Sunil vs State Of Rajasthan
2022 Latest Caselaw 9472 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11619/2019

Sunil S/o Shri Bhagirath Ram, Aged About 31 Years, Mangal Nagar, Guda Vishnoiyan, District Jodhpur (Raj.).

----Petitioner Versus

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

2. The Inspector General of Police (Headquarter), Rajasthan, Jaipur.

3. The Commissioner, Police Commissionerate, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi. For Respondent(s) : Ms. Anamika Vishnoi for Ms. Vandana Bhansali, AGC

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 (supra) 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-11619/2019]

mentioned in the schedule, including that of Subhash Chandra, is quashed."

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

(supra), 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 102-Sachin/-

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