Sanjay Kumar Harijan vs State Of Rajasthan And Others

Vinit Kumar Mathur, J

Heard learned counsel for the petitioner.

The present writ petition has been filed for not giving promotion to the petitioner on the post of Jamadar in Municipality, Rajaldesar District Churu.

Learned counsel for the petitioner submits that despite the recommendations made for promoting the petitioner to the post of Jamadar, the requisite orders for promotion are not being issued. Learned counsel submits that there is order of the State Government dated 21.02.2023 for speedy disposal of the promotional matters of the persons like petitioner. Despite that, the respondents are not issuing the promotion order of the petitioner. He prays that the petitioner may be permitted to file a detailed representation to the respondent No.3 - Executive Engineer, Municipalities, Rajaldesar for redressal of his grievances in light of the State Government’s letter dated 21.02.2022 and the decision of the Empowered Committee dated 04.11.2022.

In the circumstances, the present writ petition is disposed of with liberty to the petitioner to approach the respondent No.3 by way of filing a detailed representation for redressal of his grievances. In the event of filing a representation by the petitioner, the respondent No.3 shall consider and decide the same strictly in accordance with law, considering the decision of the Empowered Committee dated 04.11.2022 as well as the State Government’s letter dated 21.02.2022. The representation shall be decided by the respondent No.3 within a period of eight weeks from the date of its receipt.

Stay petition as well as other pending applications, if any, shall also stand disposed of.