Satyajeet Singh vs State Of Rajasthan
2021 Latest Caselaw 1087 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 276/2021

Satyajeet Singh S/o Shri Lal Singh, Aged About 25 Years, R/o Bai Ji Ka Gadha, Post Metwala, Tehsil Garhi, District Banswara.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Jaipur.

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

3. The Superintendent Of Police, Banswara.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki

JUSTICE DINESH MEHTA

Order

14/01/2021

1. Mr. Solanki, learned counsel for the petitioner submits that

the controversy involved in the present case is squarely covered

by the judgment of this Court in the case of Yad Ram Vs. State of

Rajasthan & Ors. (SB Civil Writ Petition No.16818/2017), decided

on 20.12.2017.

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

of the stay application also, returnable within three weeks.

3. Notices be given dasti to the learned counsel for the

petitioner, if so desired.

4. Meanwhile and till the next date of hearing, operation of the

order dated 18.12.2020 (Annex.1), whereby the petitioner has

been transferred from Udaipur range to Kota range shall remain

stayed. However, it would be open for the respondents to accord a

non-field posting to the petitioner.

(2 of 2) [CW-276/2021]

5. Connect with SB Civil Writ Petition No.14930/2019 &

3638/2020.

(DINESH MEHTA),J 179-Ramesh/-

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