Bhura Ram Khileri vs State Of Rajasthan
2021 Latest Caselaw 16153 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 14690/2021

Bhura Ram Khileri S/o Shri Purkha Ram, Aged About 46 Years,
Presently Working As Police Inspector Special Operation Group
Unit, District Ajmer, Rajasthan.
                                                                     ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through The Principal Secretary,
       Department       Of     Home,        Government          Of     Rajasthan,
       Secretariat, Jaipur, Rajasthan.
2.     Director General Of Police, Jaipur, Rajasthan.
3.     Deputy Inspector General Of Police (Personnel), Jaipur,
       Rajasthan.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Navneet Singh Birkh
For Respondent(s)        :     Mr. Manish Vyas
                               Mr. Kailash Choudhary



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

25/10/2021

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

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

2.    Admit. Issue notice.

3.   Mr. Manish Vyas, learned AAG accepts notice on behalf of the

respondents.

4.   In support of his contention aforesaid, he relies upon a

Division Bench judgment dated 06.08.2013, rendered in State of

Raj. & Ors. Vs. Dr. Ashok Singhvi : D.B. Special Appeal (Writ)

No.232/2013 and judgment dated 13.07.2015 in The State of



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                                   Rajasthan & Ors. Vs. Kishore Chand Chandawat & Anr. : D.B. Civil

                                   Special Appeal (Writ) No.310/2013 and argues that since the

                                   criteria for promotion is seniority-cum-merit, the penalty of

                                   censure cannot come in petitioner's way and respondents are

                                   under legal obligation to consider his case for promotion.

                                   5.   In view of the aforesaid, present stay application is disposed

                                   of with the direction to the Departmental Promotion Committee to

                                   consider petitioner's case for promotion, if he is otherwise found

                                   meritorious and otherwise eligible. His promotion (if given) shall

                                   however remain subject to ultimate outcome of the writ petition.

                                   6.   List alongwith SBCWP No.8798/2020.



                                                                (DR.PUSHPENDRA SINGH BHATI),J.

253-Sanjay/-

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