Rajasthan High Court - Jodhpur
Shiva Ram vs State And Ors on 25 November, 2022
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3789/2021
Gajendra Singh S/o Late Man Singh, Aged About 45 Years,
Reserve Police Line, Banswara.
----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 Superintendent Of Police, Banswara.
----Respondents
Connected With
S.B. Civil Writ Petition No. 14091/2015
Shiva Ram S/o Sh. Chunnilal, Aged about 52 years, R/o Miyon
Ka Bada, District Barmer.
----Petitioner
Versus
1. The State Of Rajasthan, Through its Secretary, Department
Of Home, Government Of Rajasthan, Jaipur.
2. The Director General Of Police Headquarter, Jaipur.
3. The Superintendent Of Police, Jalore.
----Respondents
S.B. Civil Writ Petition No.14091/2015
Ugam Singh S/o Shri Bhanwar Singh, Resident Of Near Abkari
Karyalaya, Railway Station Colony, Jalore.
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Secretary,
Department Of Home, Government Of Rajasthan, Jaipur.
2. The Director General Of Police, Headquarter Jaipur.
3. The Superintendent Of Police, Jalore.
4. The Inspector General Of Police, Headquarter, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 16651/2019
Bhim Singh S/o Shri Jai Singh Rathore, Aged About 57 Years,
(2 of 4) [CW-3789/2021]
Resident Of Police Line, District Rajsamand.
----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, Rajsamand.
----Respondents
S.B. Civil Writ Petition No. 276/2021
Satyajeet Singh S/o Shri Lal Singh, Aged About 25 Years, R/o
Bai Ji Ka Gadha, Post Metwala, Tehsil Garhi, District Banswara.
----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 Superintendent Of Police, Banswara.
----Respondents
S.B. Civil Writ Petition No. 296/2021
Kesar Singh S/o Shri Durjan Singh, Aged About 40 Years, R/o
House No. 34, Krishna Residency, Janamedi, Banswara.
----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 Superintendent Of Police, Banswara.
----Respondents
S.B. Civil Writ Petition No. 1239/2021
Kailash Chaudhary S/o Sh. Bhera Ram, Aged About 36 Years, R/
o Saran Nagar, Ajmer Road, Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Government Of Rajasthan, Jaipur.
(3 of 4) [CW-3789/2021]
2. The Director General Of Police (Headquarter), Jaipur.
3. The Superintendent Of Police, Pali.
----Respondents
S.B. Civil Writ Petition No. 1352/2021
Sajjan Singh Swami S/o Shri Daya Chand, Aged About 47 Years,
Resident Of E-9, Police Quarter, Bheelurana, Ambamata, Udaipur.
----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 Superintendent Of Police, Udaipur.
----Respondents
For Petitioner(s) : Mr. Bhakti Singh.
For Respondent(s) : Mr. Manish Vyas, AAG.
Ms. Anamika Bishnoi for
Ms. Vandana Bhansali.
Mr. Anil Bissa.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
25/11/2022
Learned counsel for the petitioners submits that the issue
raised in the present petitions is squarely covered by order dated
in Subhash Chandra v. State of Rajasthan & Ors.: S.B. Civil Writ
Petition No.10353/2021, decided on 3.9.2021.
In the case of Subhash Chandra (supra), a Coordinate Bench
of this Court after detailed discussion inter alia directed as under:-
"(44) As an outcome of the discussion foregoing, these
writ petitions deserve to be, and are hereby allowed.
The impugned order dated 05.08.2021, qua each of
the petitioners, whose names are mentioned in the
(4 of 4) [CW-3789/2021]
schedule, including that of Subhash Chandra, is
quashed."
In view of the above fact situation, wherein, the issue raised
in the present writ petitions is squarely covered by judgment in
the case of Subhash Chandra (supra), the writ petitions filed by
the petitioners are allowed.
The orders dated 11.12.2020 (Annex.1 & 2), 29.10.2015
(Annex.2), 13.06.2017 (Annex.4), 30.10.2019 (Annex.2),
18.12.2020 (Annex.1), 18.12.2020 (Annex.1), 16.01.2021
(Annex.1 & 2), 18.12.2020 (Annex.1), qua the petitioners
respectively, are quashed and set aside.
No order as to costs.
(ARUN BHANSALI),J
97-104-pradeep/-
Powered by TCPDF (www.tcpdf.org)
