Smt. Nisha Munshi vs State And Ors. (2024:Rj-Jd:41696)
2024 Latest Caselaw 8944 Raj

Rajasthan High Court - Jodhpur

Smt. Nisha Munshi vs State And Ors. (2024:Rj-Jd:41696) on 10 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:41696]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 2772/2015

Ratan Verma D/o Late Shri Ramvilas Soni, aged 55 years,
resident of B-1, Malva Colony, Behind Darpan Talkies, Pratapgarh
District Pratapgarh.
                                                                        ----Petitioner
                                      Versus
1. The State of Rajasthan through Secretary, Intergrated Child
Development           Department,           Government             of     Rajasthan,
Secretariat, Jaipur.
2.   Director,       Woman     and      Child     Development           Department,
Rajasthan, Jaipur.
3.   Dy.    Director    (Admn.)        Woman         and      Child     Development
Department, Jalpath Gandhi Nagar, jaipur.
4. Dy. Director, Woman and Child Development Department,
Pratapgarh.
5.    Programme        Officer,      Woman          and      Child      Development
Department, Pratapgarh.
                                                                      ----Respondent
                                Connected With
                 S.B. Civil Writ Petition No. 2774/2015
Smt. Nisha Munshi D/o Late Shri Balkishan, aged 55 years,
resident of Shahpura, Tehsil Shahpura District Bhilwara.
                                                                        ----Petitioner
                                      Versus
1. The State of Rajasthan through Secretary, Integrated Child
Development           Department,           Government             of     Rajasthan,
Secretariat, Jaipur.
2.   Director,       Woman     and      Child     Development           Department,
Rajasthan, Jaipur.
3. Dy. Director        (Admn.),         Woman         and Child Development
Department, Jalpath Gandhik Nagar, Jaipur.
4. Dy. Director, Woman and Child Development Department,
Bhilwara.
5.    Programme        Officer,      Woman          and      Child      Development
Department, Shahpura District Bhilwara.
                                                                      ----Respondent




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 [2024:RJ-JD:41696]                           (2 of 3)                    [CW-2772/2015]


For Petitioner(s)                 :       Mr. Gopal Acharya
For Respondent(s)                 :       Mr. Piyush Bhandari



                HON'BLE MR. JUSTICE FARJAND ALI

Order

10/10/2024

1. Learned counsel for the petitioners submits that controversy

involved in the present case is squarely covered by a judgment

dated 05.03.2010 of this Court at Jaipur Bench rendered in a

batch of writ petitions led by S.B. Civil Writ Petition

No.2156/2007 (Smt. Manju Rani Nadheria & Ors. vs. State

of Rajasthan & Ors.).

2. Learned counsel, therefore, prays that the petitioners may

be permitted to file a detailed representation before the

competent authorities for redressal of their grievances.

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

with liberty to the petitioners to file a representation to the

competent authorities of the department and the competent

authorities of the department are directed to decide the same

within a period of four weeks from the date of receipt of such

representation; and if the case of the petitioner falls within the

purview of the law laid down by this Court in the case of Smt.

Manju Rani Nadheria (supra); the same shall be decided in

terms of the judgment above.

4. 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

[2024:RJ-JD:41696] (3 of 3) [CW-2772/2015]

the averments made therein are found to be correct, the

petitioners would be entitled to the relief sought.

(FARJAND ALI),J 92-93 divya/-

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