Jalam Singh vs State And Ors
2021 Latest Caselaw 17407 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4030/2014

Jalam Singh S/o Shri Swai Singh, aged about 23 years, C/o V.P. Kartiya, Vaya Dorimana, Tehsil Chouthan, District Barmer, Rajasthan.

----Petitioner Versus

1. State of Rajasthan through the Secretary, Department of Home, Government of Rajasthan, Jaipur Rajasthan.

2. Director General of Police, Police Department, Jaipur, Rajasthan.

3. Superintendent of Police, Police Department, Barmer, Rajasthan.

                                                                    ----Respondents


For Petitioner(s)            :     None Present
For Respondent(s)            :     Mr. Anil Bissa, AGC



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                             Judgment / Order

22/11/2021

The matter comes up for consideration of application (IA

No.01/21) preferred on behalf of the respondents for early listing

of the writ petition.

The petitioner has claimed appointment on the post of

constable on the basis of the judgment passed by the learned

Single Bench of this Court in SBCWP No.12019/2012 (Jalam

Singh vs. State of Rajasthan & Ors.) decided on 19th

September, 2013. Vide aforesaid judgment, this Court has allowed

the SBCWP No.12019/2012 relying on the judgment passed in

SBCWP No.7824/2012 (Mahendra Kumar vs. State of

Rajasthan and Ors.) decided on 26.08.2013, whereby the State

(2 of 2) [CW-4030/2014]

Government had directed to provide relaxation to the candidates

for the period when vacancies were not advertised.

Mr. Anil Bissa, learned AGC appearing on behalf of the

respondents has submitted that the decision given by the learned

Single Judge in Mahendra Kumar's case (Supra) has already

been reversed by the Division Bench of this Court vide judgment

dated 25th March, 2014 passed in DB Special Appeal

No.1151/2013 (Rajasthan State Public Service Commission

vs. Mahendra Kumar and Ors.).

Having heard learned counsel for the respondents and after

going through the judgment dated 25th March, 2014 whereby the

Division Bench of this Court has already reversed the judgment

dated 26.08.2013 passed by the learned Single Bench in

Mahendra Kumar's case (Supra), nothing survives in this writ

petition.

Hence, this writ petition is dismissed.

The aforesaid application is disposed of accordingly.

(VIJAY BISHNOI),J

9-Arun/-

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