Hari Singh vs State Of Rajasthan (2023:Rj-Jd:44857)
2023 Latest Caselaw 11071 Raj

Rajasthan High Court - Jodhpur

Hari Singh vs State Of Rajasthan (2023:Rj-Jd:44857) on 21 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44857]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 19544/2023

1.       Hari Singh S/o Shri Yad Ram, Aged About 48 Years, By
         Caste Yadav (Obc), R/o Manethi, Tehsil Mundawar, District
         Alwar.      Presently         Working         As     Chowkidar         In   Govt.
         Ambedkar Boys Hostel Badi Sadri, District Chittorgarh
         (Rajasthan).
2.       Krishna Mali S/o Shri Kanheyalal Mali, Aged About 23
         Years, By Caste Mali (Obc), R/o Nimbahera, District
         Chittorgarh, Presently Working As Chowkidar In Govt.
         Ambedkar Boys Hostel Nimbahera, District Chittorgarh
         (Rajasthan).
3.       Shaitan Singh Gurjar S/o Shri Tulsi Ram Gurjar, Aged
         About 29 Years, By Caste Gurjar (Mbc), R/o Gurjar
         Mohalla,         Bansra,      District     Sawai       Madhopur,       Presently
         Working As Chowkidaar In Govt. Devnarayan Boys Hostel
         Choth Ka Barwada, District Sawaimadhopur (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,
         Sawaimadhopur.
                                                                        ----Respondents


For Petitioner(s)               :     Mr. Mahipal Rajpurohit
For Respondent(s)               :     ---



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/12/2023

Learned counsel for the petitioners submit that the

controversy involved in the present writ petition is squarely

[2023:RJ-JD:44857] (2 of 2) [CW-19544/2023]

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 52-Hanuman/-

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