Rajasthan High Court

Priyanka Gurjar D/O Shri ... vs The State Of Rajasthan on 11 August, 2021

Bench: Inderjeet Singh

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 1663/2021

Priyanka Gurjar D/o Shri Rajbahadur Gurjar, Aged About 30
Years,    R/o     Vpo      Chatarganj,         Tehsil      Hindoli,     District   Bundi
(Rajasthan) Pin-323023.
                                                                          ----Petitioner
                                         Versus
1.       The      State     Of     Rajasthan,         Through         Additional   Chief
         Secretary, Department Of Home, Secretariat, Government
         Of Rajasthan, Jaipur.
2.       Director General Of Police, Government Of Rajasthan,
         Police Head Quarters, Jaipur.
3.       Inspector General Of Police, (Recruitment Cell) Police
         Head Quarters, Lalkothi, Jaipur.
4.       Rajasthan        Public      Service        Commission,         Through     Its
         Secretary, Ajmer.
                                                                      ----Respondents

Connected With S.B. Civil Writ Petition No. 15974/2019 Suman Kanwar Daughter Of Shri Sawai Singh Khangarot, Wife Of Shri Ajay Singh Rathore, Aged About 27 Years, By Caste Rajput, Resident Of Village And Post Malyawas Via Phulera, Tehsil Phulera, Distt. Jaipur (Raj.)

----Petitioner Versus

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

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

3. Inspector General Of Police (Recruitment), Police Head Quarter, Lal Kothi, Jaipur (Raj.)

4. Secretary, Rajasthan Public Service Commission, Ajmer (Raj.)

----Respondents S.B. Civil Writ Petition No. 16202/2019 Shakuntala Gurjar Daughter Of Shri Raghuveer Singh Gurjar,

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Wife Of Shri Manish Singh Gurjar, Aged About 24 Years, By Caste Gurjar (M.b.c. Category), Resident Of Mandan Darwaja, Bhandarej, District Dausa (Raj.)

----Petitioner Versus

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

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

3. Inspector General Of Police (Recruitment), Police Head Quarter, Lal Kothi, Jaipur, (Raj.)

4. Inspector General Of Police, Jodhpur Range, Jodhpur (Raj.)

5. Secretary, Rajasthan Public Service Commission, Ajmer (Raj.)

----Respondents S.B. Civil Writ Petition No. 16223/2019 Sangeeta D/o Shri Mahipal, W/o Shri Sumit Kumar Janu, Aged About 26 Years, By Caste Jat (Obc), R/o Village And Post Bahadurwas, Tehsil Mandawa, District Jhunjhunu.

----Petitioner Versus

1. The State Of Rajasthan, Through Home Secretary, Govt.

Of Rajasthan, Secretariat, Jaipur

2. Director General Of Police, Rajasthan, Police Head Quarter Lalkothi, Jaipur,

3. Inspector General Of Police (Recruitment), Rajasthan, Police Head Quarter Lalkothi, Jaipur,

4. Rajasthan Public Service Commission, Rajasthan, Ajmer, Through Its Secretary.

----Respondents S.B. Civil Writ Petition No. 16270/2019 Sumitra Choudhary D/o Shri Gangaram Choudhary, W/o Nekiram Samota, Aged About 24 Years, R/o Village Ranipura, Post Markhi Via Amarsar Tehsil Shahpura, District Jaipur.

                                                                        ----Petitioner
                                      Versus



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1. State Of Rajasthan, Through Principal Secretary To The Government, Department Of Home, Govt. Of Rajasthan, Jaipur.

2. Director General Of Police, Rajasthan, Jaipur.

3. Rajasthan Public Service Commission, Ajmer Through Its Secretary.

----Respondents S.B. Civil Writ Petition No. 16305/2019 Seema Sharma Daughter Of Shri Mithu Lal Sharma, Aged About 26 Years, Resident Of Village And Post Palthana Via Khuri Bari, District Sikar (Raj.) At Present Resident Of Flat No. 425, Second Floor, Vivek Vihar, Near Rawat Public School, Devi Nagar, Jaipur (Raj.) (Application Id No. 201807762442, Roll No. 417910)

----Petitioner Versus

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

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

3. Inspector General Of Police (Recruitment), Police Head Quarter, Lal Kothi, Jaipur (Raj.)

4. Inspector General Of Police, Ajmer Range Ajmer (Raj.)

5. Secretary, Rajasthan Public Service Commission, Ajmer (Raj.)

----Respondents S.B. Civil Writ Petition No. 16379/2019 Smt. Asha Yadav D/o Shri Jagdish Yadav, Aged About 23 Years, By Caste Yadav, R/o Dhani Sigarawali, Village Araniya, Tehsil Srimadhopur, District Sikar (Raj.)

----Petitioner Versus

1. The State Of Rajasthan, Through Principal Secretary Home Department, Govt. Of Rajasthan, Secretariat, Jaipur.

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

3. The Inspector General Of Police (Recuritment), Police Head Quarter, Lal Kothi, Tonk Road, District Jaipur (Raj.)

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4. The Superintendent Of Police, Kota (Raj.)

----Respondents S.B. Civil Writ Petition No. 16421/2019 Smt. Jyoti Rajawat Wife Of Shrish Chauhan Daughter Of Sangram Singh Rajawat, Aged About 28 Years, Resident Of Plot No. 53,brij Vihar, Jagatpura, Jaipur (Rajasthan)

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary Homes, Secretariat, Jaipur.

2. The Director General Of Police, Police Headquarter, Jaipur.

3. The Inspector General Of Police (Recrutiment), Police Headquarter, Jaipur.

4. The Secretary, Rajasthan Public Service Commission, Ajmer

----Respondents S.B. Civil Writ Petition No. 16499/2019 Bharti Solanki D/o Rishipal Singh, Aged About 26 Years, By Caste- Rajput, R/o 151, Jain Colony, Nayla Road, Kanota Jaipur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary (Home), Department Of Home, Rajasthan Secretarit, Jaipur (Rajasthan)

2. Secretary, Rajasthan Public Service Commission, Ajmer, Rajasthan.

3. Director General Of Police, Rajasthan, Police Head Quarters Jaipur (Rajasthan)

----Respondents S.B. Civil Writ Petition No. 16575/2019 Nirmla Dhaka Daughter Of Shri Ram Dhaka Wife Of Omprakash Machra, Aged About 35 Years, Resident Of 2/90, Gsi Colony, Malviya Nagar, Jaipur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department

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Of Home, Government Of Rajasthan, Jaipur.

2. The Director General Of Police Rajasthan, Jaipur.

3. The Inspector General Of Police (Recruitment), Rajasthan, Jaipur.

4. The Superintendent Of Police, Kota.

----Respondents S.B. Civil Writ Petition No. 16764/2019 Alpana Vaishnav Daughter Of Shri Tulsi Ram, Wife Of Shri Abhinandan Vaishnav, Aged About 28 Years, Resident Of Ward No. 06, Gujrati Mohall, Purani Kheri, Ajmer (Raj.)

----Petitioner Versus

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

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

3. Inspector General Of Police (Recruitment), Police Head Quarter, Lal Kothi, Jaipur (Raj.)

4. Inspector General Of Police, Udaipur Range Udaipur (Raj.)

5. Secretary, Rajasthan Public Service Commission, Ajmer (Raj.)

----Respondents S.B. Civil Writ Petition No. 19026/2019 Sushila Gadhawal Daughter Of Shri Mangla Ram Gadhawal, Wife Of Shri Bhajan Lal Maulia, Aged About 22 Years, Resident Of 140, Naya Kuwan, Bajariyawas, Tehsil Shri Madhopur, District Sikar (Raj.)

----Petitioner Versus

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

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

3. Inspector General Of Police (Recruitment), Police Head Quarter, Lal Kothi, Jaipur (Raj.)

4. Superintendent Of Police, Jaipur (Raj.)

5. Secretary, Rajasthan Public Service Commission, Ajmer

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(Raj.)

For Petitioner(s) : Mr. Shobit Tiwari Mr. Chain Singh Rathore Mr. G.L. Sharma Mr. Jitendra Kumar Meena Mr. Sanjay Mehla Mr. Mahipal Singh Kharra Mr. Rajendra Singh Mr. Arvind Soni Mr. Rahul Sharma Mr. S.S. Solanki Mr. Vijay Poonia Ms. Komal Kumari Giri For Respondent(s) : Mr. Shrestha Vardhan on behalf of Dr. V.B. Sharma, AAG Mr. M.F. Baig

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

11/08/2021

Counsel for the petitioners submitted that the issue involved

in these writ petitions have already been considered by a Co-

ordinate Bench of this Court, at Principal Seat, Jodhpur in the

matter of Renu Kumari Khoiwal Vs. State of Rajasthan & Ors. (S.B.

Civil Writ Petition No.14477/2019), wherein on 27.09.2019 the

following order was passed:-

"It is submitted by learned counsel fro the petitioner that the petitioner has been called for PST/PT on 23.09.2019 for the post of Sub- Inspector vide Annex.-3, however, the petitioner due to pregnancy is not in a physical condition to undergo PST/PET.

In view of the submissions made, issue notice. Issue notice of the stay application also, returnable in four weeks.

Notices when issued by given "Dasti" to the learned counsel fro the petitioner. In the meanwhile and until further orders, the respondents shall not cancel the candidature of the petitioner for not undergoing PST/PT

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pursuant to the admission card issued to her for the post of Sub-Inspector.

Counsel further submitted that all the petitioners have

participated in the PST/PET conducted by the respondents, in

view of the interim orders either passed by this Court or by

orders of the State Government.

Counsel further submits that the issue involved in these writ

petitions have already been decided by a Co-ordinate Bench of

this Court, at Principal Seat, Jodhpur in the matter of Renu

Kumari Vs. State of Rajasthan (S.B. Civil Writ Petition

No.14477/2019) decided on 10.09.2020, which reads as under:-

"In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

Learned counsel for the respondent submits that the relief claimed in the petition has been granted.

Learned counsel for the petitioner is not in a position to refute the submission made by learned counsel fro the respondent. In light of such submission, the present petition is dismissed as having become infructuous. It is needless to say that the result of the petitioner, for the procedure already undergone, shall be declared expeditiously by the respondent. All pending applications stand disposed of accordingly."

Counsel further prayed that the respondents be directed to

declare the result of the petitioners, if found suitable and comes

in merit, the appointment be given to them for the post of Sub-

Inspector.

Counsel appearing on behalf of the respondent-RPSC has

not disputed the judgment passed by this Court in the matter of

Renu Kumari (supra).

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Since, all the petitioners have participated in the PST/PET, in

compliance of the order either passed by this Court or by the

State Government, I dispose of these writ petitions with the

direction to the respondent-RPSC to declare the result of all the