Shivraj Sharma vs State Of Rajasthan
2023 Latest Caselaw 805 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 757/2023

Shivraj Sharma S/o Shankar Lal, Aged About 44 Years, B/c Brahmin, R/o Motras, Tehsil Asind, District Bhilwara, Presently Working As Chowkidaar In Government Devnarayan Boys Hostel Asind, District Bhilwara.

----Petitioner 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, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Mahipal Rajpurohit For Respondent(s) : Mr. A.K. Gaur, AAG

JUSTICE DINESH MEHTA

Order

20/01/2023

1. Learned counsel for the petitioner 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

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 petitioner 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).

(2 of 2) [CW-757/2023]

3. On receipt of representation along with the certified copy of

the order instant, respondents shall decide the same within a

period of eight weeks, 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 petitioner's 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.

(DINESH MEHTA),J 199-Arvind/-

Powered by TCPDF (www.tcpdf.org)