ANITA MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties on the application being Civil Misc. Application No. 55/2013 for reconstitution of the file of S.B. Civil Writ petition No. 7591/2012 (Anita Meena vs. State of Rajasthan & Ors.). I have perused the search slip dated 02.04.2013 issued by Deputy Registrar (Judicial). From perusal of the search slip, it reveals that SBCWP No. 7591/2012 (Anita Meena vs. State & Ors.) was sent to Cause List Section on 23.01.2013 but the same was neither listed nor received back in Writ Section. It is stated in the search slip that despite sincere efforts made by concerning clerk including whole staff of the Civil Section, the original file of the aforesaid petition is not traceable.

(2.) LOOKING to the facts and circumstances of the case, interest of justice would be met, if a direction for reconstitution of the aforesaid file is issued.

(3.) THE Civil Misc. Application No. 55/2013 is allowed. With the consent of the learned counsel for both the parties, the writ petition (SBCWP NO. 7591/2012) has been heard finally and is being decided today.