Hema Ram vs The State Of Rajasthan
2021 Latest Caselaw 7 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13043/2020

1. Hema Ram S/o Mohan Ram, Aged About 40 Years, R/o Near Shani Mandir, Surendra Nagar, Kuchaman City, District Nagaur (Raj.).

2. Sampati Devi W/o Hema Ram D/o Bhanwar Lal, Aged About 35 Years, R/o Near Shani Mandir, Surendra Nagar, Kuchaman City, District Nagaur (Raj.).

3. Sanju Devi W/o Parma Ram D/o Chandra Ram, Aged About 36 Years, R/o Ward No. 7 Panwari, Rooppura, Tehsil Kuchaman, District Nagaur (Raj.).

----Petitioners Versus

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

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

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

                                                                 ----Respondents


For Petitioner(s)          :     Mr. Awar Dan Ujjwal (through VC)
For Respondent(s)          :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

04/01/2021

Learned counsel for the petitioners 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).

(2 of 2) [CW-13043/2020]

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

of with a direction to the petitioners 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).

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 petitioners' 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 74-Sumit/-

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