gopal Singh: S.B. Civil Writ Petition Number 7101/2014, vide order dated 17.07.2014; The State of Rajasthan & Ors. v. Sultan Singh: S.B. Civil Writ Petition Number 9363/2015, vide order dated 23.07.2015 and Kuldeep Singh & Ors. v. State of Rajasthan & Ors.: S.B. Civil Writ Petition Number 3926/2013, vide order dated 26.04.2013.
It is further contended that the petitioner, at this stage, would be satisfied, if the State-respondents are directed to decide the (2 of 2) [CW-3274/2017] representation of the petitioner, within a time frame, which he is ready and willing to address within two weeks hereinafter.
In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioner to address a comprehensive representation enclosing the copies of the orders passed in the cases of Gopal Singh, Sultan Singh and Kuldeep Singh (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; however, in no case later than four weeks 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 as well as stay application stand disposed off.
(VEERENDR SINGH SIRADHANA)J. Pcg/133