Kishna Ram vs State Of Rajasthan (2023:Rj-Jd:42900)
2023 Latest Caselaw 10544 Raj

Rajasthan High Court - Jodhpur

Kishna Ram vs State Of Rajasthan (2023:Rj-Jd:42900) on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42900]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Writ Petition No. 18775/2023

1.       Kishna Ram S/o Tara Ram Meghwal, Aged About 46 Years,
         Resident Of Pananiyo Ki Dhani, Mate Ka Tala, Tehsil
         Chauhtan, District Barmer.
2.       Prema Ram S/o Sumara Ram Meghwal, Aged About 45
         Years, Resident Of Mithdau, Tehsil Chauhtan, District
         Barmer.
3.       Manoj Kumar Bharti S/o Shri Panchu Lal Bharti, Aged
         About 46 Years, Resident Of 52-A, Mahaveer Nagar Dayal
         Nagar, Gordhanpura, Phulera, Tehsil Phulera, District
         Jaipur.
4.       Prem Chand Bairwa S/o Shri Phool Chand Bairwa, Aged
         About 55 Years, Resident Of Ward No. 5, Opposite Ratan
         Flour Mill, Kuti Bandi, Kui Salawas, Tehsil Bandikui,
         District Dausa.
5.       Jagdish Prasad Gurjar S/o Shri Mool Chand Gurjar, Aged
         About 48 Years, Resident Of House No. 44, Mamodiyo Ka
         Mohallah, Ward No. 10, Chaksu, Tehsil Chaksu, District
         Jaipur.
6.       Hansraj S/o Shri Natthu Ram, Aged About 50 Years,
         Resident Of Mukam Post 312, Harizan Mohallah (17 Tk)
         Muklava, Tehsil Rai Singh Nagar, District Sri Ganganagar.
                                                       ----Petitioners
                                Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Social Justice And Empowerment, Government Of
         Rajasthan, Jaipur.
2.       The Director, Department Of Social Justice And
         Empowerment, Government Of Rajasthan, Jaipur.
3.       The Deputy Director, Social Justice And Empowerment
         Department, Jaipur (Rural).
4.       Assistant Director, Social Justice And Empowerment
         Department, Sri Ganganagar.
5.       Assistant Director, Social Justice And Empowerment
         Department, Barmer.
                                                    ----Respondents



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



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

08/12/2023

[2023:RJ-JD:42900] (2 of 2) [CW-18775/2023]

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

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.

4. All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 16-Sudheer/-

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