Rajkumar vs State Of Rajasthan
2022 Latest Caselaw 9546 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4336/2020

Rajkumar S/o Balu Ram Yadav, Aged About 41 Years, Reserve Police Line Chittorgarh, Rajasthan, At Present Constable No.1341, Reserve Police Line Chittorgarh.

----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, Udaipur Range, Udaipur.

4. The Superintendent Of Police, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki For Respondent(s) : Ms. Vandana Bhansali

HON'BLE MS. JUSTICE REKHA BORANA

Order

21/07/2022

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."

(2 of 2) [CW-4336/2020]

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 92-T.Singh, Abhishek/-

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