Manju Rani vs State Of Rajasthan
2022 Latest Caselaw 10258 Raj

(1 of 3) [CW-15955/2018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 15955/2018

Manju Rani W/o Shri Surendra Kumar D/o Shri Man Singh, Aged About 34 Years, By Caste Jat, Resident Of Village Khachwana, Tehsil Bhadra, District Hanumangarh.

----Petitioner Versus

1. State Of Rajasthan, Through District Collector, Hanumangarh.

2. Sub Divisional Officer (Revenue), Bhadra District Hanumangarh.

3. Tehsildar (Revenue), Bhadra, District Hanumangarh.

----Respondents Connected With

S.B. Civil Writ Petition No. 15948/2018 Smt. Maina Devi W/o Shri Bhagirath D/o Shri Kishan Lal, Aged About 34 Years, By Caste Jat, Utradabas, Tehsil Bhadra, District Hanumangarh

----Petitioner Versus

1. State Of Rajasthan, Through District Collector, Hanumangarh

2. Sub Divisional Officer (Revenue), Bhadra, District Hanumangarh

3. Tehsildar (Revenue), Bhadra, District Hanumangarh

----Respondents S.B. Civil Writ Petition No. 16898/2018

Smt. Kavita Devi W/o Shri Bheru Singh, Aged About 27 Years, By Caste Jat, Bhograna, Tehsil Nohar, District Hanumangarh

----Petitioner Versus

1. State Of Rajasthan, Through District Collector, Hanumangarh

(2 of 3) [CW-15955/2018]

2. Sub Divisional Officer (Revenue), Nohar District Hanumangarh

3. Tehsildar (Revenue), Nohar, District Hanumangarh

----Respondents

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. L.K. Purohit, with Mr. Harshit Bhurani

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/08/2022

Heard learned counsel for the parties.

The present writ petitions have been filed with the prayer

that the respondents may be directed to issue the OBC certificates

to the petitioners.

Learned counsel for the respondents submits that the

applications were preferred by the petitioners in the year 2018

and thereafter certain rules were framed and guidelines were

issued. Thus, the petitioners may be directed to apply afresh for

grant of OBC certificates to the competent authority who shall

decide the applications strictly in accordance with law keeping in

mind the directions issued by the Division Bench of this Court in

D.B. Special Appeal (W) No.1116/2018 : State of Rajasthan

& Ors. Vs. Smt. Manju Yadav, decided on 18.09.2018.

In view of the above, the present writ petitions are disposed

of with a direction to the petitioners to apply afresh for grant of

OBC certificate to the competent authority along with copy of the

judgment of the Division Bench in the case of Smt. Manju Yadav

(supra). The respondent authorities shall decide such applications

(3 of 3) [CW-15955/2018]

within a period of six weeks from the date of receipt of the

applications, strictly in accordance with law keeping in mind the

directions issued by the Division Bench of this court in the case of

Smt. Manju Yadav (Supra) decided on 18.09.2018.

(VINIT KUMAR MATHUR),J 36-38/praveen/-

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