Radhe Shyam vs State Of Rajasthan ...
2023 Latest Caselaw 6465 Raj

[2023:RJ-JD:27232] (1 of 2) [CW-12597/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12597/2023

Radhe Shyam S/o Shri Gajraj, Aged About 29 Years, R/o Moudan Ka Pura, Tigriya, District Karauli. Presently Working As Cook In Govt, Devnarayan Boys Hostel Hindol City, District Karauli (Rajasthan.)

----Petitioner Versus

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

2. The Director, Social Welfare Department, Jaipur.

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

                                                                      ----Respondents


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

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/08/2023

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.

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).

[2023:RJ-JD:27232] (2 of 2) [CW-12597/2023]

On receipt of representation along with the certified copy of

the order instant, respondents shall decide the same within 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 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 petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 196-/vivek/-

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