Nagaram vs State Of Rajasthan
2022 Latest Caselaw 9549 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13617/2019

Nagaram S/o Shri Bhomaram, Aged About 29 Years, R/o Village Post Sujaniya Nadiya, Post Akadara, Tehsil Baytu, District Barmer. (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Home, Govt. Of Rajasthan, Jaipur.

2. Director General Of Police, Rajasthan, Jaipur.

3. Superintendent Of Police, Barmer.

----Respondents

For Petitioner(s) : Mr. Rishabh Tayal For Respondent(s) : Mr. Anil Kumar Bissa

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-13617/2019]

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 86-T.Singh, Abhishek/-

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