Sumitra vs State Of Rajasthan (2023:Rj-Jd:40145)
2023 Latest Caselaw 9993 Raj

Rajasthan High Court - Jodhpur

Sumitra vs State Of Rajasthan (2023:Rj-Jd:40145) on 22 November, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:40145]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18135/2023

1.       Sumitra W/o Sh. Jeewan Ram, Aged About 33 Years, R/o
         Gram Post Bhanwal, Jasnagar, Nagaur, Rajasthan.
2.       Jeewan Ram S/o Sh. Sita Ram, Aged About 38 Years, R/o
         Gram Post Bhanwal, Jasnagar, Nagaur, Rajasthan.
3.       Pappu Ram S/o Sh. Sona Ram, Aged About 20 Years, R/o
         Jasnathpura,       Post         Birloka,    Tehsil     Khinwsar,     Nagaur,
         Rajasthan.
                                                                       ----Petitioners
                                          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.
4.       The Deputy Director, Department Of Social Justice And
         Empowerment, Pali.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Deepak Bora
For Respondent(s)              :     Mr. A.K. Gaur



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

22/11/2023

Learned counsel for the petitioners submits that the

controversy involved in the present writ petition is squarely

covered by the judgment of this Court rendered in a bunch of writ

petitions led by S.B. Civil Writ Petition No.372/2013 (Anokh Bai

Vs. State of Raj. & Ors).

[2023:RJ-JD:40145] (2 of 2) [CW-18135/2023]

In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioners to file a representation within

two weeks along with a certified copy of the order instant and a

copy of the judgment in the case of Anokh Bai (supra) to the

respondents.

On receipt of the 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 petitioners' grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

(KULDEEP MATHUR),J 60-Hanuman/-

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