Birama Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 12396 Raj

Rajasthan High Court - Jodhpur

Birama Ram vs The State Of Rajasthan ... on 28 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:20472]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                 S.B. Civil Writ Petition No. 8395/2025

1.       Birama Ram S/o Mola Ram, Aged About 46 Years.
2.       Sajana W/o Birama Ram, Aged About 43 Years.
         Both are Residents Of Village Nawad Tehsil Makaran,
         District Deedwana Kuchaman (Raj.).
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Social Justice And Empowerment, Government Of
         Rajasthan, Jaipur (Raj.).
2.       The District Social Welfare Officer, Department Of Social
         Justice And Empowerment, Deedwana Kuchaman (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Awardan Ujjwal.




         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/04/2025

Heard learned counsel for the petitioners.

Learned counsel for the petitioners instead of pressing the

writ petition on merit submits that the petitioners have filed a

representation dated 02.04.2025 (Annex.3) to the respondent

authorities and the same is pending consideration till date. He

prays that the respondent No.2-The District Social Welfare Officer,

Department Of Social Justice And Empowerment, Deedwana-

Kuchaman may be directed to decide the same at the earliest.

Considering the limited prayer made by learned counsel for

the petitioners, the present writ petition is disposed of with a

direction to the respondent No.2-The District Social Welfare

[2025:RJ-JD:20472] (2 of 2) [CW-8395/2025]

Officer, Department Of Social Justice And Empowerment,

Deedwana-Kuchaman to decide the pending representation dated

02.04.2025 (Annex.3) of the petitioners at the earliest preferably

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

copy of this order strictly in accordance with law.

It is made clear that the respondent authorities while

considering the representation of the petitioners shall consider the

judgment rendered by this Court in the case of Kanhaiya Lal Vs.

State of Rajasthan in S.B. Civil Writ Petition No.3595/2022

decided on 01.12.2022.

(VINIT KUMAR MATHUR),J 25-Anil Singh/-

Powered by TCPDF (www.tcpdf.org)