RADHEY SHYAM PURI Vs. STATE AND ORS.

JUDGEMENT

(1.) Counsel submits that controversy raised herein has been decided by DB decision of this Court at principal seat Jodhpur in Special Appeal (Writ) 208/06 & bunch of others (State of Rajasthan v/s. Ramniwas Porwal)on 13/12/07 (Per Hon. Mr. Rajesh Balia, J.), (2008 (2) WLC 406) clarifying the position ad infra:

(2.) Without going into merits at this stage, consequently, writ petition is disposed of with the direction to the Petitioner to make fresh representation within one month and if made, Respondent -authority is directed to pass speaking order in terms of DB decision in State of Rajasthan v/s. Ramniwas Porwal & State of Rajasthan v/s. Shyam Swaroop Upadhyaya quoted (supra) & communicate it within three months to the Petitioner who if feels aggrieved, will be free to avail of remedy under law.