High CourtsSingle Bench

Shakti Singh Chouhan vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 23 February 2024 · Citation: (2024) 02 RAJ CK 0120

HON’BLE JUDGES
Dinesh Mehta, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 5372 Of 2022

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Judgment

5 paragraphs · 147 words

Dinesh Mehta, J

1.

Mr. Rajpurohit, learned counsel for the petitioner submitted that during the pendency of the writ petition, the Municipal Board, Rani, District Pali in its meeting held on 13.07.2023 has recommended petitioner’s case for consideration of promotion.

2.

Learned counsel submitted that a communication for consideration of petitioner’s case for promotion has been issued on 14.08.2023, but the meeting of Departmental Promotion Committee (DPC) to consider petitioner’s candidature has not been convened and petitioner’s case for promotion has not been considered.

3.

In view of the fact that petitioner’s case has been sent by the respondent – Board vide communication dated 14.08.2023, the writ petition is disposed of with a direction to the competent authority/Departmental Promotion Committee concerned to consider petitioner’s case expeditiously, preferably within a period of three months from today.

4.

The writ petition so also stay application stand disposed of accordingly.