Ramesh Chandar vs State Of Rajasthan ...
2023 Latest Caselaw 2522 Raj

[2023/RJJD/007822]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2984/2023

1. Ramesh Chandar S/o Shri Choga Ji, Aged About 58 Years, R/o Meghwal Vas, Amthala, District Sirohi, Rajasthan.

2. Muse Khan S/o Shri Daud Khan, Aged About 57 Years, R/o Nathu Nagar, Village Salava Khurd, Pipar Road, Pipar City, District Jodhpur, Rajasthan.

3. Smt. Bhawari W/o Shri Muse Khan, Aged About 55 Years, R/o Nathu Nagar, Village Salava Khrd, Pipar Road Pipar City, District Jodhpur, Rajasthan.

4. Smt. Manju Devi W/o Shri Ram Singh, Aged About 45 Years, R/o Ward No. 14, Mahawa, District Dausa, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Social Justice And Empowerment Department, Government Of Rajasthan, Jaipur.

2. Director, Social Justice And Empowerment Department, Government Of Rajasthan, Jaipur.

3. Assistant Director, Social Justice And Empowerment Department, Sirohi, Rajasthan.

4. Assistant Director, Social Justice And Empowerment Department, Jodhpur, Rajasthan.

5. Hotel Superintendent, Government Ambedkar Hostel, Abu Road-Ii, Social Justice And Empowerment Department, District Sirohi.

6. Hotel Superintendent, Dr. Bhim Rao Ambedkar Government Hostel D.t. (Boys), Social Justice And Empowerment Department, Pipar City, District Jodhpur.

7. Hotel Superintendent, Government Ambedkar Hostel, Mahawa, Social Justice And Empowerment Department, District Dausa.

----Respondents

For Petitioner(s) : Mr. Jitendra Choudhary For Respondent(s) : Mr. A.K. Gaur, AAG

[2023/RJJD/007822] (2 of 2) [CW-2984/2023]

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/03/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of this Court rendered in batch of writ petitions led by

SBCWP No.3595/2022, Kanhaiya Lal vs. State of Rajasthan & Ors,

decided on 01/12/2022.

Accordingly, the present writ petition is disposed of in terms

of order passed by this Court in Kanhaiya Lal's case (supra).

However, it is made clear that the petitioner will be entitled

to the actual monitory benefits with effect from the date of filing

the present writ petition.

(VINIT KUMAR MATHUR),J 82-SanjayS/-

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