Rajasthan High Court - Jodhpur
Rakesh Kumar vs State Of Rajasthan (2024:Rj-Jd:44412) on 5 November, 2024
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2024:RJ-JD:44412]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15763/2024
Rakesh Kumar S/o Shri Bhinwa Ram, Aged About 37 Years, R/o
Patel Colony, Nawalgarh Road, Sikar, Rajasthan At Present
Authorised Person Of The Kkg Mines Co-Operative Society, Ltd.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary (Mines And
Minerals) Department Of Mines And Geology, Secretariat,
Jaipur.
2. The Managing Director, Rajasthan State Mines And
Minerals Ltd. Udaipur, Rajasthan.
3. The Group General Manager, Contract Cell, Rajasthan
State Mines And Minerals Ltd., Udaipur, Rajasthan.
4. The Group General Manager, Rajasthan State Mines And
Minerals Ltd., Jodhpur, Rajasthan.
5. The Engineer Incharge, Rajasthan State Mines And
Minerals Ltd., Jaisalmer, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Durgesh Khatri
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 05/11/2024
1. Heard learned counsel for the petitioner.
2. Learned counsel for the petitioner instead of pressing the present writ petition on merit submits that he will be satisfied if a liberty is granted to the petitioner to approach the respondent No.2-Managing Director, Rajasthan State Mines and Minerals Ltd. Udaipur by way of filing a representation for redressal of his grievances and the respondent No.2-Managing Director, Rajasthan (Downloaded on 05/11/2024 at 09:47:45 PM) [2024:RJ-JD:44412] (2 of 2) [CW-15763/2024] State Mines and Minerals Ltd. Udaipur may be directed to consider and decide the same at the earliest.
3. Considering the limited prayer made by learned counsel for the petitioner, the present writ petition is disposed of with liberty to the petitioner to file a representation before the respondent No.2-Managing Director, Rajasthan State Mines and Minerals Ltd. Udaipur for redressal of his grievances.
4. In the event of filing such representation by the petitioner, the same shall be considered and decided by the respondent No.2- Managing Director, Rajasthan State Mines and Minerals Ltd. Udaipur at the earliest preferably within a period of six weeks from the date of receipt of such representation, strictly in accordance with law.
(VINIT KUMAR MATHUR),J 59-Payal/-
(Downloaded on 05/11/2024 at 09:47:45 PM) Powered by TCPDF (www.tcpdf.org)