STATE OF RAJASTHAN Vs. RAMESH KANWAR

JUDGEMENT

(1.) Office objection is overruled.

(2.) The learned Single Judge has required the appellants (respondents therein) to decide the representation of the original petitioner within the stipulated time. In the process, a reference is also made to the judgment of the Supreme Court in the case of State of Punjab and others vs. Jagjit Singh and others [(2017) 1 SCC 148].

(3.) It is true that the said order was passed without hearing the present appellants (respondents therein). However, we do not find it necessary to entertain this appeal only on that ground since what the authorities are required under the impugned order of the learned Single Judge is to decide the representation of the original petitioner. There are no directives that the aforesaid decision in the case of Jagjit Singh (supra) is applicable or not and the same must be applied. The authorities must consider the representation and if the request is not accepted, communicate the decision with brief reasons thereof.