Kachari Devi Ahari vs The Union Of India (2025:Rj-Jd:1831)
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Rajasthan High Court - Jodhpur

Kachari Devi Ahari vs The Union Of India (2025:Rj-Jd:1831) on 10 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:1831]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11696/2018

1. Kachari Devi Ahari W/o Lt. Shri Rupeng Ahari, Aged About 45 Years, Kushalpura, Tehsil And District Banswara (Raj.)

2. Smt. Kalpana W/o Shri Prakash Chandra Sewak, Aged About 33 Years, Kushalpura, Tehsil And District Banswara (Raj.)

----Petitioners Versus

1. The Union Of India, Through The Secretary Department Of School Education And Literacy, Ministry Of Human Resource Development Department, New Delhi

2. The State Of Rajasthan, Through The Secretary To The Government, Department Of Rural Development And Panchayat Raj, Secretariat, Jaipur (Raj.)

3. The Commissioner, Mid Day Meal Scheme, Rajasthan, Jaipur

4. The District Collector, Banswara (Raj.)

5. The Additional Block Development Officer Cum Nodal In-

Charge, Panchayat Samiti Talwara, District Banswara (Raj.)

6. The Secretary, School Management Committee, Government Secondary School, Khushalpura Panchayat Samiti Talwara, District Banswara (Raj.)

----Respondents

For Petitioner(s) : Mr. Ravinder Singh For Respondent(s) : Mr. Deepak Chandak for Mr. B.L.Bhati, AAG

JUSTICE DINESH MEHTA

Order

10/01/2025

1. Mr. Chandak, learned counsel for the respondents, at the

outset submitted that on 08.08.2018, an interim order came to be

passed by this Court in light of the interim order passed in SB Civil

Writ Petition No.11273/2012 titled as "Smt. Kalpana & Ors. vs.

Union of India & Ors." and the said writ petition has already been

[2025:RJ-JD:1831] (2 of 2) [CW-11696/2018]

disposed of by Coordinate Bench of this Court, three years ago i.e.

on 19.03.2015.

2. He submitted that the case of Smt. Kalpana (supra) has been

disposed of, in light of order dated 26.02.2014 passed by Jaipur

Bench of this Court in the case of Mohan Lal Damor and Anr. vs.

Union of India & Ors. (S.B. Civil Writ Petition No.2319/2014), with

a direction to respondents to consider petitioner's representation

and prayed that the present writ petition be also disposed of in

same terms.

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

with a direction to the respondents to consider petitioners'

representation in light of the judgment rendered by this Court in

the case of Mohan Lal Damor (supra).

4. In case representation is filed by the petitioners' along with

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

from today, the competent authority of the respondents shall

consider the same, in accordance with law, within a period of eight

weeks of receiving the same.

5. 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.

6. Stay application also stands disposed of.

(DINESH MEHTA),J 191-akansha/-

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