Leelavati vs State Of Rajasthan
2021 Latest Caselaw 19309 Raj

(1 of 1) [CW-17585/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17585/2021

Leelavati W/o Shri Jagdish Chandra, Aged About 45 Years, Resident Of Ward No. 2, Rajnagar Near By Pass, Rajgarh, Churu. At Present Posted As Constable At Reserve Police Line, Churu

----Petitioner Versus

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

2. Director General Of Police, Police Headquarters, Jaipur.

3. Inspector General Of Police, Bikaner Range, Bikaner

4. Superintendent Of Police, Churu

5. Superintendent Of Police, Bikaner.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order 17/12/2021

It is submitted by learned counsel for the petitioner that the

headquarter of the petitioner has been changed from Churu to

Bikaner, which is contrary to the judgment in the case of Subhash

Chandra v. State of Rajasthan & Ors. : SBCWP No.10353/2021,

decided on 03.09.2021.

In view of the submissions made, issue notice. Issue notice

of stay application also. Both are made returnable within a period

of four weeks.

In the meanwhile & till further orders, effect & operation of

the order dated 08.12.2021 (Annex.4) shall remain stayed.

(ARUN BHANSALI),J

205-Rmathur/-

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