Ramesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 6953 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4362/2021

Ramesh Kumar S/o Shri Mohan Lal, Aged About 33 Years, By Caste Meena (S.t.), Resident Of Meena Chowk, Sewari, Tehsil Bali, District Pali. Presently Working As Chowkidar In Govt. Ambedkar Boys Hostel, Sevari, District Pali.

----Petitioner Versus

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

2. The Director, Social Welfare Department, Jaipur.

3. The Assistant Director, Social Welfare Department, Pali.

                                                                  ----Respondents


For Petitioner(s)         :    Mr. Mahipal Rajpurohit
For Respondent(s)         :



                    JUSTICE DINESH MEHTA

                                    Order

10/03/2021

1.   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.

2. 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).

3. On receipt of representation along with the certified copy of

the order instant, respondents shall decide the same within a

(2 of 2) [CW-4362/2021]

period of eight weeks, in accordance with law including the law

laid down in Anokh Bai's case.

4. 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.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

201-pooja/-

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