SANTOSH Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner being aggrieved with the action of Chief Executive Officer, Zila Parishad, Bikaner and Assistant Engineer and P.I.A., Panchayat Samiti Nokha, District Bikaner of conducting fresh election of the Watershed Committee of Gram Panchayat Anakhisar, Panchayat Samiti Nokha, District Bikaner.

(2.) Learned counsel for the respondents has raised a preliminary objection that if the petitioner is aggrieved with the fresh election of the Watershed Committee in question, she has an alternate remedy to approach the District Collector, Bikaner as per the Circular dated 19.08.2010 issued by the Director, Rural Development and Panchayati Raj Department.

(3.) At this stage, leaned counsel appearing for the petitioner submits that he may be allowed to withdraw this writ petition, however, seeks liberty for the petitioner to move a complaint/representation for redressal of her grievance before the District Collector, Bikaner as per the Circular dated 19.08.2010. It is also prayed on behalf of the petitioner that the District Collector, Bikaner be directed to decide the complaint/representation of the petitioner within stipulated time. It is further prayed that till the matter is decided by the District Collector, Bikaner, it may be ordered that the interim order passed by this Court on 10.11.2017 shall remain in currency.