Ghanshyam vs State Of Rajasthan
2021 Latest Caselaw 12248 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10102/2021

Ghanshyam S/o Man Das, Aged About 38 Years, By Caste Kamad, Resident Of Barlajsar, Tehsil Sardarshahar, District Churu Presently Working As Cook In Government Ambedkar Hostel Sujangarh, District Churu.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Social Welfare Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Social Justice And Empowerment Department, Directorate Of Social Welfare, Government Of Rajasthan, Secretariat, Jaipur.

3. The Hostel Superintendent, Rajkiya Ambedkar Chhatrawas Sujangarh, District Churu.

                                                                    ----Respondents


For Petitioner(s)           :    Mr. Hemant Dutt
For Respondent(s)           :



                       JUSTICE DINESH MEHTA

                                  Judgment

05/08/2021
     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.

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).

(2 of 2) [CW-10102/2021]

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.

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.

(DINESH MEHTA),J

91-CPGoyal/-

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