Gorli vs State Of Rajasthan
2021 Latest Caselaw 146 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13356/2020

Gorli D/o Hardev, Aged About 50 Years, W/o Pappu Ram, R/o Sargaron Ka Bas, Goreri Karna, Tehsil Degana, District Nagaur (Raj.)

----Petitioner Versus

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

2. The Director, Department Of Social Justice Empowerment, Government Of Rajasthan, Jaipur (Raj.)

3. The District Social Welfare Officer, Department Of Social Justice And Empowerment, Nagaur (Raj.)

----Respondents

For Petitioner(s) : Mr. A.D. Ujjwal (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

06/01/2021

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-13356/2020]

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.

(ARUN BHANSALI),J 68-pradeep/-

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