State Of Rajasthan vs Rajendra Kumar Sharma S/O Late Shri ...
2024 Latest Caselaw 6111 Raj/2

Rajasthan High Court

State Of Rajasthan vs Rajendra Kumar Sharma S/O Late Shri ... on 10 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42933]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 12102/2024

                                    1.       State Of Rajasthan, Through Additional Chief Secretary,
                                             Home, Secretariat, Jaipur.
                                    2.       Director  General     Of     Police,                Rajasthan,     Police
                                             Headquarters, Lal Kothi, Jaipur.
                                    3.       Additional Director General Of Police (Personnel), Police
                                             Headquarters, Lal Kothi, Jaipur.
                                    4.       ADJ,  Recruitment      And     Promotion                Board,     Police
                                             Headquarter, Lal Kothi, Jaipur.
                                                                                 ----Petitioners/Non-Appellants
                                                                        Versus
                                    Rajendra Kumar Sharma S/o Late Shri Devidutt Sharma, Aged
                                    About 60 Years, R/o E-10/83, Chitrakoot, Vaishali Nagar, Jaipur.
                                    Retired From The Post Of Sub-Inspector In State Crime Record
                                    Bureau, Rajasthan Police Academy, Jaipur.
                                                                                        ----Respondent/Appellant

For Petitioner(s) : Mr. Vinod Kumar Gupta, AGC with Ms. Karishma Soni For Respondent(s) : Mr. Tarun Choudhary with Mr. Dharam Chand Jain

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 10/10/2024

Learned counsels for the respective parties submit that the

controversy involved herein is no more res integra and stands

resolved by a coordinate Bench judgment of this Court dated

19.02.2010 passed in the case of Prem Narain Sharma versus

State of Rajasthan & Ors.: SB Civil Writ Petition

No.4356/1997. They, therefore, pray that this writ petition may

also be disposed of in similar terms.

Ordered accordingly.

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

(MAHENDAR KUMAR GOYAL),J

Manish/s-446

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