Rajasthan High Court - Jaipur
Vijay Kumar Hc No. 149 S/O Sh. Ramji Lal vs The State Of Rajasthan on 7 August, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 13426/2019
Vijay Kumar Hc No. 149 S/o Sh. Ramji Lal, Aged About 44 Years,
Present Working At 9Th Bn. Rac, Tonk (Rajasthan)
----Petitioner
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, 9Th Bn., Rac Tonk (Rajasthan).
----Respondents
For Petitioner(s) : Mr. MS Raghav For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI Judgment / Order 07/08/2019 Learned counsel for the petitioner, 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 Number 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 (Downloaded on 06/06/2021 at 05:04:07 PM) (2 of 2) [CW-13426/2019] 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 proceedings are closed with a direction to the petitioner to address a comprehensive representation 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 off.
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