KAILASH CHAND SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE learned counsel for the petitioner submits that the petitioner has all qualifications required for selling stamps under the Rajasthan Stamps Act, 1996 (herein after 'the 1996 Act'). In view of his eligibility, the petitioner had submitted an application on or before 27-1-2011 for obtaining a licence for selling stamps and all requisite documents were annexed with the application as also the prescribed fees of Rs.500/-. The learned counsel submits that on receiving a letter on 8-4-2011 sent by the D.I.G., Registration cum District Collector (Stamps) Bharatpur circle (Raj.) regarding the deficiencies in his application for grant of licence, he submitted his character certificate duly attested by a Gazetted Officer as also the Character Certificate from the concerned SHO and rectified the deficiencies. The case of the petitioner is that in spite of his complete application, the persons who applied subseuquently in 2011, namely Kunj Behari, Kartar Singh, Tej Singh, Sudama etc., were granted licence, whereas his application for grant of licence has been kept pending. The learned counsel submits that the petitioner personally visited the offices of the I.G. Registration (Stamps) Ajmer and the D.I.G. Registration (Stamps) Bharatpur for redressal of his grievances. However, his grievances were not addressed. It is submitted that the petitioner has also made representations to the aforesaid officers bringing out his grievances of the discrimination suffered by him as stated herein above in the writ petition.

(2.) HEARD learned counsel for the petitioner and perused the material available on record of the writ petition. Having considered the request of the petitioner for expeditous redressal of his grievances, I deem it appropriate to direct the concerned officers the I.G. Registration (Stamps) Ajmer and the D.I.G. Registration (Stamps) Bharatpur to consider the petitioner's representation already on record, or otherwise filed within one week from the date of receipt of certified copy of this order, with regard to the allegation of discrimination against the petitioner, overlooking the petitioner's right to consider for grant of licence, pending since January, 2011, while others having applied subseuquently in April, 2011 have been granted licence. The representation of the petitioner be decided by a reasoned and speaking order within a period of six weeks from the date of receipt of the certified copy of this order. In view of above the writ petition stands disposed of.