Citation : 2022 Latest Caselaw 8840 Raj
Judgement Date : 6 July, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 641/2022
1. State Of Rajasthan, Through The Principal Secretary, Department Of Home, Government Of Rajasthan, Secretariat, Jaipur Rajasthan.
2. The Director General Of Police, Rajasthan, Lalkothi, Jaipur, Rajasthan.
3. The Superintendent Of Police, Bikaner, Rajasthan.
----Appellants Versus Mahmood Khan S/o Shri Hameed Khan, Aged About 56 Years, R/ o Village Noorpura, Tehsil Didwana, District Nagaur, Rajasthan.
----Respondent
For Appellant(s) : Mr. Manish Vyas, AAG with
Mr. Kailash Choudhary
For Respondent(s) : ---
HON'BLE THE CHIEF JUSTICE MR. S S SHINDE HON'BLE MS. JUSTICE REKHA BORANA
Order
06/07/2022
This is an intra-court appeal filed against the order passed by
the learned Single Bench disposing of the writ petition preferred
by the respondent-writ petitioner in the manner that the
appellants herein were directed to decide the representation made
by the writ petitioner in light of the judgment in the case of
Manvendra Singh Vs. State of Rajasthan & Ors. :
SBCWNo.4276/2018, decided on 21.12.2018.
Learned Additional Advocate General submits that the order
passed by the learned Single Bench in the case of Manvendra
Singh (supra) has been set aside by the Division Bench of this
(2 of 2) [SAW-641/2022]
Court to the extent that the suspension of the employee was
revoked and thus necessary modification be directed in the order
passed by the learned Single Bench.
In view of the submission noted above, it is hereby directed
that representation of the respondent-writ petitioner shall be
considered and decided in light of the judgment dated
04.12.2020passed by the Division Bench of this Court in D.B.
Special Appeal (W) No.1111/2019, State of Rajasthan &
Ors. Vs. Manvendra Singh.
The appeal is disposed in these terms.
(REKHA BORANA),J (S. S. SHINDE),CJ
5-Jayesh/-
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