MOHANRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have approached this Court by way of this writ petition (PIL) with the following prayer:-

(2.) Having heard and considered the submissions advanced by counsel representing the petitioners and, having gone through the material available on record, we are of the firm view that the petitioners have available to them a suitable remedy for ventilating their grievances by virtue of the Division Bench Judgment of this Court in the case of Jagdish Prasad Meena and Ors. v. State of Rajasthan and Ors. passed in D.B. Civil Writ Petition (PIL) No. 10819/2018 decided on 30/1/2019 wherein this Court directed as below:-

(3.) Thus, the petitioners are relegated to submit a representation to the District Collector concerned, who shall assign the matter to the PLPC constituted under the directions of this Court.