Vinod Kumar Sharma S/O Shri Deendayal vs State Of Rajasthan (2024:Rj-Jp:42117)
2024 Latest Caselaw 6030 Raj/2

Rajasthan High Court

Vinod Kumar Sharma S/O Shri Deendayal vs State Of Rajasthan (2024:Rj-Jp:42117) on 7 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42117]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 1069/2023

                                    Vinod Kumar Sharma S/o Shri Deendayal, Head Constable No.
                                    694, Police Chowki Pachgaon, Police Station Sadar Dholpur Distt.
                                    Dholpur At Present During Suspension Period Posted Police Line
                                    Sawai Madhopur Raj.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through Chief Secretary, Government
                                               Secretariat, Jaipur.
                                    2.         The   Principal       Secretary,      Depart       Of   Home     Affairs,
                                               Government Of Rajasthan Secretariat, Jaipur.
                                    3.         The Director General Of Police, Jaipur.
                                    4.         Superintendent Of Police, Dholpur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Anil Kumar Shukla with Mr. Rajendra Prasad Gautam For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Parth Sharma Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/10/2024 This writ petition is disposed of in following terms as agreed

and requested by the learned counsels for the respective parties:-

1. The interim order dated 24.01.2023 is made absolute.

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

(MAHENDAR KUMAR GOYAL),J

Manish/14

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