Raja Bai vs State Of Rajasthan
2021 Latest Caselaw 8794 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5675/2021

Raja Bai W/o Shri Harjilal Meena, Aged About 38 Years, B/c Meena (S.t.), R/o Keshavpura, District Bundi. Presently Working As Cook In Govt. Ambedkar Boys Hostel Indergarh, 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

JUSTICE DINESH MEHTA

Order

05/04/2021

1. Learned counsel for the petitioner submits that the

controversy involved in the present writ petition is squarely

covered by the judgment dated 25.04.2017, passed by the Jaipur

Bench of this Court in bunch of writ petitions 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

(2 of 2) [CW-5675/2021]

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 171-Ramesh/-

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