The State Of Rajasthan vs Tika Ram
2022 Latest Caselaw 7266 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 415/2022

1. The 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, Rajsamand.

----Appellants

Versus

Tika Ram S/o Late Shri Ramhet Meen, Aged About 41 Years, At Present Resident Of Police Line Rajsamand At Present Working As Constable No 297, At Rajsamand.

----Respondent

For Appellant(s) : Mr. Manish Vyas, AAG

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE MADAN GOPAL VYAS Order 16/05/2022

The State Government has challenged the judgment dated

03.09.2021 passed by learned Single Judge. Learned Government

Advocate brought to our notice the fact that against the said

judgment, other appeals were filed by the Government which were

dismissed by judgment dated 29.11.2021 passed by the Division

Bench of this Court in D.B. Civil Special Appeal (Writ)

No.610/2021 and connected appeals.

Without recording separate reasons, the appeal is also

dismissed.

(MADAN GOPAL VYAS),J (MANINDRA MOHAN SHRIVASTAVA),ACJ

18-Bharti/-

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