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Pratibha Devi vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 13 October 2023 · Citation: (2023) 10 RAJ CK 0060

HON’BLE JUDGES
Dinesh Mehta, J
RESULT
Allowed
CASE NUMBER
Civil Writ Petition No. 13147 Of 2019
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Judgment

8 paragraphs · 175 words

Dinesh Mehta, J

1.

Learned counsel for the petitioner seeks permission to withdraw the present petition in light of the directions given by the Division Bench of this Court vide its order dated 09.08.2019 rendered in D.B. Special Appeal No.1733/2018 : Virendra Kumar & Ors. Vs. State of Rajasthan & Anr.

2.

Permission granted.

3.

The present petition is dismissed as withdrawn.

4.

The petitioner would be free to file a representation before the respondents within a period of two weeks from today.

5.

In case, the representation is so addressed along with a certified copy of the order instant, the respondents shall consider petitioner’s grievance in accordance with law including the judgment passed by Division Bench in the case of Virendra Kumar(supra).

6.

It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioner’s grievance. The same may not be construed to be an order to decide the representation in a particular manner.

7.

The stay application also stands dismissed accordingly.