Rajasthan High Court - Jodhpur
The State Of Rajasthan vs Ramesh Kumar Meena on 3 March, 2022
Bench: Akil Kureshi, Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 715/2021
1. State Of Rajasthan, Through Secretary, Department Of
Home, Government Of Rajasthan, Secretariat, Jaipur
(Raj.).
2. The Director General Of Police, Jaipur, Rajasthan.
3. The Superintendent Of Police, Chittorgarh, District
Chittorgarh, Rajasthan. Home Department, Government
Of Rajasthan, Jaipur (Raj.).
4. The Director, Elementary Education, Bikaner, Rajasthan.
5. The Chief Executive Officer, Zila Parishad, Chittorgarh,
District Chittorgarh, Rajasthan.
6. The Chief Executive Officer, Zila Parishad, Udaipur, District
Udaipur, Rajasthan.
7. The Chief Executive Officer, Zila Parishad, Barmer, District
Barmer, Rajasthan.
8. The District Education Officer, Elementary Education,
Chittorgarh, District Chittorgarh, Rajasthan.
9. The District Education Officer, Elementary Education,
Udaipur, District Udaipur, Rajasthan.
10. The District Education Officer, Elementary Education,
Barmer, District Barmer, Rajasthan.
----Appellants
Versus
1. Heera Lal Gayri S/o Shri Valji Gayri, Aged About 32 Years,
R/o Village Limdi, Post Gothdr, Tehsil Aspur, District
Dungarpur, Rajasthan.
2. Rajendra Kumar Bharti S/o Shri Chandimal Bharti, R/o
Village And Post Dantaramgarh, Sikar, District Sikar,
Rajasthan.
3. Jogaram S/o Shri Kesaram Bhambhu, R/o Village
Bhambhuon Ka Talla, Post Adel, Via Singhary, District
Barmer, Rajasthan.
----Respondents
Connected With
D.B. Spl. Appl. Writ No. 288/2021
1. State Of Rajasthan, Through The Secretary, Department
(2 of 3) [SAW-715/2021]
Of Home, Secretariat, Jaipur.
2. The Director General Of Police, Police Headquarter, Jaipur
(Raj.)
3. The District Superintendent Of Police, Jaisalmer (Raj.)
----Appellants
Versus
Gorkha Ram S/o Shri Satta Ram, R/o Galle Ki Beri, Tehsil
Gudamalani, District Barmer Raj.
----Respondent
D.B. Spl. Appl. Writ No. 716/2021
1. The State Of Rajasthan, Through Secretary, Department
Of Home Affairs, Secretariat, Jaipur (Rajasthan).
2. The Director General Of Police Headquarter, Rajasthan
Police, Jaipur (Rajasthan).
3. Superintendent Of Police, Ajmer (Rajasthan).
----Appellants
Versus
Rajeev Mahala S/o Shri Rupa Ram Mahala, Aged About 31 Years,
Resident Of Village Khunkhuna, Tehsil Didwana, District Nagaur.
----Respondent
D.B. Spl. Appl. Writ No. 727/2021
1. The State Of Rajasthan, Through Its Secretary,
Department Of Home, Government Of Rajasthan,
Secretariat, Jaipur (Raj.).
2. The Director General Of Police, Jaipur (Raj.).
3. The Commandant, Mbc, Headquarter Banswara, Dist
Banswara (Rajasthan).
----Appellants
Versus
Ramesh Kumar Meena S/o Shri Moti Lal Meena, Aged About 27
Years, Resident Of Village- Mayala, District- Dungarpur (Raj.).
----Respondent
For Appellant(s) : Mr. Manish Vyas, AAG with Mr. Kailash
Choudhary.
(3 of 3) [SAW-715/2021]
HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
HON'BLE MS. JUSTICE REKHA BORANA
Order
03/03/2022
Issue notice, returnable on 1st April, 2022. Dasti service is
permitted.
By way of interim relief, impugned judgment of the learned
Single Judge is stayed.
(REKHA BORANA),J (AKIL KURESHI),CJ
11-a.asopa/-
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