Rajasthan High Court - Jodhpur
Sonam Yadav vs State Of Rajasthan (2023:Rj-Jd:44853) on 21 December, 2023
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2023:RJ-JD:44853]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 19572/2023
1. Sonam Yadav W/o Shri Hawa Singh, Aged About 30
Years, B/c Yadav (Obc) R/o Kanharka, Tehsil Kot Kasim,
District Alwar. Presently Working As Cook In Govt.
Ambedkar Boys Hostel Karmoda, District Chittorgarh
(Rajasthan).
2. Tara Devi W/o Shri Harikesh Kumhar, Aged About 28
Years, B/c Kumhar (Obc) R/o Karmoda, District Sawai
Madhopur. Presently Working As Cook In Govt.
Devnarayan Girls Hostel Thingla, District Sawai Madhopur
(Rajasthan).
3. Reena Bai Gurjar W/o Shri Charat Singh Gurjar, Aged
About 20 Years, B/c Gurjar (Mbc) R/o Binjari, District
Sawai Madhopur. Presently Working As Cook In Govt.
Devnarayan Girls Hostel Choth Ka Barwada, District Sawai
Madhopur (Rajasthan).
4. Rubeena Gurjar W/o Shri Shaitan Singh Gurjar, Aged
About 29 Years, B/c Gurjar (Mbc) R/o Bansada, District
Sawai Madhopur. Presently Working As Cook In Govt.
Devnarayan Girls Hostel Choth Ka Barwada, District Sawai
Madhopur (Rajasthan).
----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,
Chittorgarh.
4. The Assistant Director, Social Welfare Department Sawai
Madhopur.
----Respondents
For Petitioner(s) : Mr. Mahipal Rajpurohit
For Respondent(s) : ---
HON'BLE MR. JUSTICE KULDEEP MATHUR
[2023:RJ-JD:44853] (2 of 2) [CW-19572/2023]
Order
21/12/2023
Learned counsel for the petitioners submit 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.
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).
On receipt of representation along with the certified copy of
the order instant, respondents shall decide the same within period
of eight weeks, in accordance with law including the law laid down
in Anokh Bai's case.
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.
The stay application also stands disposed of accordingly.
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
61-Hanuman/-
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