HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9419/2021 Smt. Lakshama W/o Radheshyam, Aged About 47 Years, B/c Gurjar (S.b.c.), R/o Sameedhi, Tehsil Nainwa, District Bundi. Presently Working As Cook In Govt. Ambedkar Boys Hostel Sameedhi, District Bundi.
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary Social Welfare Department , Rajasthan, Jaipur.
2. The Director, Social Welfare Department, Jaipur.
3. The Assistant Director, Social Welfare Department, Bundi.
----Respondents
For Petitioner(s) : Mr. Mahipal Rajpurohit
For Respondent(s) :
JUSTICE DINESH MEHTA
Order
26/07/2021
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 26/07/2021 at 09:05:53 PM) (2 of 2) [CW-9419/2021] 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.
(DINESH MEHTA),J 118-skm/-
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