Harish Kumar Meena vs State Of Rajasthan ...
2023 Latest Caselaw 7015 Raj

[2023:RJ-JD:28896]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13472/2023

Harish Kumar Meena S/o Shri Mohan Lal, Aged About 27 Years, R/o Dewdo Ka Vas, Chanod, Tehsil Sumerpur, District Pali. Presently Working As Chowkidaar In Govt. Ambedkar Boys Hostel, Sumerpur, District Pali (Rajasthan).

----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, Pali.

----Respondents

For Petitioner(s) : Mr. Mahipal Rajpurohit.

For Respondent(s)              :



             HON'BLE MR. JUSTICE ARUN BHANSALI

                                         Order

11/09/2023

1.    Learned        counsel       for   the     petitioner         submit   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).

2. 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).

3. On receipt of representation along with the certified copy of

the order instant, respondents shall decide the same within a

[2023:RJ-JD:28896] (2 of 2) [CW-13472/2023]

period of eight weeks, in accordance with law including the law

laid down in Anokh Bai's case (supra).

4. 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.

5. The stay application also stands disposed of accordingly.

6. 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.

(ARUN BHANSALI),J 180-Rmathur/-

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