Mukesh Kumar Bheel vs The State Of Rajasthan ...
2025 Latest Caselaw 3701 Raj

Rajasthan High Court - Jodhpur

Mukesh Kumar Bheel vs The State Of Rajasthan ... on 3 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:248]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18440/2024

1. Mukesh Kumar Bheel S/o Shri Punam Chand Bheel, Aged About 42 Years, Resident Of Mukam Jamun, Post Madla, Tehsil Jhadol, Udaipur.

2. Krishan Kumar Gamar S/o Shri Ramdas Gamar, Aged About 25 Years, Resident Of Mukam, Post Aamliya, Tehsil Jhadol, Udaipur.

3. Smt. Ramu Bai Gameti W/o Shri Unkar Lal Gameti, Aged About 44 Years, Resident Of Village Fanda, Titardi, Tehsil Girva, District Udaipur.

4. Smt. Kamla Gameti W/o Shri Jagnath Gameti, Aged About 31 Years, Resident Of Village Fanda, Titardi, Tehsil Girva, District Udaipur.

----Petitioners Versus

1. The State Of Rajasthan, Through The Commissioner-

Cum-Director And Secretary To Government, Social Justice And Empowerment Department, Government Of Rajasthan, Jaipur.

2. The Joint Director, Social Justice And Empowerment Department, Udaipur.

                                                                    ----Respondents


For Petitioner(s)            :     Mr. Sushil Solanki
For Respondent(s)            :              -



                        JUSTICE DINESH MEHTA

                                        Order

03/01/2025

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

[2025:RJ-JD:248] (2 of 2) [CW-18440/2024]

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

decided on 01.12.2022

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 9-raksha/-

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