HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5782/2021 Ugma Ram S/o Jai Ram, Aged About 57 Years, B/c Meghwal, R/o Mokalpur, Tehsil Merta City, District Nagaur.
----Petitioner Versus
1. The State Of Rajasthan, Through The Secretary, Department Of Social Justice And Empowerment, Government Of Rajasthan, Jaipur (Raj.).
2. The Director, Department Of Social Justice Empowerment, Government Of Rajasthan, Jaipur (Raj.).
3. The District Social Welfare Officer, Department Of Social Justice And Empowerment, Nagaur (Raj.).
----Respondents
For Petitioner(s) : Mr. Awar Dan Ujjwal
For Respondent(s) : -
JUSTICE DINESH MEHTA
Order
07/04/2021
1. Learned counsel for the petitioner submits that the
controversy involved in the present writ petition is squarely covered by the judgment of this Court in bunch of writ petition led by S.B. Civil Writ Petition No.372/2013; Anokh Bai Vs. State of Raj. & Ors.
2. In view of the aforesaid, the present writ petition is disposed of with a direction to the petitioner to file a representation within two weeks along with certified copy of the order instant and a copy of the judgment in the case of Anokh Bai (supra).
3. On receipt of representation along with the certified copy of the order instant, respondents shall decide the same within a (Downloaded on 07/04/2021 at 09:03:09 PM) (2 of 2) [CW-5782/2021] period of eight weeks, in accordance with law including the law laid down in Anokh Bai's case.
4. It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioner's grievance. The same may not be construed to be an order to decide the representation in a particular manner.
5. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J 80-pooja/-
(Downloaded on 07/04/2021 at 09:03:09 PM) Powered by TCPDF (www.tcpdf.org)