Rajasthan High Court - Jaipur
It Is Submitted By The Learned Counsel ... vs State Of Rajasthan & Ors on 1 July, 2015
Author: Alok Sharma
Bench: Alok Sharma
In the High Court of Judicature for Rajasthan at Jaipur Bench, Jaipur ORDER S.B. Civil Writ Petition No.7776/2015 Prem Prakash Bawta v. State of Rajasthan & Ors Date of Order : 01.7.2015 HON'BLE MR. JUSTICE ALOK SHARMA Mr. Vijay Pathak for the petitioner
Mr. Anirudh Mathur for Mr. Anurag Sharma-AAG for the State It is submitted by the learned counsel for the petitioner that the case of the petitioner is governed by the decision rendered by this Court in the case of Jagdish Bhanoda Vs. State of Rajasthan & Ors, decided on 29.7.2009 in S.B. Civil Writ Petition No. 773/2009, and that the other persons similarly situate as the petitioner have already been given benefit of the said judgment by the respondents as per the order dated 10.11.2014. Counsel submits that in the circumstances instead of the matter being delayed in view of the heavy docket of this Court, the Court may allow the petitioner to file representation to the jurisdictional Officer but it be directed that it be decided within a particular time frame.
Mr. Anirudh Mathur appearing for Mr. Anurag Sharma-learned AAG has no objection, if the petition is disposed of with the direction, as prayed for.
In view of the submissions made, without expressing any opinion on the merits of the petition, it is directed that the Competent Officer on representation being made, decide it by a speaking order with reference to the Judgment of this Court in the case of Jagdish Bhanoda (supra) within twelve weeks from the date of the receipt of such representation.
The petition stands disposed of accordingly. The stay application needs no address in the circumstances.
(ALOK SHARMA), J Sharma NK All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
NK Sharma, Sr.P.A