Rajpal Sihag vs State Of Rajasthan (2023:Rj-Jd:42148)
2023 Latest Caselaw 10442 Raj

Rajasthan High Court - Jodhpur

Rajpal Sihag vs State Of Rajasthan (2023:Rj-Jd:42148) on 5 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42148]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Writ Petition No. 18633/2023

1.       Rajpal Sihag S/o Nagarmal Sihag, Aged About 32 Years,
         Village And Post Indali, Tehsil Jhunjhunu, District
         Jhunjhunu (Raj.)
2.       Prema Ram S/o Gopal Ram, Aged About 30 Years, Village
         And Post Dhingsari, Tehsil Ladnun, District Nagaur (Raj.)
3.       Ganesh Lal Meena S/o Amba Lal Meena, Aged About 32
         Years, Village Duwawa, Post Sonagar, Tehsil Bassi, District
         Chittorgarh (Raj.)
4.       Jai Prakash S/o Jaswant Singh, Aged About 31 Years,
         Village And Police Jogiwala, Tehsil Bhadra, District
         Hanumangarh (Raj.)
5.       Neelam Kumari D/o Sukhdas, Aged About 30 Years,
         Village And Post Uchain, Tehsil Roopwas, District
         Bharatpur (Raj.)
6.       Rohitash S/o Virendra Singh, Aged About 30 Years,
         Village And Post Khera Maida, Tehsil Kathumar District
         Alwar (Raj.)
7.       Rabendra Singh S/o Rajveer Singh, Aged About 33 Years,
         Village And Post Bachhamadi Tehsil Nadbai Dist.
         Bharatpur (Raj.)
                                                      ----Petitioners
                                Versus
1.       State Of Rajasthan, Through Its Home Secretary,
         Secretariat, Jaipur (Raj.)
2.       Director General Of Police, Rajasthan, Jaipur.
3.       Director, Medical And Health Services, E.s.i. Scheme
         Jaipur Rajasthan.
4.       Inspector General Of Police (Ajmer Range), Ajmer,
         (Rajasthan.)
5.       Inspector General Of Police (Udaipur Range), Udaipur,
         (Rajasthan.)
6.       Inspector General Of Police (Bikaner Range), Bikaner,
         (Rajasthan.)
7.       Inspector General Of Police (Kota Range), Kota,
         (Rajasthan.)
8.       Superintendent Of Police, Bhilwara (Raj.)
9.       Superintendent Of Police, Chittor (Raj.)
10.      Superintendent Of Police, Sri Ganganagar (Raj.)
11.      Superintendent Of Police, Kota Rural (Raj.)
12.      Deputy Director, Ayurvedic Department Chittorgarh Dist.
         Chittorgarh (Raj.)
                                                    ----Respondents



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



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                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

05/12/2023

1. Learned counsel for the petitioners 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 petitioners, while keeping into consideration

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 24-Sudheer/-

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