Citation : 2021 Latest Caselaw 6264 Raj/2
Judgement Date : 8 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11978/2021
Shivraj Kurach Son Of Shri Biram Dev Kurach, Aged About 27
Years, R/o Village And Post-Khera Prithviraj, Post-Gola, Tehsil -
Pingasan, District Ajmer Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary (Home)
Department Of Home, Rajasthan Govt. Secretariat, Jaipur
(Rajasthan)
2. Director General Of Police, Rajasthan, Police Head
Quarters, Jaipur (Rajasthan)
3. Inspector General Of Police (Recruitment), Rajasthan,
Police Head Quarters, Jaipur (Rajasthan)
4. Commandant Second Battalion Rac, Kota Rajasthan
----Respondents
For Petitioner(s) : Mr. Shribhan Gurjar For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
08/11/2021
In view of his acquittal in Sessions Case No.49/2016 vide
judgment dated 05.10.2021 post rejection of his candidature vide
order dated 24.09.2021, learned counsel for the petitioner
submits that he has instructions to approach the authorities for
consideration of his candidature for appointment in terms of
circular No.P-2(1)Personnel/Ka-2/2003 dated 02.03.2020 issued
by the State Government through Department of Personnel and
wants to withdraw the writ petition for the aforesaid purpose.
The writ petition is dismissed as withdrawn.
(2 of 2) [CW-11978/2021]
However, it goes without saying that if any such
representation is made, the respondents are expected to decide
the same expeditiously in accordance with law.
(MAHENDAR KUMAR GOYAL),J
PRAGATI/115
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