Rajasthan High Court - Jodhpur
Genda Lal Soni vs State Of Rajasthan & Ors on 2 April, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
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S.B.CIVIL WRIT PETITION NO.5092/2010
Genda Lal Soni vs. State of Raj. & Ors.
Date of Order : 02.04.2013
HON'BLE MR JUSTICE VIJAY BISHNOI
Mr R.N.Choudhary, for the petitioner Mr G.R.Kalla - Govt. Counsel By this petition, the petitioner has prayed that the respondents may be directed to grant the benefit of senior scale in the grade 7500-12000 on completion of 10 years. It is stated by the petitioner that he has already moved a representation before the respondents for redressal of his grievance but the same has not been decided by the respondents. It is further stated by the learned counsel for the petitioner that in identical matter being SBCWP No.6726/2010 (Prem Narayan Pandiya vs. State of Rajasthan & Ors.), this Court has given liberty to the similarly situtated person to file a fresh representation to the respondent and thereafter has given a direction the the respondent to decide the claim of the petitioner within a time limit in accordance with law. Therefore, the learned counsel for the petitioner has prayed that similar direction to this effect may also be given in this writ petition.
Learned counsel for the respondents submits that if any such representation is preferred by the petitioner, the same shall be decided in accordance with law within the time limit fixed by this Court.
In view of the submissions of both the learned counsel, this writ petition is disposed of with liberty to the petitioner to file a fresh representation to the respondents within 2 a period of one month from today and if such representation is filed, the respondents are directed to decide the same within a period of two months from the date of receipt of the representation strictly in accordance with law.
[VIJAY BISHNOI],J.
m.asif/-
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