Bhera Ram vs State Of Rajasthan
2021 Latest Caselaw 13152 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11359/2021

Bhera Ram S/o Shri Kera Ram Singh, Aged About 29 Years, Resident Of Village Post Jhadoli Veer, Tehsil Shivganj, District Sirohi.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Social Justice And Empowerment Department, Government Of Rajasthan, Jaipur.

2. Director, Social Justice And Empowerment Department, Government Of Rajasthan, Jaipur.

3. Assistant Director, Social Justice And Empowerment Department, Sirohi, Rajasthan.

4. Superintendent, Government Ambedekar Hostel, Mount Abu, District Sirohi.

----Respondents

For Petitioner(s) : Mr. Rishabh Tayal

JUSTICE DINESH MEHTA

Order

26/08/2021

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-11359/2021]

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 171-Ramesh/-

Powered by TCPDF (www.tcpdf.org)