Madan Lal vs State Of Rajasthan (2023:Rj-Jd:43895)
2023 Latest Caselaw 10803 Raj

Rajasthan High Court - Jodhpur

Madan Lal vs State Of Rajasthan (2023:Rj-Jd:43895) on 15 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:43895]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 19068/2023

1.       Madan Lal S/o Shri Kistur, Aged About 51 Years, B/c
         Meghwal (Sc), R/o Boosi, Tehsil Rani, District Pali.
         Presently Working As Chowkidaar In Govt. Ambedkar
         Boys Hostel Khod, District Pali.
2.       Jagdish Prasad Bairwa S/o Shri Bajrang Lal, Aged About
         52 Years, B/c Bairwa (S.c.), R/o Bassi Mohalla, Khandar,
         District Sawai Madhopur. Presently Working As Cook Cum
         Chowkidaar In Govt. Ambedkar Boys Hostel (S.c.) District
         Sawai Madhopur.
3.       Kishor S/o Shri Shishpal, Aged About 37 Years, B/c
         Meghwal (S.c.), R/o Village Todpura, Tehsil Nawalgarh,
         District Jhunjhunu. Presently Working As Cook In Govt.
         Ambedkar Boys Hostel Nawalgarh, District Jhunjhunu.
                                                                       ----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, Pali.
4.       The Assistant Director, Social Welfare Department, Sawai
         Madhopur.
5.       The    Assistant          Director,    Social      Welfare      Department,
         Jhunjhunu.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Pulkeshwar Rajpurohit



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

15/12/2023

1. Learned counsel for the petitioners 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

[2023:RJ-JD:43895] (2 of 2) [CW-19068/2023]

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 petitioners 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).

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 petitioners' 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

petitioners would be entitled to the relief.

(DR.PUSHPENDRA SINGH BHATI),J 18-Zeeshan

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