Ashok Kumar vs State Of Rajasthan
2022 Latest Caselaw 9448 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3260/2019

Durga Prasad S/o Shri Ram Kumar, Aged About 41 Years, B/c Meena, Village Meeno Ki Dhani, Tehsil Khetari District Jhunjhunu (Raj), Presently Working On The Post Of Head Constable Of Police Station- Sandwa District Churu (Rajasthan)

----Petitioner Versus

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

2. The Inspector General Of Police, Bikaner Range, Bikaner.

3. The Superintendent Of Police, District Churu.

----Respondents Connected With S.B. Civil Writ Petition No. 3258/2019 Ashok Kumar S/o Shri Chouthmal, Aged About 40 Years, By Caste Brahmind R/o Village Dhabhawali, Tehsil Shri Madhopur District Sikar (Raj) Presently Wording On The Post Of Constable At Police Station - Rajal Deshar District - Churu (Rajasthan).

----Petitioner Versus

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

2. The Inspector General Of Police, Bikaner Range, Bikaner.

3. The Superintendent Of Police, District Churu.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Nimba Ram Choudhary
For Respondent(s)        :     Mr. Kailash Choudhary for
                               Mr. Manish Kumar Vyas, AAG





                                                                                 (2 of 2)               [CW-3260/2019]



                                                 HON'BLE MS. JUSTICE REKHA BORANA

                                                                           Order

                                   20/07/2022

Learned counsel for the petitioner as well as learned counsel

for the respondents are in agreement to the fact that the

controversy in question is covered by the judgment passed in S.B.

Civil Writ Petition No.10353/2021; Subhash Chandra vs.

State of Rajasthan and Ors. decided on 03.09.2021.

In Subhash Chandra's case after dealing with all the aspects

pertaining to transfers of Constable/ Head Constable out of range,

the Court observed as under:

"As an outcome of the discussion foregoing, these writ petitions deserve to be and are hereby allowed. The impugned order dated 05.11.2021, qua each of the petitioners, whose names are mentioned in the schedule, including that of Subhash Chandra, is quashed."

In view of ratio laid down in Subhash Chandra's case, the

present writ petition is also allowed.

All pending applications also stand disposed of.

(REKHA BORANA),J 67-68-Ashutosh/-

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