Arjun Ram vs The State Of Rajasthan ...
2023 Latest Caselaw 10514 Raj

Rajasthan High Court - Jodhpur

Arjun Ram vs The State Of Rajasthan ... on 7 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42559]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13529/2023

1.        Arjun Ram S/o Sh. Kana Ram, Aged About 38 Years,
          Resident Of Purohito Ka Bas, Mukam Post Siwana, Tehsil
          Siwana, District Barmer.
2.        Kanwara Ram S/o Sh. Padma Ram, Aged About 40 Years,
          Resident Of Karnaji Meghwal Ki Dhani, Khosariya Baitu,
          Barmer, Tehsil Baitu, District Barmer.
                                                                     ----Petitioners
                                     Versus
1.        The State Of Rajasthan, Through The Commissioner Cum
          Director And Secretary To Government, Social Justice And
          Empowerment Department, Government Of Rajasthan,
          Jaipur.
2.        The District Probation And Social Welfare Officer, Social
          Justice And Empowerment Department, Balotra.
                                                                   ----Respondents


For Petitioner(s)          :     Mr. Sushil Solanki
For Respondent(s)          :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

07/12/2023

1. Learned counsel for the petitioners instead of pressing the

writ petition on merit submits that the petitioners may be given a

liberty to approach the respondents by way of filing a

representation before the competent authorities in light of the

judgment passed by this Court in a bunch of writ petitions led by

S.B. Civil Writ Petition No.9488/2021 (Durgalal Verma Vs. State of

Rajasthan & Ors.) and other connected matters.

2. In view of the submission made before this Court, the

present writ petition is disposed of with liberty to the petitioners to

[2023:RJ-JD:42559] (2 of 2) [CW-13529/2023]

approach the respondents by way of filing a representation for

redressal of their grievances. In the event of such representation

having been filed by the petitioners, the respondents shall decide

the same at the earliest strictly in accordance with law.

3. 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.

(DR.PUSHPENDRA SINGH BHATI),J 8-Sudheer/-

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