Rekha vs State Of Rajasthan (2025:Rj-Jd:11237)
2025 Latest Caselaw 8021 Raj

Rajasthan High Court - Jodhpur

Rekha vs State Of Rajasthan (2025:Rj-Jd:11237) on 27 February, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:11237]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4903/2025

1. Rekha W/o Ratan Lal, Aged About 36 Years, R/o Royalty Naka, Balsamand, Bsf Training Center, Mandore, Jodhpur.

2. Raju Devi D/o Hari Ram, Aged About 32 Years, R/o C/o Dharma Ram, Shiv Nagar, Nimba Nimbdi, Mandore, Jodhpur.

3. Rekha D/o Bhanwar Lal, Aged About 20 Years, R/o Gau Ghati, Beladaer Colony, Mandore, Jodhpur.

----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 Joint Director, Department Of Social Justice And Empowerment Jodhpur.

                                                                 ----Respondents


For Petitioner(s)           :    Mr. BS Tanwar
                                 Mr. RS Chouhan



                      JUSTICE DINESH MEHTA

                                     Order

27/02/2025

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the competent authority of the

respondents is directed to consider petitioners' representation

expeditiously in light of the judgment of this Court rendered in the

bunch of writ petitions, lead case being Kanhaiya Lal vs. State

of Rajasthan & Ors. (S.B. Civil Writ Petition No. 3595/2022)

decided on 01.12.2022.

[2025:RJ-JD:11237] (2 of 2) [CW-4903/2025]

2. The writ petition is disposed of with the direction to the

petitioners to file a fresh representation alongwith web-copy of the

judgment rendered in the case of Kanhaiya Lal (supra) and

certified copy of the order instant within a period of two weeks

from today.

3. In case, a representation is so addressed, the competent

authority of the respondents shall consider the same in

accordance with law in light of the judgment rendered in the case

of Kanhaiya Lal (supra) preferably within a period of eight weeks

of receipt thereof.

4. 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.

5. The stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 28-raksha/-

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