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Rajesh Nayak vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 14 September 2023 · Citation: (2023) 09 RAJ CK 0038

HON’BLE JUDGES
Arun Bhansali, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 13097 Of 2023
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Judgment

5 paragraphs · 159 words

Arun Bhansali, J

1.

This writ petition has been filed by the petitioner seeking consideration of his case for giving posting at the desired place.

2.

Submissions have been made that the petitioner is physically challenged to the extent of 40% and, therefore, he may be accorded posting as desired by him.

3.

Learned counsel make submissions that representation made by the petitioner in this regard is pending consideration before the respondents and, therefore, they may be directed to decide the pending representation of the petitioner objectively.

4.

In view of the submissions made, the petition filed by the petitioner is disposed of. The respondents are directed to decide the pending representation of the petitioner taking into consideration his physical condition, as noticed hereinbefore, and pass appropriate orders on the said representation within a period of three weeks from the date a copy of this order alongwith a fresh detailed representation is placed by the petitioner with the respondents.