Hari Ram Jatav vs State Of Rajasthan ...
2023 Latest Caselaw 968 Raj

[2023/RJJD/001961]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 725/2023

Hari Ram Jatav S/o Shri Rewati Ram Jatav, Aged About 48 Years, B/c Jatav (S.C.), R/o Doroli, Tehsil Kathumar, District Alwar. Presently Working As Cook In Govt. Ambedkar Boys Hostel Titipuri, District Alwar.

----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, Alwar.

----Respondents

(2) S.B. Civil Writ Petition No. 858/2023 Gopal Lal S/o Shri Ghasi Nath, Aged About 40 Years, By Caste Jogi (OBC), R/o Nai Nath Marg, Chitodi, Tehsil Bassi, District Jaipur. Presently Working As Cook In Govt. Ambedkar Boyas Hostel Nayala, Tehsil Jamua Ramgarh, District Jaipur.

----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, Jaipur.

----Respondents (3) S.B. Civil Writ Petition No. 1038/2023 Lalita Devi Sharma W/o Late Shri Ashok Kumar Sharma, Aged About 43 Years, By Caste Brahmin, R/o Sharma Mohalla, Raipur Tehsil Rajgarh, Alwar. Presently Working As Cook In Govt, Ambedkar Boys Hostel Sakat, Tehsil Rajgarh, District Alwar.

----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, Alwar.

----Respondents

For Petitioner(s) : Mr. Mahipal Rajpurohit For Respondent(s) : Mr. Anil Kumar Gaur, AAG

[2023/RJJD/001961] (2 of 2) [CW-725/2023]

JUSTICE DINESH MEHTA

Order

24/01/2023

1. Learned counsel for the petitioners submits that the

controversy involved in these writ petitions is squarely covered by

the judgment dated 25.04.2017, passed by the Jaipur Bench of

this Court in bunch of writ petitions led by S.B. Civil Writ Petition

No.372/2013; Anokh Bai Vs. State of Raj. & Ors.

2. In view of the aforesaid, these writ petitions are disposed of

with a direction to the petitioners to file their representations

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 representations 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

representations 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 representations in a

particular manner.

5. The stay applications also stand disposed of accordingly.

(DINESH MEHTA),J 127-129-Ramesh/-

Powered by TCPDF (www.tcpdf.org)