Ram Vilas vs State Of Rajasthan
2022 Latest Caselaw 520 Raj

                                           (1 of 3)                 [CW-256/2022]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 256/2022

1.     Ram Vilas, Aged About 44 Years, Head Constable No. 100,
       Present Working In O/o Commandant, 3Rd Bn., R.a.c.,
       Bikaner.
2.     Liyakat Ali Khan S/o Shri Ummed Khan, Aged About 45
       Years, Constable No. 900, Present Working In O/o
       Commandant, 3Rd Bn., R.a.c., Bikaner.
3.     Braj Lal S/o Shri Birbal Ram, Aged About 44 Years,
       Constable No. 247, Present Working In O/o Commandant,
       3Rd Bn., R.a.c., Bikaner.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Its Principal Secretary,
       Department       Of      Finance        (Rules),         Government    Of
       Rajasthan, Government Secretariat, Jaipur.
2.     The Adgp (Armed Battalion), Phq- Rajasthan Police, Lal
       Kothi, Jaipur.
3.     The Commandant, 3Rd Bn.,r.a.c., Bikaner.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Harshvardhan Singh on VC.
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

10/01/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

     Learned counsel for the petitioners has drawn attention of

this Court towards the judgment passed by a Co-ordinate Bench of

this Court in Sarwan Singh Vs. State of Rajasthan & Ors

(SBCWP No.11771/2021) decided on 02.09.2021 and learned

                    (Downloaded on 13/01/2022 at 08:34:07 PM)
                                            (2 of 3)                 [CW-256/2022]



counsel for the petitioners seeks disposal in the same terms. The

order dated 02.09.2021 reads as follows:-


           "Learned counsel for the petitioner, at the very
     outset, submits that the controversy raised in the
     instant writ petition stands resolved in view of the
     adjudication made by a Coordinate Bench of this Court
     in the case of Kuldeep Singh & Ors. Versus State of
     Rajasthan    &     Ors.:        S.B.      Civil      Writ    Petition
     No.3926/2013, decided on 26.04.2013.
           It is further contended that for the present; the
     petitioner would be satisfied, if the State-respondents
     are directed to consider and decide the representation
     of the petitioner, within a time frame, in the backdrop
     of the adjudication in the case of Kuldeep Singh & Ors.
     (supra), which he is ready and willing to address
     within two weeks hereinafter.
           In view of the limited prayer addressed; the
     instant writ petition proceedings are closed with a
     direction to the petitioner to address a comprehensive
     representation before the respondents enclosing a
     copy of the order in the case of Kuldeep Singh & Ors.
     (supra).
           In case, a representation is so addressed within
     the   aforesaid    period,      the     State-respondents          are
     directed to consider and decide the same by a
     reasoned and speaking order as expeditiously as
     possible in accordance with law, however, in no case
     later than three months from the date of receipt of the
     representation along with a certified copy of this
     order.
           With   the     observations          and       directions,   as
     indicated above, the writ petition stands disposed of.
           The stay application also stands disposed of. "




                    (Downloaded on 13/01/2022 at 08:34:07 PM)
                                                                              (3 of 3)             [CW-256/2022]



                                        In view of the above, the present writ petition as well as stay

                                   petition also disposed of in terms of the order passed by a

                                   Coordinate Bench of this Court in Sarwan Singh (Supra).

                                        All pending applications also stand disposed of accordingly.


                                                                (DR.PUSHPENDRA SINGH BHATI),J.

51-Sudheer/-

Powered by TCPDF (www.tcpdf.org)