Tejram vs State Of Rajasthan
2021 Latest Caselaw 15916 Raj

                                             (1 of 2)                    [CW-14151/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                  S.B. Civil Writ Petition No. 14151/2021

Tejram S/o Shri Narsingh Ramji, Aged About 44 Years, B/c
Kumawat, Head Constable 715, Dy. S P Office, Sc/st Cell, District
Sirohi.    At     Present     R/o     Khejariyali,        Tehsil-Samdari,         District
Barmer.
                                                                         ----Petitioner
                                        Versus
1.        State     Of   Rajasthan,        Through         The       Secretary,    Home
          Department Of Home Affairs, Government Of Rajasthan,
          Jaipur.
2.        The Director General Of Police (Headquarter), Jaipur.
3.        The Inspector General Of Police, Jodhpur Range, Jodhpur.
4.        The Superintendent Of Police, Sirohi (Raj.)
                                                                      ----Respondents


For Petitioner(s)             :     Mr. Rajesh Shah
For Respondent(s)             :     Mr. Manish Vyas, AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                         Order

21/10/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

     Learned counsel for the parties jointly submit that the

controversy in question is no more res-integra and is covered by

the judgment rendered by this Hon'ble Court in Subhash

Chandra Vs. State of Rajasthan & Ors. (S.B. Civil Writ

Petition No.10353/2021) on 03.09.2021.




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                                                                             (2 of 2)                [CW-14151/2021]



                                        In view of the above, the present petition is allowed in the

                                   same terms as laid down in the judgment of Subash Chandra

                                   (supra). The impugned order dated 05.08.2021 qua the petitioner

                                   is hereby quashed.

                                        Stay petition stands disposed of.



                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

80-Zeeshan

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