Smt. Usha Sharma vs State Of Rajasthan
2021 Latest Caselaw 9085 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6010/2021

Smt. Usha Sharma W/o Shri Ramlal Sharma, Aged About 45 Years, By Caste Brahmin, Resident Of Semarda Karunda, Tehsil Choti Sadri, District Pratapgarh. Presently Working As Cook Ambedkar Boys Hostel Choti Sadri, District Pratapgarh.

----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, Pratapgarh.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Mahipaal Rajpurohit
For Respondent(s)           :



                      JUSTICE DINESH MEHTA

                                      Order

08/04/2021

1. Learned counsel for the petitioner submits that petitioner

would be satisfied if the respondents are directed to consider his

case in light of judgment dated 06.03.2020 passed by this Court

in SBCWP No.11802/2016 (Durga Ram vs. State & Ors).

2. Petitioner has further invited Court's attention towards orders

dated 22.02.2016 and 18.09.2020 whereby benefits have already

been given to candidates like the petitioner.

3. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a representation before

the competent authority along with a certified copy of order

instant and photocopy/web copy of the judgment passed in the

(2 of 2) [CW-6010/2021]

case of Durga Ram vs. State (supra) along with photo copy(ies) of

other relevant documents within a period of three weeks from

today.

4. On receipt of the representation, competent authority shall

do the needful in accordance with law preferably within a period of

twelve weeks of receipt thereof.

5. In case any of the petitioner's grievance persists, he/she

shall be free to avail remedies available under law.

6. 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.

7. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

136-pooja/-

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