Smt. Pramila Devi W/O Shri Prahlad ... vs State Of Rajasthan
2021 Latest Caselaw 6834 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        D.B. Writ Miscellaneous Application No. 127/2020

                                         In

           D.B. Habeas Corpus Petition No. 237/2017

Smt. Pramila Devi W/o Shri Prahlad Kumar Meena, Aged About
42 Years, Resident Of Quarter No. 181, Type One, GC-1, CRPF,
Ajmer (Raj.)
                                                  ----Petitioner/Non-applicant
                                     Versus
1.     State Of Rajasthan, Through Home Secretary, Govt.
       Secretariat, Jaipur (Raj.)
2.     Superintendent Of Police, Ajmer.
3.     SHO, Police Station, Ramganj, District Ajmer.
                                                    ----Respondents/Applicant

4. Virendra Meena S/o Shri Babulal Meena, Aged About 32 Years, Resident Of H.No. 481, Behind All Saint School, Police Station, Ramganj, District Ajmer (Raj.)

----Respondents/Non-applicant

For Petitioner/Non- : Ms. Pramila Sharma-petitioner-in-

applicant                          person
For                              : Ms. Manjeet Kaur, Advocate
Respondent/Applicant(s)

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

23/11/2021

Heard on prayer for modification of order dated 28.02.2018.

Learned counsel appearing for applicant (respondent in the

writ petition) submits that though in compliance of the order

passed by this Court, the officer (ASI) is receiving treatment in

the CRPF Hospital at Ajmer, it has become imminent to subject to

(2 of 2) [WMAP-127/2020]

him to examination by the Medical Board. In order to avoid any

allegation of disobedience of the order of the Court, prayer for

modification has been sought in the manner that the employer

may be allowed to subject the officer for examination by the

Medical Board under the Service Rules.

There is no opposition to this prayer by the wife of the officer

(petitioner in the original writ petition).

Considering the submission, we clarify that the order passed

by this Court on 28.02.2018 shall not come in the way of the

employer to subject the officer-Prahlad Meena to be medically

examined by the Board as may be constituted by the authority.

However, the concerned officer shall not be discharged from the

hospital nor any alteration in the treatment shall be made without

leave of the Court.

Application is accordingly finally disposed off.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /11

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