Mohan Singh vs State Of Rajasthan
2022 Latest Caselaw 10996 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11959/2022

Mohan Singh S/o Bhur Singh, Aged About 40 Years, B/c Rawat (Obc), R/o Village Kanuja, Tehsil Raipur, District Pali. Presently Working As Cook In Govt. Ambedkar Boys Hostel Kanuja, 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. Mahipaal Rajpurohit For Respondent(s) : Mr. Anil Kumar Gaur, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

27/08/2022

Learned counsel for the petitioner submit s that the

controversy involved in the present matter is squarely covered by

the judgment of this Court passed at Jaipur Bench in the bunch of

writ petitions led by S.B. Civil Writ Petition No.372/2013

(Anokh Bai Vs. State of Rajasthan & Ors.).

Learned counsel for the respondents is not in a position to

refute the above submission.

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-11959/2022]

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 (supra).

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.

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

(REKHA BORANA),J 126-AbhishekS/-

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