Kishan Singh @ Krishan Singh vs State Of Rajasthan
2022 Latest Caselaw 9475 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3922/2019

Kishan Singh @ Krishan Singh S/o Shri Matu Singh, Aged About 30 Years, By Caste Rajput, R/o Gogameri, Police Station Nohar, District Hanuman Garh And Presently Working As Constable (Belt No. 629) At Police Station Hanuman Garh Junction, District Hanuman Garh (Raj.).

----Petitioner Versus

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

2. Inspector General of Police, Bikaner Range, Bikaner.

3. Police Superintendent, Hanumangarh.

----Respondents

For Petitioner(s) : Mr. A.R. Godara. For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas, AAG.

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

(2 of 2) [CW-3922/2019]

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

(supra), the present writ petition is also allowed.

All pending applications also stand disposed of.

(REKHA BORANA),J 76-Sachin/-

Powered by TCPDF (www.tcpdf.org)