Jagdish Chandra Meghwal vs State Of Rajasthan And Others

Arun Bhansali, J

The instant restoration application has been filed by the petitioner seeking restoration of S.B. Civil Writ Petition No.4886/2022, decided on 12.05.2022.

Submissions have been made that though the writ petition was dismissed as withdrawn with liberty to approach the jurisdictional court, for the reasons mentioned in paragraph 4 of the application, the writ petition is required to be heard by this Court and, therefore, the petition be restored to its original number.

Paragraph 4 of the restoration application reads as under:

“4. That the counsel most respectfully submits that as the order dated 21.01.2022 was passed in the previous petition of the petitioner, i.e. S.B. Civil Writ Petition No.1169/2022, wherein, this Hon’ble court pleased to pass order and thereby directed the respondents to consider the representation of the petitioner in terms of the judgment pass in the case of Jagjit Singh by this Hon’ble Court hence the present petition, i.e. S.B. Civil Writ Petition No.4886/2022 is liable to be heard by this Hon’ble Court in the interest of justice, because the impugned official order dated 15.03.2022, by which the respondents rejected the representation of the petitioner was passed on the basis of order dated 21.01.2022, which was passed by this Hon’ble Court.”

The reasons indicated seeking to confer jurisdiction on this Court cannot be countenanced, inasmuch as the cause of action in fact has arisen before the Bench at Jaipur and, therefore, the writ petition was rightly withdrawn by the petitioner for approaching the jurisdictional court. No case is made out any indulgence, the restoration application is dismissed.