Smt. Santosh Kanwar vs State Of Rajasthan (2023:Rj-Jd:42554)
2023 Latest Caselaw 10515 Raj

Rajasthan High Court - Jodhpur

Smt. Santosh Kanwar vs State Of Rajasthan (2023:Rj-Jd:42554) on 7 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42554]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18736/2023

1.       Smt. Santosh Kanwar W/o Shri Bhanwar Singh, Aged
         About 38 Years, By Caste Rajput, R/o Rajputo Ka Bas,
         Sowaniya, District Jodhpur, Presently Working As Cook In
         Govt. Ambedkar Boys Hostel Koshithal, District Bhilwara.
2.       Smt. Beena Shrivastav W/o Shri Pawan Shrivastav, Aged
         About 47 Years, Ward No. 1, Gaushala, Dholpur. Presently
         Working As Chowkidaar In Government College Level
         Girls Hostel, Dholpur.
                                                                        ----Petitioners
                                         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,
         Bhilwara.
4.       The    Assistant          Director,    Social      Welfare      Department,
         Dholpur.
                                                                      ----Respondents


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



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

07/12/2023

1. 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.

2. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a representation within

[2023:RJ-JD:42554] (2 of 2) [CW-18736/2023]

two weeks along with certified copy of the order instant and a

copy of the judgment in the case of Anokh Bai (supra).

3. On receipt of representation along with the certified copy of

the order instant, respondents shall decide the same within period

of eight weeks from the date of receipt of certified copy of this

order, in accordance with law including the law laid down in Anokh

Bai's case.

4. 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.

5. The stay application also stands disposed of accordingly.

6. 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.

(DR.PUSHPENDRA SINGH BHATI),J 25-Sudheer/-

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