Sumera Ram vs State Of Rajasthan ...
2023 Latest Caselaw 4323 Raj

[2023/RJJD/014246]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6291/2023

Sumera Ram S/o Sh. Chuna Ram, Aged About 45 Years, R/o Village Taliya, Balesar, District Jodhpur.

----Petitioner Versus

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

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

3. The Deputy Director, Department Of Social Justice And Empowerment, Jodhpur.

                                                                      ----Respondents


For Petitioner(s)              :    Mr. D.S. Gaur
For Respondent(s)              :    Mr. Vijiya Jain on behalf of
                                    Mr. Anil Kumar Gaur, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/05/2023

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).

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) to the

respondents.

[2023/RJJD/014246] (2 of 2) [CW-6291/2023]

On receipt of representation along with the certified copy of

the order instant, the 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.

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 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 petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 133-Shahenshah/-

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