Surendra Singh Rajpurohit vs State Of Rajasthan And Others

Dinesh Mehta, J

Petitioner present in person submits that he would feel satisfied if a direction is issued to the respondents to consider his representation in the light of judgment dated 20.03.2017, rendered by this Court in a bunch of writ petitions led by Pankaj Kumar Upadhyay & Ors. Vs. State of Rajasthan & Ors.: S.B. Civil

In view of the aforesaid, the present writ petition is disposed of with a direction to the petitioner to file a representation within a period of four weeks from today.

In case, the representation is so addressed within the aforesaid period, the respondents shall consider and decide the same in accordance with law including the law laid down by this Court in the case of Pankaj Kumar Upadhyay (supra); preferably within six weeks from the date of receipt of the representation.

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.

The stay application also stands disposed of accordingly.

The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioner would be entitled to the relief.