Iqbal Khan vs State Of Rajasthan
2023 Latest Caselaw 705 Raj

                                              (1 of 2)                   [CW-7636/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Civil Writ Petition No. 7636/2019

Iqbal Khan S/o Shri Alladeen Khan, Aged About 49 Years, By
Caste Musalman, Resident Of Aamli Kalla, Tehsil Shahpura,
District Bhilwara (Raj.).
                                                                         ----Petitioner
                                      Versus
1.     State      Of      Rajasthan,           Through             Secretary,   Home
       Department, Govt. Of Rajasthan, Secretariat, Jaipur
       (Raj.).
2.     The Inspector General Of Police, Police Headquarters,
       Jaipur (Raj.).
3.     The       Inspector       General         Of      Police,       Range    Police
       Department, Ajmer Division, Ajmer (Raj.).
4.     The     Superintendent            Of     Police,      Police      Department,
       Bhilwara, District Bhilwara (Raj.).
                                                                     ----Respondents


For Petitioner(s)           :     Mr. Gopal Lal Acharya
For Respondent(s)           :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

18/01/2023

     The present petition has been preferred claiming the

following reliefs:-
      (i) by an appropriate writ, order or direction, the
      impugned judgment dated 11/05/2011 (Annexure-5)
      passed by the respondent No.4 be quashed and be set
      aside;
      (ii) by an appropriate writ, order or direction the
      respondents may be directed to reinstate the
      petitioner in service with effect from his date of
      retirement and he may be paid all consequential
      benefits and back wages alongwith interest @18% p.a.




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                                                                                 (2 of 2)                  [CW-7636/2019]



                                          Learned counsel for the petitioner makes limited submission

                                   that though the petitioner has been compulsorily retired, but he

                                   merely seeks the consequential benefits still due to be paid to

                                   him.

                                          In light of such submission, while sustaining the impugned

                                   order dated 11.05.2021, it is directed that if any retiral or

                                   consequential benefit still due to the petitioner, he may make an

                                   appropriate       representation,      which       shall     be    decided   by   the

                                   respondents, by passing a speaking order, within thirty days, from

                                   the date of receipt of a certified copy of this order, strictly in

                                   accordance with law, more particularly, while keeping into due

                                   consideration Annexure-11.

                                          It is needless to say that once the impugned order is

                                   sustained, the respondents shall be bound by it.

                                          The present petition stand disposed of accordingly, All

                                   pending applications also stand disposed of.



                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

1-/Jitender//-

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