Bheekha Ram vs State Of Rajasthan (2023:Rj-Jd:42901)
2023 Latest Caselaw 10545 Raj

Rajasthan High Court - Jodhpur

Bheekha Ram vs State Of Rajasthan (2023:Rj-Jd:42901) on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42901]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 18786/2023

1.       Bheekha Ram S/o Shri Naina Ram, Aged About 45 Years,
         Resident Of Budli Nadi, Nakora, District Barmer.
2.       Chanda Ram S/o Shri Mala Ram, Aged About 50 Years,
         Resident Of Mukam Post Mandai, Tehsil Fatehgarh, District
         Jaisalmer.
3.       Durga Ram S/o Shri Punma Ram, Aged About 50 Years,
         Resident Of Mukam Post Fatehgarh, Tehsil Fatehgarh,
         District Jaisalmer.
4.       Dungra Ram S/o Shri Khamisha Ram, Aged About 45
         Years, Resident Of Mukam Post Myajlar, Tehsil Jaisalmer,
         District Jaisalmer.
5.       Smt.     Shanti       Devi       W/o     Late     Shri      Shyam    Sunder
         Rajpurohit, Aged About 50 Years, Resident Of Opposite
         Dhibbapada Nagar Parishad Jaisalmer, Tehsil Jaisalmer,
         District Jaisalmer.
6.       Sugala Ram Bochiya S/o Shri Jagta Ram Bochiya, Aged
         About 49 Years, R/o Mukam Post Khariya Kalla, Tehsil
         Ram Sagar, District Barmer.
                                                                       ----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.       Assistant     Director,         Social   Justice      And    Empowerment
         Department, Jaisalmer.
4.       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

[2023:RJ-JD:42901] (2 of 2) [CW-18786/2023]

Order

08/12/2023

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

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 19-Sudheer/-

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