Rajasthan High Court - Jodhpur
Rewant Ram vs State Of Rajasthan on 24 August, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 277/2020
1. Rewant Ram S/o Kishna Ram, Aged About 56 Years, Post
Kajnau Kala, Tehsil Bawdi, District Jodhpur.
2. Kan Singh S/o Devi Singh, Aged About 57 Years,
Dhundadia, Tehsil Osiyan, District Jodhpur.
3. Arjun Singh S/o Jaswant Singh, Aged About 46 Years,
Bhed, Tehsil Osiyan, District Jodhpur.
4. Bhagirath S/o Chhoga Ram, Aged About 46 Years, Mandla
Kala, Tehsil Dechu, District Jodhpur.
5. Raghuveer Singh S/o Bhagwan Singh, Aged About 44
Years, Pilwa, Tehsil Dechu, District Jodhpur.
6. Ram Khiladi S/o Nehnu Ram, Aged About 43 Years,
Rehadia, Tehsil Baswa, District Dausa
7. Ganesh Ram S/o Ganga Sahai, Aged About 41 Years,
Dhigaria, Tehsil Baswa, District Dausa.
8. Kailash Meena S/o Jai Singh Meena, Aged About 41 Years,
Baneti, Tehsil Kotputli, District Jaipur.
9. Megha Ram S/o Jasu Ram, Aged About 50 Years, Jatipura,
Tehsil Osiyan, District Jodhpur.
10. Parbat Singh S/o Sang Singh, Aged About 54 Years, Gram
Matoda, Tehsil Bapini, District Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Secretariat, Jaipur (Rajasthan).
2. The Director General Of Police, Jaipur (Rajasthan)
3. The Inspector General Of Police, Jodhpur Range, Jodhpur.
4. The District Police Superintendent, Jodhpur Rural.
----Respondents
For Petitioner(s) : Mr. Govind Suthar for
Mr. Manoj Bhandari
For Respondent(s) : Mr. Kailash Choudhary for
Mr. Manish Vyas, AAG
(2 of 2) [CW-277/2020]
JUSTICE DINESH MEHTA
Order
24/08/2021
Mr. Kailash Choudhary, learned counsel for the respondents,
submits that this Court has allowed the writ petition being SB Civil
Writ Petition No.18677/2019 (Kishna Ram & Ors. Vs. State of
Rajasthan & Ors), vide order dated 10.02.2021, while observing
thus :
"Consequently, the writ petition filed by the
petitioners is allowed. The respondents are directed to
delete the questions which are out of syllabus and
proportionately distribute the marks of deleted
questions in the rest of questions of respective papers
and then re-evaluate the marks obtained by the
candidates and declare the result and if the
petitioners obtain the requisite qualifying marks, they
be subjected to further process of parade, outdoor
test and interview and thereafter redetermine the list
of candidates, entitled to participate in the Promotion
Cadre Course. Those candidates, who have obtained
eligibility vide result dated 11.12.2019, have
undergone the parade, outdoor test and interview and
continue to remain eligible after re-evaluation as
directed hereinbefore, need not be subjected to
parade, outdoor test and interview all over again.
Needful may be done by the respondents with
utmost expedition.
No order as to costs."
In view of the aforesaid, the writ petition is disposed of in
terms of order dated 10.02.2021 passed in Kishna Ram (supra).
The directions given in the aforesaid judgment shall also
apply in the present case also.
Stay application also stands disposed of.
(DINESH MEHTA),J
245-A.Arora/-
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