The State Of Rajasthan vs Parmeshwar Meena S/O Amba Lal ...
2022 Latest Caselaw 2829 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

             D.B. Civil Special Appeal (Writ) No. 492/2022
                                           In
                 S.B. Civil Writ Petition No.5356/2021
   1.     The State Of Rajasthan, Through Its Home Secretary,
          Secretariat, Rajasthan, Jaipur.
   2.     The Secretary, Department Of Personnel, Government
          Secretariat, Jaipur.
   3.     The Director General Of Police (Recruitment), Police
          Headquarter, Rajasthan, Jaipur.
   4.     The Commandant, 10Th Battalion, Ract, Bikaner.
                                                                     ----Appellants
                                       Versus
   Parmeshwar Meena S/o Amba Lal Meena, Aged About 27 Years,
   R/o Village Beeramata Post Biletha Tehsil Jahajpur District
   Bhilwara Rajasthan.
                                                                    ----Respondent

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

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

directions were issued by the learned Single Judge on 04.05.2021

& 24.05.2021, whereafter, re-measurement was done and the writ

petitioner was found medically fit. The writ petition came to be

(2 of 2) [SAW-492/2022]

finally decided on 11.08.2021 on the basis of the re-measurement

so done long before the final order was passed by the Court.

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-10

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