Geeta Devi vs State Of Rajasthan
2022 Latest Caselaw 7280 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5974/2022

1. Geeta Devi W/o Giriraj, Aged About 36 Years, Presently Working And Residing At Rajkiya Ambedkar Chatrawas, Chhipabarod, Baran.

2. Giriraj S/o Keshri Lal Raigor, Aged About 38 Years, Presently Working And Residing At Rajkiya Ambedkar Chatrawas, Chhipabarod, Baran.

3. Shayam Kishore Bairwa, Presently Working As Chokidar And Residing At Rajkiya Ambedkar Chatrawas, Sakatpur, Baran.

4. Usha Bai Bairwa W/o Shayam Kishore, Aged About 35 Years, Presently Working As Cook And Residing At Rajkiya Ambedkar Chatrawas, Sakatpur, Baran.

5. Santosh Bai W/o Shri Birmchand Bairwa, Aged About 38 Years, Presently Working As Cook And Residing At Rajkiya Ambedkar Chatrawas, Harnavdasahji.

6. Meena Devi W/o Govind Narayan Sain, Aged About 37 Years, Presently Working As Cook And Residing At Rajkiya Ambedkar Chatrawas, Baswa, Dausa.

----Petitioners Versus

1. State Of Rajasthan, Through Principal Secretary, Social Justice And Empowerment, Govt. Of Rajasthan, Govt. Secretariat, Jaipur.

2. Director, Social Justice And Empowerment, Govt. Of Rajasthan, Near 22 Godam Bridge, Jaipur.

3. District Officer / Deputy Director, Social Justice And Empowerment, Govt. Of Rajasthan, Baran.

4. District Officer / Deputy Director, Social Justice And Empowerment, Govt. Of Rajasthan, Ajmer.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Shubham Chauhan
                               Mr. Naved Khan Sindhi
For Respondent(s)        :



           HON'BLE MR. JUSTICE ARUN BHANSALI


                                                                               (2 of 2)                  [CW-5974/2022]

                                                                        Order

                                   16/05/2022

                                         Learned    counsel     for     the     petitioners         submit   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).

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 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.

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.

(ARUN BHANSALI),J 123-Rmathur/-

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