The State Of Rajasthan vs Vijendra Kumar Meena S/O Pappu Ram ...
2022 Latest Caselaw 2828 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

             D.B. Civil Special Appeal (Writ) No. 926/2021
                                           In
                    S.B. Civil Writ Petition No.1923/2019
   1.     The   State      Of      Rajasthan,          through      its    Secretary,
          Department         Of      Home,          Government            Secretariat,
          Rajasthan, Jaipur.
   2.     The Director General Of Police, Police Headquarter, Jaipur.
   3.     The Inspector General Of Police (Recruitment), Rajasthan,
          Jaipur.
   4.     The Superintendent Of Police, Jaisalmer.
                                                                     ----Appellants
                                       Versus
   Vijendra Kumar Meena S/o Pappu Ram Meena, Aged About 25
   Years, R/o Village And Post Gudhliya, P.S. Kolwa, Via Kundal,
   Tehsil Baswa, District Dausa, Rajasthan.
                                                                    ----Respondent

For Appellant(s) : Mr. Rajesh Maharshi, Additional Advocate General through Video Conferencing.

For Respondent(s) : Mr. Banwari Lal Sharma Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

04/04/2022

Though, learned counsel for the State would submit that the

learned Single Judge has wrongly directed re-measurement of

chest without there being any specific provision in that regard, we

find that during the pendency of the writ petition itself interim

direction was issued by the learned Single Judge on 30.04.2019,

whereafter, re-measurement was done and the writ petitioner was

found medically fit. The writ petition came to be finally decided on

(2 of 2) [SAW-926/2021]

01.02.2021 on the basis of the re-measurement so done long

before the final order was passed by the Court.

Learned Single Judge relying upon the Judgment of this

Court in the case of Sanjay Meena Vs. State of Rajasthan &

Ors., S.B. Civil Writ Petition No.27021/2018 has allowed the

writ petition.

In view of the above consideration and the facts and

circumstances of the case, we are not inclined to interfere in this

particular case.

Accordingly, this appeal is dismissed.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-9

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