Rajasthan High Court - Jaipur
Ashok Kumar Saini S/O Rameshwar Prasad ... vs The State Of Rajasthan ... on 22 February, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:9177]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 2756/2024
1. Ashok Kumar Saini S/o Rameshwar Prasad Saini, Aged
About 22 Years, R/o Bakan Wali Dhani, Ward No. 06,
Khejroli, Jaipur, Rajasthan.
2. Jugal Kishor Phoolbhati S/o Nanu Ram, Aged About 28
Years, R/o VPO Kanuta, Tehsil Sujangarh, District Churu,
Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Secretary And
Commissioner, Department Of Agriculture, Pant Krishi
Bhawan, Rajasthan, Jaipur.
2. The Commissioner Cum Additional Director, Watereshed
Development And Soil Conservation Department,
Rajasthan, Jaipur.
3. Rajasthan Staff Selection Board, Through Its Secretary,
Agriculture Management Institute Building, Durgapura,
Jaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Ram Pratap Saini For Respondent(s) :
HON'BLE MR. JUSTICE SAMEER JAIN Order 22/02/2024 Learned counsel for the petitioner submits that the controversy involved squarely covered by judgment of Co-ordinate Bench of this Court at Principal Seat Jodhpur in the case of Priyanka Pathak vs. State of Raj. & Ors. (S.B. Civil Writ Petition No. 14711/2011; decided on 11.01.2024).
Learned counsel for the petitioner has relied on judgment of this Court in the case of Pawan Meena vs. The State of (Downloaded on 28/02/2024 at 08:42:16 PM) [2024:RJ-JP:9177] (2 of 2) [CW-2756/2024] Rajasthan (S.B. Civil Writ Petition No. 1665/2024; decided on 02.02.2024) and prays that petitioner be granted similar liberty to file representation.
Heard and considered.
The petitioner is granted liberty to file representation before the respondent. If the said representation is filed within a period of ten days, the respondents are directed to decide the same, after affording an opportunity of hearing to the petitioner, strictly in accordance with law and as expeditiously as possible, preferably within a period of four weeks.
Needless to say that the petitioner would have the liberty to approach the Court again if the need so arises, in accordance with law.
The writ petition stands disposed of in above terms. Pending application(s), if any, shall stand disposed of.
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