BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Having gone through the material available on record and considering the submissions advanced by counsel representing the petitioner, this Court is of the firm view that the petitioner has a suitable remedy available to him for ventilating his grievances by virtue of the Division Bench Judgment of this Court in the case of Jagdish Prasad Meena & Ors. Vs. State of Rajasthan & Ors. passed in D.B. Civil Writ Petition (PIL) No.10819/2018 decided on 30/1/2019 wherein this Court directed as below:-

(2.) Thus, the petitioner is directed to submit a representation to the District Collector concerned, who shall assign the matter to the PLPC constituted under the directions of this Court.

(3.) The PLPC shall conduct a thorough inquiry into the representation of the petitioner in light of the directions given by this Court in the case of Jagdish Prasad Meena (Supra) and decide the same within a period of six months from the date of submission thereof.