Bhupendra Kumar Bhardwaj vs State Of Rajasthan (2025:Rj-Jd:2572)
2025 Latest Caselaw 4653 Raj

Rajasthan High Court - Jodhpur

Bhupendra Kumar Bhardwaj vs State Of Rajasthan (2025:Rj-Jd:2572) on 15 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:2572]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 591/2025

1. Bhupendra Kumar Bhardwaj S/o Shri Jodha Ram, Aged About 24 Years, R/o Near Nursury, Jodhpur Road, Ahore District Jalore. Presently Working As Cook In Govt. Ambedkar Boys Hostel (S.c.) Ahore, District Jalore.

2. Sahab Singh Gurjar S/o Shri Gangasahay Gurjar, Aged About 46 Years, R/o Gram Macchipura, District Sawai Madhopur. Presently Working As Class Iv Employee In Govt. Devnarayan Girls Residential School Cum Hostel Macchipura, District Sawai Madhopur.

3. Ramavatar Gurjar S/o Shri Jagram Gurjar, Aged About 38 Years, R/o Gram Panchayat, Ransi, District Karauli. Presently Working As Cook/chowkidaar In Govt. Ambedkar Boys Hostel Nandoti, District Karauli.

4. Rajendra Kumar Meena S/o Shri Ramswaroop Meena, Aged About 31 Years, R/o Gram Bagri, District Dausa. Presently Working As Cook In Govt. Ambedkar Residential School Cum Hostel Bagri, District Dausa.

5. Kamlesh Meena S/o Shri Badri Lal Meena, Aged About 55 Years, R/o Gram Bagri, District Dausa. Presently Working As Security Guard In Govt. Ambedkar Residential School Cum Hostel Bagri, District Dausa.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Social Welfare Department, Rajasthan, Jaipur.

2. The Director, Social Welfare Department, Jaipur.

3. The Assistant Director, Social Welfare Department, District Jalore.

4. The Assistant Director, Social Welfare Department, District Sawai Madhupur.

5. The Assistant Director, Social Welfare Department, District Karauli.

6. The Assistant Director, Social Welfare Department, District Dausa.

                                                                      ----Respondents




 [2025:RJ-JD:2572]                         (2 of 3)                      [CW-591/2025]



For Petitioner(s)              :     Mr. Pulkeshwar Rajpurohit
For Respondent(s)              :            -



                          JUSTICE DINESH MEHTA

                                          Order

15/01/2025

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

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.

[2025:RJ-JD:2572] (3 of 3) [CW-591/2025]

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

(DINESH MEHTA),J 62-raksha/-

Powered by TCPDF (www.tcpdf.org)