Bhanwar Lal Vaishnav S/O Balu Ram ... vs State Of Rajasthan (2024:Rj-Jp:35740)
2024 Latest Caselaw 5430 Raj/2

Rajasthan High Court

Bhanwar Lal Vaishnav S/O Balu Ram ... vs State Of Rajasthan (2024:Rj-Jp:35740) on 23 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:35740]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 13239/2024

Ajay Kant Ratudi (Sharma) S/o Shri Anusuya Prasad Ratudi,
Aged About 48 Years, R/o Plot No. 36/b, Devi Nagar, New
Sanganer Road, Sodala, Jaipur (Rajasthan).
                                                                            ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,         Through         The       Additional     Chief
         Secretary,        Department            Of     Home,          Government        Of
         Rajasthan, Secretariat, Jaipur.
2.       The     Principal       Secretary,         Department            Of   Personnel,
         Government Of Rajasthan, Secretariat, Jaipur.
3.       The Director General Of Police, Rajasthan, Jaipur.
                                                                        ----Respondents

Connected With S.B. Civil Writ Petition No. 13240/2024 Bhanwar Lal Vaishnav S/o Balu Ram Vaishnav, Aged About 51 Years, Resident Of Lalna Khurd, Tehsil Parbatsar, District Kuchaman Didwana.

----Petitioner Versus

1. State Of Rajasthan, Through The Additional Chief Secretary, Department Of Home, Government Of Rajasthan, Secretariat, Jaipur.

2. The Principal Secretary, Department Of Personnel, Government Of Rajasthan, Secretariat, Jaipur.

3. The Director General Of Police, Rajasthan, Jaipur.

----Respondents S.B. Civil Writ Petition No. 13241/2024 Bhanwar Lal Vaishnav S/o Balu Ram Vaishnav, Aged About 51 Years, Resident Of Lalna Khurd, Tehsil Parbatsar, District Kuchaman Didwana.

----Petitioner Versus

1. The State Of Rajasthan, Through The Additional Chief Secretary, Department Of Home, Government Of

[2024:RJ-JP:35740] (2 of 2) [CW-13239/2024]

Rajasthan, Secretariat, Jaipur.

2. The Principal Secretary, Department Of Personnel, Government Of Rajasthan, Secretariat, Jaipur.

3. The Director General Of Police, Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Banwari Lal Sharma Mr. Namo Narayan Sharma For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Vishnu Dutt Sharma Ms. Megha Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/08/2024

Learned counsels for the respective parties submit that the

issue involved herein is no more res integra and stands resolved by

different co-ordinate Benches judgments of this Court in the cases of

Pradeep Singh Charan Vs. The State of Rajasthan & Anr.: S.B.

Civil Writ Petition No.7761/2022 and other connected matters

and Raghuveer Singh Vs. State of Rajasthan and Others: S.B.

Civil Writ Petition No.20358/2018, and pray for disposal of the

instant writ petitions in terms thereof.

Ordered accordingly.

Pending application(s), if any, also stands disposed of

accordingly.

(MAHENDAR KUMAR GOYAL),J

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