Ramji Lal S/O Shri Devaram vs The State Of Rajasthan
2022 Latest Caselaw 6639 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 20690/2019

1.     Ramji Lal S/o Shri Devaram, Aged About 58 Years, By
       Caste Yogi, Presently Working As Assistant Sub Inspector,
       C.i.d. (C.b.), Rajasthan, Jaipur.
2.     Kamlesh S/o Shri Gopal Lal, Aged About 58 Years, By
       Caste Brahmin, Presently Working As Assistant Sub
       Inspector, C.i.d. (C.b.), Rajasthan, Jaipur.
3.     Sardar Mal S/o Shri Laxmi Narain, Aged About 45 Years,
       B/c Jat, Presently Working As Assistant Sub Inspector,
       C.i.d. (C.b.), Rajasthan, Jaipur.
4.     Banwari Lal S/o Shri Murlidhar, Aged About 43 Years, By
       Caste Brahmin, Presently Working As Assistant Sub
       Inspector, C.i.d. (C.b.), Rajasthan, Jaipur.
5.     Girdhari Lal S/o Shri Jagdish Prasad, Aged About 50
       Years, By Caste Brahmin, Presently Working As Assistant
       Sub Inspector, C.i.d. (C.b.), Rajasthan, Jaipur.
6.     Rajendra Kumar S/o Chhotu Lal, Aged About 50 Years, By
       Caste Brahmin, Presently Working As Assistant Sub
       Inspector, C.i.d. (C.b.), Rajasthan, Jaipur.
                                                                    ----Petitioners
                                     Versus
1.     The   State     Of       Rajasthan,       Through         Additional   Chief
       Secretary Home, Government Secretariat, Jaipur.
2.     The Director General Of                 Police,       Police Headquarter,
       Rajasthan, Jaipur.
3.     Inspector General Of Police, C.i.d. (C.b.), Rajasthan,
       Jaipur.
4.     Superintendent           Of    Police,       C.i.d.       (C.b.)   (Admn.),
       Rajasthan, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Dr. A.S. Khangarot. For Respondent(s) : Mr. Rajesh Maharishi, AAG.

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

(2 of 2) [CW-20690/2019]

13/10/2022

Counsel for the petitioners submits that the issue involved in

this writ petition has been considered and decided by this court in

the matter of State of Rajasthan Vs. Krishna Kumar & Ors. (S.B.

Civil Writ Petition No.5926/2022 along with other connected

matters) decided on 27.09.2022.

Counsel for the respondents has not disputed the

submissions made by the counsel for the petitioners.

In that view of the matter, this writ petition is disposed of in

view of the judgment passed by this court in the matter of State

of Rajasthan vs. Krishna Kumar (supra).

(INDERJEET SINGH),J

MG/284

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