Brijesh Kumar Meena(Belt No. 957) vs State Of Rajasthan (2023:Rj-Jd:42147)
2023 Latest Caselaw 10441 Raj

Rajasthan High Court - Jodhpur

Brijesh Kumar Meena(Belt No. 957) vs State Of Rajasthan (2023:Rj-Jd:42147) on 5 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42147]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 18632/2023

Brijesh Kumar Meena(Belt No. 957) S/o Shri Ratti Ram Meena,
Aged About 30 Years, R/o Village And Post Tahtara, Tehsil Reni,
District Alwar (Raj.)
                                                                          ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,         Through         Its      Home   Secretary,
         Secretariat, Jaipur (Raj.)
2.       Director General Of Police, Rajasthan, Jaipur
3.       Inspector General Of Police (Jodhpur Range), Jodhpur,
         (Rajasthan)
4.       Superintendent Of Police, Jaisalmer (Raj.)
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Vinod Jhajhara on VC
For Respondent(s)              :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

05/12/2023

1. Learned counsel for the petitioner at the outset make a

limited submission that the respondents may be directed to

consider and decide the representation of the petitioner, while

keeping into consideration the judgment passed by a Co-ordinate

Bench of this Court in the matter of Dara Singh Vs. State of

Rajasthan & Ors. : S.B. Civil Writ Petition No.11973/2012,

decided on 17.12.2012.

2. In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide the

representation of the petitioner, while keeping into consideration

[2023:RJ-JD:42147] (2 of 2) [CW-18632/2023]

the judgment of Dara Singh (Supra), by passing a speaking order,

strictly in accordance with law.

3. All pending applications, if any, also stand disposed of

accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 23-Sudheer/-

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