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State Of Rajasthan vs Moola Ram
2021 Latest Caselaw 16223 Raj

Citation : 2021 Latest Caselaw 16223 Raj
Judgement Date : 26 October, 2021

Rajasthan High Court - Jodhpur
State Of Rajasthan vs Moola Ram on 26 October, 2021
Bench: Akil Kureshi, Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 522/2021

1. State Of Rajasthan, Through The Inspector General Of Police, Bikaner, District Bikaner.

2. The Superintendent Of Police, Bikaner, District Bikaner.

----Appellants Versus Moola Ram S/o Shri Mukh Ram, Aged About 37 Years, R/o Chak 1-K.m. (A) Tehsil Gharsana, District Srigangangar (Raj.)

----Respondent

For Appellant(s) : Mr. Manish Vyas, AAG with Mr. Kailash Choudhary.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

26/10/2021

This appeal has been filed by the State Government

aggrieved by the order dated 27.05.2019 passed by the learned

Single Judge in Civil Writ Petition No.7199/2019. The petition of

the petitioner (respondent herein) was disposed of by directing

State authorities to decide the representation of the petitioner

(against suspension) in light of the judgment dated 21.12.2018

passed by the learned Single Judge in case of Manvendra Singh

Vs. State of Rajasthan & Ors. dated 21.12.2018 in S.B. Civil Writ

Petition No.4276/2018.

Learned counsel for the appellants pointed out that the said

order was passed ex-parte. In any case, the State of Rajasthan

had taken case of Manvendra Singh (supra) in appeal and the

(2 of 2) [SAW-522/2021]

Division Bench of this Court had made certain modifications by

judgment dated 04.02.2020.

We may notice that there is delay in filing this appeal.

However, in view of the fact that the decision of learned Single

Judge in Manvendra Singh (supra) is subject-matter of appeal and

the appeal is decided, it goes without saying that representation

of the original petitioner is still pending with the State authorities,

which had to be decided bearing in mind the observations made

by the Division Bench.

With these clarifications, the appeal and the application for

condonation of delay are disposed of.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ

14-a.asopa/-

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