The State Of Rajasthan vs Kalu Ram
2022 Latest Caselaw 6290 Raj

(1 of 2) [SAW-321/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 321/2022

1. The State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Jaipur.

2. The Director General Of Police (Headquarter), Jaipur.

3. The Superintendent Of Police, Udaipur.

----Appellants Versus Kalu Ram S/o Sh. Rampal, Aged About 43 Years, R/o Quarter No. 10, Police Station, Goverdhan Vilas, Udaipur (Constable No. 1277).

                                                                   ----Respondent


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

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

28/04/2022

Heard.

Learned Single Bench allowed the writ petition of the

respondent on the ratio of judgment dated 3.9.2021 rendered in

the case of Subhash Chandra Vs. State of Rajasthan & Ors.

(SBCWP No.10353/2021).

It is not in dispute that Special Appeal (Writ) No.610/2021

preferred by the State against the said order of the learned Single

Bench has been dismissed vide judgment dated 29.11.2021.

Thereafter, few more writ appeals involving similar controversy

have also been dismissed.

(2 of 2) [SAW-321/2022]

It is sorry state of affairs that the State Government has still

decided to file this appeal in the month of April, 2022 when the

controversy has already been settled by the Division Bench long

back.

Learned AAG Shri Vyas submits that specific opinion not to

file an appeal was given by the Government Advocate.

Be that as it may, in view of the fact that analogous

controversy has already been decided against the State, the

instant appeal fails and is dismissed as such.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

42-RP/-

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