Khet Singh vs State Of Rajasthan ...

Citation : 2023 Latest Caselaw 2597 Raj
Judgement Date : 29 March, 2023

Rajasthan High Court - Jodhpur
Khet Singh vs State Of Rajasthan ... on 29 March, 2023
Bench: Vinit Kumar Mathur

[2023/RJJD/008115] (1 of 2) [CW-2868/2023] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2868/2023 Khet Singh S/o Shri Sujan Singh, Aged About 24 Years, R/o Village Versiyala, Tehsil And District Jaisalmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Home, Government Secretariat, Jaipur (Raj.).

2. The Director General Of Police, Police Head Quarter, Lal Kothi, Jaipur (Raj.).

3. The Adgp (Armed Battalion), Police Head Quarter, Lalkothi, Jaipur (Raj.).

4. The Commandant, 6Th Battalion Rajasthan Armed Constabulary (Rac), Headquarter, Dholpur (Rajasthan).

5. The Superintendent Of Police, Jodhpur Rural, District Jodhpur (Raj.).

----Respondents For Petitioner(s) : Mr. O.P. Sangwa Mr. Bheru Lal Jat For Respondent(s) : Mr. Manish Vyas, AAG HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 29/03/2023 Learned counsel for the petitioner submits that the issue involved in the present writ petition is covered by the Coordinate Bench decision dated 14.03.2019 rendered in the case of Ashok Kumar Sharma vs. State of Rajasthan & Ors. (SB Civil Writ Petition No. 15411/2018) and in the case of Dhanraj Meena vs. State of Rajasthan & Ors. (SB Civil Writ Petition No. 12846/2017), decided on 15.01.2018.

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[2023/RJJD/008115] (2 of 2) [CW-2868/2023] In view of the aforesaid, the present writ petition is also allowed in terms of the judgments rendered in the case of Ashok Kumar Sharma (supra) and Dhanraj Meena (supra) and it is directed that the respondents while dealing with the case of the petitioner pertaining to his pay fixation etc. would follow the provisions of Rules 24 & 26 of the RSR as per law.

The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioner would be entitled to the relief.

The stay application is also disposed of.

(VINIT KUMAR MATHUR),J 144-/Vivek/-

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