Dhapoo vs State Of Rajasthan (2024:Rj-Jd:24366)
2024 Latest Caselaw 4768 Raj

Rajasthan High Court - Jodhpur

Dhapoo vs State Of Rajasthan (2024:Rj-Jd:24366) on 28 May, 2024

Author: Rekha Borana

Bench: Rekha Borana

[2024:RJ-JD:24366]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4865/2021

Dhapoo W/o Durgaram D/o Shri Adoo Ram, Aged About 29
Years, R/o Village Pabubera Post Bheerathal, Tehsil Dhorimanna,
District Barmer, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Woman
         Empowerment          And    Child      Development         Department,
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       The Director, Woman And Child Development Department,
         Rajasthan, Jaipur, Rajasthan.
3.       The Secretary, Rajasthan Subordinate And Ministerial
         Services Selection Board, Jaipur, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. R.R. Khileree
For Respondent(s)         :     Mr. Sarwan Kumar
                                Mr. J.M. Choudhary



              HON'BLE MS. JUSTICE REKHA BORANA

Order

28/05/2024

1. Learned counsel for the petitioner submits that the issue in

question would be covered by the judgment passed in the case of

Sada Ram vs. State of Rajasthan & Ors.; S.B. Civil Writ

Petition No.13088/2020 (decided on 06.05.2024).

Learned counsel submits that similar directions as passed in

the case of Sada Ram (supra) be passed in the present writ

petition also.

2. Learned counsel for the respondent-State agrees to the

above submission and does not refute the same.

[2024:RJ-JD:24366] (2 of 2) [CW-4865/2021]

3. In view of the same, present writ petition is disposed of in

the same terms as in Sada Ram's case (supra).

4. It will be required of the petitioner to file the representation

along with requisite documents on or before 30.06.2024 by way of

registered post acknowledgment due.

5. The Director or his nominee shall decide petitioner's eligibility

preferably before 30.07.2024 and shall proceed in accordance with

the directions as issued in Sada Ram's case (supra).

6. Stay petition and all pending applications, if any, also stand

disposed of.

(REKHA BORANA),J 48-T.Singh/-

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