Prakash Chand vs The State Of Rajasthan ...
2023 Latest Caselaw 10845 Raj

Rajasthan High Court - Jodhpur

Prakash Chand vs The State Of Rajasthan ... on 18 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44246]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR

                 S.B. Civil Writ Petition No. 19129/2023


1.       Prakash Chand S/o Poona Ram, Aged About 38 Years,
         Data Post Kelwada Tehsil Shahbad, District Baran.
2.       Pardeep Kumar Meena S/o Babu Lal Meena, Aged About
         33 Years, Village Guradi, Post Banjari, Tehsil Chipabaroad
         District Baran
3.       Raja Ram S/o Chhitar Lal, Aged About 30 Years, Guradi
         Post Banjari, Tehsil Chipabaroad District Baran.
4.       Vinod Kumar S/o Kishan Gopal, Aged About 46 Years,
         Indra Collony, Bapawar Kallan, Tehsil Sangod, District
         Kota.
5.       Smt. Madhu Regar W/o Vinod Kumar, Aged About 43
         Years, Indra Collony, Bapawar Kallan, Tehsil Sangod,
         District Kota.
6.       Santosh Kumar S/o Banwari Lal, Aged About 30 Years,
         Ratai       Khurd,    Camarana          Basti      Post    Dikwani    Tehsil
         Shahbad, District Baran.
7.       Smt. Rukmani W/o Prakash Chand, Aged About 34 Years,
         Data, Post Kelwada Tehsil Shahbad, District Baran.
                                                                      ----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 Assistant Director, Social Justice And Empowerment
         Department Baran.
                                                                    ----Respondents



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




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                                                  HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/12/2023

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.

(KULDEEP MATHUR),J 39-Ravi Khandelwal

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