HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11953/2022 Yashvendra Singh Gurjar S/o Shri Fateh Singh Gurjar, Aged About 36 Years, B/c Gurjar (Sbc/mbc), R/o Bhopa Ka Pura, Ward No. 8, Sikandarpur, Tehsil Nadoti, District Karauli. Presently Working As Cook In Government Dev Narayan Boys Hostel Nadoti, District Karauli.
----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, Karauli.
----Respondents For Petitioner(s) : Mr. Mahipaal Rajpurohit For Respondent(s) : Mr. Anil Kumar Gaur, AAG HON'BLE MS. JUSTICE REKHA BORANA Order 27/08/2022 Learned counsel for the petitioner submit s that the controversy involved in the present matter is squarely covered by the judgment of this Court passed at Jaipur Bench in the bunch of writ petitions led by S.B. Civil Writ Petition No.372/2013 (Anokh Bai Vs. State of Rajasthan & Ors.).
Learned counsel for the respondents is not in a position to refute the above submission.
In view of the aforesaid, the present writ petition is disposed of with a direction to the petitioner to file a representation within (Downloaded on 27/08/2022 at 09:55:45 PM) (2 of 2) [CW-11953/2022] two weeks along with certified copy of the order instant and a copy of the judgment in the case of Anokh Bai (supra).
On receipt of representation along with the certified copy of the order instant, respondents shall decide the same within a period of eight weeks, in accordance with law including the law laid down in Anokh Bai's case (supra).
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.
The stay application also stands disposed of accordingly. The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioners would be entitled to the relief.
(REKHA BORANA),J 125-AbhishekS/-
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