Rajendra Singh vs The State Of Rajasthan
2021 Latest Caselaw 13093 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11212/2021

1. Rajendra Singh S/o Shri Joga Ram, Aged About 43 Years, Head Constable No. 162, R/o 9 Rwd, Dist. Hanumangarh (Raj.).

2. Guljari Lal S/o Shri Jamna Ram, Aged About 44 Years, Head Constable No. 127, R/o Bhorki Gilonki Dhani, Udaipurwati, Dist. Jhunjhunu (Raj.).

3. Ladu Singh S/o Shri Hanuman Singh, Aged About 44 Years, Head Constable No. 158, R/o Untalad, Tehsil Sujangarh, Dist. Churu (Raj.).

4. Kishor Singh Rathore S/o Shri Gulab Singh, Aged About 44 Years, Head Constable No. 156, R/o Village Dhakawali, Khinchiwala, Dist. Churu (Raj.).

5. Hari Om S/o Shri Rameshwar Lal, Aged About 45 Years, Head Constable No. 58, R/o Village Luna, Dist. Jhunjhunu (Raj.).

6. Dharam Pal S/o Shri Kashi Ram, Aged About 44 Years, Constable No. 370, R/o Village Jodkiya, Dist. Hanumangarh (Raj.).

7. Bhanwar Lal S/o Shri Pokhar Ram, Aged About 45 Years, Constable No. 966, R/o Village Jharia, Dist. Churu (Raj.).

8. Dhanna Ram S/o Shri Ramu Ram, Aged About 42 Years, Constable No. 744, R/o Village Alakhpura, Dist. Nagaur (Raj.).

9. Istak Khan S/o Shri Mohammed Hanif, Aged About 43 Years, Constable No. 252, R/o Village Ward No. 31, Aguna Mohalla, Near Masjid, Dist. Churu (Raj.).

10. Ranveer Singh S/o Shri Syodan Singh, Aged About 45 Years, Constable No. 668, R/o Village Raju Ki Dhani, Jhadsar Chota, Tara Nagar, Dist. Churu (Raj.).

11. Mahaveer Dan S/o Shri Mul Dan, Aged About 45 Years, Constable No. 458, R/o Village Charno Ka Mohalla, Suratpura, Molisar, Dist. Churu (Raj.).

12. Hadman Ram S/o Shri Shankar Lal, Aged About 43 Years, Constable No. 505, R/o Village Kathoti, Tehsil Jayal, Dist. Nagaur (Raj.).

13. Ramesh Kumar S/o Shri Gurudayal, Aged About 45 Years,

(2 of 3) [CW-11212/2021]

Constable No. 516, R/o Village 3Rd Bataliyan R.a.c., G Compuni, Dist. Bikaner (Raj.).

14. Sohan Lal S/o Shri Duda Ram, Aged About 44 Years, Constable No. 674, R/o Village Lalana Nohar, Dist. Hanumangarh (Raj.).

15. Balveer Singh S/o Shri Kisna Ram, Aged About 47 Years, Constable No. 0391, R/o Village Hadyal R.s., Ratanpura, Dist. Churu (Raj.).

16. Ghanshyam S/o Shri Mangi Lal, Aged About 50 Years, Constable No. 764, R/o Village Chapar, Tehsil Sujangarh, Dist. Churu (Raj.).

17. Kumbh Karan S/o Shri Rugharam Nayak, Aged About 45 Years, Constable No. 306, R/o Village Dhakawali, Khinchiwala, Salasar, Dist. Churu (Raj.).

18. Manohar Lal S/o Shri Jaganatha Ram, Aged About 43 Years, Constable No. 753, R/o Village Dayalpura, Dist. Nagaur (Raj.).

----Petitioners Versus

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

2. The Principal Secretary, Department Of Finance (Rules), Government Of Rajasthan, Government Secretariat, Jaipur (Raj.).

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

4. The Commandant, 10Th Battalion Rajasthan Armed Constabulary (Rac), Headquarter, Bikaner (Rajasthan).

                                                                   ----Respondents


For Petitioner(s)         :     Mr. OP Sangwa
For Respondent(s)         :


                     JUSTICE DINESH MEHTA
                           Judgment

25/08/2021

Learned counsel for the petitioners, at the very outset,

submits that the controversy raised in the instant writ petition

(3 of 3) [CW-11212/2021]

stands resolved in view of the adjudication made by a Coordinate

Bench of this Court in the case of Kuldeep Singh & Ors. Versus

State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.3926/2013,decided on 26.04.2013.

It is further contended that for the present; the petitioners

would be satisfied, if the State-respondents are directed to

consider and decide the representation of the petitioners, within a

time frame, in the backdrop of the adjudication in the case of

Kuldeep Singh & Ors. (supra), which he is ready and willing to

address within two weeks hereinafter.

In view of the limited prayer addressed; the instant writ

petition proceedings are closed with a direction to the petitioners

to address a comprehensive representation before the

respondents enclosing a copy of the order in the case of Kuldeep

Singh & Ors. (supra).

In case, a representation is so addressed within the aforesaid

period, the State-respondents are directed to consider and decide

the same by a reasoned and speaking order as expeditiously as

possible in accordance with law, however, in no case later than

three months from the date of receipt of the representation along

with a certified copy of this order.

With the observations and directions, as indicated above, the

writ petition stands disposed of.

The stay application also stands disposed of.

(DINESH MEHTA),J

133-CPGoyal/-

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