Bhaiya Lal Anjana vs State Of Rajasthan
2022 Latest Caselaw 11115 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11137/2022

Bhaiya Lal Anjana S/o Sh. Kishan Lal Anjana, Aged About 47 Years, Rajora, P.s. Hathuniya, District Pratapgarh.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Jaipur.

2. The Director General Of Police, Headquarters, Jaipur.

3. The Inspector General Of Police, Udaipur Range, Udaipur.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order

06/09/2022

It is submitted by learned counsel for the petitioner that

fixing the headquarter of the petitioner during suspension different

from the place where he was serving is contrary to the judgment

in the case of Subhash Chandra v. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No.10353/2021, decided on 3.9.2021.

In view of the submissions made, issue notice. Issue notice

of the stay application also.

In the meanwhile and till further orders, effect and operation

of the order dated 22.6.2022 (Annex.4), only to the extent of

fixing the headquarter of the petitioner at Bikaner Range, shall

remain stayed.

(ARUN BHANSALI),J 36-Sumit/-

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