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Puspa Tank vs State Of Rajasthan
2021 Latest Caselaw 5625 Raj

Citation : 2021 Latest Caselaw 5625 Raj
Judgement Date : 25 February, 2021

Rajasthan High Court - Jodhpur
Puspa Tank vs State Of Rajasthan on 25 February, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3338/2021

1. Puspa Tank W/o Dal Chand Tank, Aged About 40 Years, Resident Of Charbhuja Mandir Ke Pass Vasishnav Basti, Tehsil Girwa, Village Sakroda, District Udaipur.

2. Sugna W/o Omprakash, Aged About 38 Years, Resident Of Meghwalo Ki Gawadi, Village Sakroda, Tehsil Girwa, District Udaipur.

3. Leela Kumari Dangi W/o Khem Raj, Aged About 40 Years, Resident Of Village Sejo Ki Bhagal, Bhalon Ka Gurha, Tehsil Girwa, District Udaipur.

4. Prem Meghwal W/o Bhanwan Lal Meghwal, Aged About 41 Years, Resident Of Village Shishvi, Kurawar, District Udaipur.

5. Guddi Kunwar W/o Kishan Singh Jhala, Aged About 32 Years, Resident Of 33, Vanu, Village Shishvi, Kurawar, District Udaipur.

6. Gopal Kumwar W/o Nahar Singh, Aged About 31 Years, Resident Of Village Padampura, Ukar, Shishvi, District Udaipur.

7. Varsha Raykwal W/o Prakash Chandra, Aged About 34 Years, Resident Of Base Camp Jhamarkotda, Chansda, Jhamar Kotra, District Udaipur.

8. Snehlata Tank W/o Umesh Tank, Aged About 35 Years, Resident Of Chokh Vada, Umarda, Umaramines, District Udaipur.

9. Leela Meena W/o Fateh Lal Meena, Aged About 26 Years, Resident Of Sathpur Gujran, Chansda, District Udaipur.

10. Usha Meena W/o Dinesh, Aged About 37 Years, Resident Of Kudi Naka, Jhamar Khotra, District Udaipur.

11. Narendra Devi W/o Sukhpal Singh, Aged About 42 Years, Resident Of Ward No. 1, 4Gd- A, Post 7Gd, Tehsil And District Sri Ganganagar.

12. Meena Lal Dangi W/o Mangi Lal, Aged About 32 Years, Resident Of Aamali Wali Bhagal, Bhalon Ka Gurha, District Udaipur.

13. Khanam Jan W/o Ayub Khan, Aged About 47 Years, Resident Of Ward No. 7, Risala Mohalla, Sarada, District

(2 of 3) [CW-3338/2021]

Udaipur.

14. Surjeet Kour W/o Balveer Singh, Aged About 71 Years, Resident Of Ward No. 10, 59 Gb, Ramsinghpur, District Ganganagar

15. Mahender Kour W/o Baldev Singh, Aged About 62 Years, Resident Of Ward No. 10, 59 Gb, Ramsinghpur, District Ganganagar

16. Manjeet Kour W/o Gurmel Singh, Aged About 42 Years, Resident Of Ward No. 10, 17 Md (A), Gharsana, District Ganganagar.

17. Mamta W/o Sohan Lal, Aged About 31 Years, Resident Of Ward No. 5, Mehtab Colony, 1 Str, Gharsana, District Ganganagar.

18. Rajrani W/o Ashok Kumar, Aged About 42 Years, Resident Of Ward No. 9, Mehtab Colony, 2 Str, Gharsana, District Ganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Women And Child Development, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Women And Child Development, Rajasthan, Jaipur.

3. Dy. Director (Administration), Integrated Child Development Services Rajasthan, Jaipur.

4. The Secretary, Rajasthan Staff Selection Board, Jaipur.

5. The Director, Rajasthan Staff Selection Board, Jaipur.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Inderjeet Yadav
                                  Mr. Anshul Choudhary
For Respondent(s)           :



                      JUSTICE DINESH MEHTA

                                   Judgment

25/02/2021





                                                                              (3 of 3)                      [CW-3338/2021]



1. After arguing for some time, learned counsel for the

petitioners submits that the petitioners would be satisfied if a

direction is issued to the respondents to consider their

representation dated 22.12.2020 expeditiously.

2. In view of the above, the present writ petition is disposed of

with a direction to the petitioners to file a fresh representation

along with photo copy of earlier representation and a certified

copy of the order instant. The respondents are directed to

consider the same within a period of four weeks from receipt

thereof.

3. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

4. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

87-CPGoyal/-

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