Rajendra Kumar vs The State Of Rajasthan ...
2023 Latest Caselaw 5072 Raj

[2023/RJJD/016859] (1 of 2) [CW-6963/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6963/2023

Rajendra Kumar S/o Shri Fulji Kumar, Aged About 32 Years, R/o Barjadiya, Tehsil Anandpuri, District Banswara (Raj.) At Present Working As Chowkidar In Government Ambedkar Hostel, Banswara (Raj.)

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Social Welfare, Jaipur (Raj.)

2. The Director, Department Of Social Welfare, Government Of Rajasthan, Jaipur.

3. The Assistant Director, Department Of Social Welfare, Government Of Rajasthan, Banswara.

4. The District Probation And Social Welfare Officer, Social Welfare Department, Banswara (Raj.)

5. The Hostel Superintendent, Government Ambekar Hostel, Department Of Social Welfare, Banswara (Raj.)

----Respondents

For Petitioner(s) : Mr. Vikram Singh For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/05/2023

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.

[2023/RJJD/016859] (2 of 2) [CW-6963/2023]

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).

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 petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 144-SanjayS/-

Powered by TCPDF (www.tcpdf.org)