Rajasthan High Court - Jodhpur
Sangam Kumari Sain vs The State Of Rajasthan on 10 September, 2020
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8750/2020
Sangam Kumari Sain D/o Kailash Chandra Sain W/o Late Shri
Rajesh, Aged About 39 Years, Category Obc Widow, R/o Badi
Pole Ke Andar, Village And Tehsil Hurda, Distt. Bhilwara. At
Present Residence Nearby Temple Narayan Bhinay, District
Ajmer.
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Additional Chief
Secretary, Rural Development And Panchayati Raj
Department, Govt. Of Rajasthan, Govt. Secretariat,
Jaipur.
2. Chief Executive Officer Cum Member Secretary, Zila
Parishd Ajmer.
----Respondents
For Petitioner(s) : Mr. VR Choudhary
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 10/09/2020 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matter in Court.
Learned counsel for the petitioner at the outset makes a limited submission that the respondents may be directed to consider and decide the representation of the petitioner, while keeping into consideration the judgment rendered by this Hon'ble Court in Rupa Ram Meghwal & Ors. Vs. State of Rajasthan & ors. (S.B. Civil Writ Petition No.10050/2018), decided on 25.07.2018.
In light of such limited submission, the present writ petition is disposed of with a direction to the respondents to decide the (Downloaded on 11/09/2020 at 08:56:38 PM) (2 of 2) [CW-8750/2020] representation of the petitioner, while keeping into consideration the judgment rendered by this Hon'ble Court in Rupa Ram Meghwal & Ors. Vs. State of Rajasthan & ors. (S.B. Civil Writ Petition No.10050/2018), decided on 25.07.2018, within a period of 60 days from today, by passing a speaking order strictly in accordance with law.
Stay petition also stands disposed of accordingly.
(DR.PUSHPENDRA SINGH BHATI), J.
249-Sudheer/-
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