Damma Ram vs State Of Rajasthan
2022 Latest Caselaw 9471 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4148/2020

Damma Ram S/o Shri Pema Ram, Aged About 45 Years, R/o Village Duliyo Ki Dhani, Post Rawatsar, Teshil And District Barmer, Rajasthan.

----Petitioner Versus

1. 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, Barmer, District Barmer.

----Respondents

For Petitioner(s) : Mr. Rahul Vyas For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas

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

(2 of 2) [CW-4148/2020]

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. However, it is made clear that

the respondent-Department would be at liberty to give non field

posting to the petitioner.

All pending applications also stand disposed of.

(REKHA BORANA),J 159-T.Singh/-

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