Sanjay Kumar vs State Of Rajasthan
2022 Latest Caselaw 9487 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3513/2019 Kuldeep Kumar S/o Shaebram, Aged About 42 Years, B/c Jat, Resident of Village Post Dhaba, Tehsil Sangria, District Hanumangarh.

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

4. The Superintendent of Police, Hanumangarh.

----Respondents Connected With S.B. Civil Writ Petition No. 3169/2019 Subhash Chandra S/o Ram Kishan, Aged About 31 Years, B/c Jat, Resident of Chak-Sardarpura, Tehsil Nohar, District Hanumangarh.

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

4. The Superintendent of Police, Hanumangarh.

----Respondents S.B. Civil Writ Petition No. 3509/2019 Sanjay Kumar S/o Balveer Singh, Aged About 26 Years, B/c Jat, Resident of House D-200, New Civil Lines Hanumangarh Junction, District Hanumangarh.

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

4. The Superintendent of Police, Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki.

Mr. Shailesh Kumar.

For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas, AAG.

(2 of 2) [CW-3513/2019]

HON'BLE MS. JUSTICE REKHA BORANA Order

20/07/2022

Learned counsel for the petitioners 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 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 petitions are also allowed.

All pending applications also stand disposed of.

(REKHA BORANA),J 72 to 74-Sachin/-

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