Rajasthan High Court - Jaipur
Sushil Kumar Andors vs State Local Self Dep Ors ... on 21 February, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:8948]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 10464/2015
1. Sushil Kumar S/o Shri Goverdhan Ram By Caste Valmiki,
Ward No. 2, Basti Talab Ka Mohalla, Khetri, District
Jhunjhunu Raj.
2. Geeta Devi W/o Shri Ram Chandra, 54, Ward No. 4
Khetri, District Jhunjhunu Raj.
3. Vikas Jaidiya S/o Shri Murari Lal Jaidiya, Ward No. 2,
Khetri, Tehsil Khetri, District Jhunjhunu, Raj.
4. Ravi Godaliya S/o Shri Ratan Lal, Ward No. 2, Khetri,
Tehsil Khetri, District Jhunjhunu, Raj.
5. Deepak Godaliya S/o Shri Ratan Lal, Ward No. 2, Khetri,
Thesil Khetri, District Jhunjhunu Raj.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Department Of Local Self, Government Of Ra,
Government Secretariat, Jaipur.
2. The Chairman, Municipality, Khetri, District Jhunjhunu
Raj.
3. The Executive Officer, Municipality, Khetri, District
Jhunjhunu Raj.
----Respondents
For Petitioner(s) : Mr. Anshuman Saxena For Respondent(s) :
HON'BLE MR. JUSTICE SAMEER JAIN Order 21/02/2024 The present petition filed in the year 2015 is only coming for admission in the year 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 01/03/2024 at 09:37:53 PM) [2024:RJ-JP:8948] (2 of 2) [CW-10464/2015] 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.
(SAMEER JAIN),J ANIL SHARMA /65 (Downloaded on 01/03/2024 at 09:37:53 PM) Powered by TCPDF (www.tcpdf.org)