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Judgment
9 paragraphs · 178 wordsLearned counsel for the petitioner submits that the controversy involved in the present writ petition is squarely covered by the judgment of this Court in
bunch of writ petition led by S.B. Civil Writ Petition No.372/2013; Anokh Bai Vs. State of Raj. & Ors.
In view of the aforesaid, the present writ petition is disposed of with a direction to the petitioner to file a representation within two weeks along with
certified copy of the order instant and a copy of the judgment in the case of Anokh Bai (supra).
On receipt of representation along with the certified copy of the order instant, respondents shall decide the same within a period of eight weeks, in
accordance with law including the law laid down in Anokh Bai’s case.
It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of
petitioner’s grievance. The same may not be construed to be an order to decide the representation in a particular manner.
The stay application also stands disposed of accordingly.