Giriraj Garg Son Of Shri Balaprasad vs State Of Rajasthan (2024:Rj-Jp:43292)
2024 Latest Caselaw 6134 Raj/2

Rajasthan High Court

Giriraj Garg Son Of Shri Balaprasad vs State Of Rajasthan (2024:Rj-Jp:43292) on 16 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:43292]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 12224/2024

Giriraj Garg Son Of Shri Balaprasad, Aged About 52 Years,
Resident Of Plot No. 44, Near Santosh Mini Mall, Karan Singh
Singhvi, Radha Vihar, Madhuvan, Chittorgarh (Raj.) At Present
Working On The Post Of C.I. Sc-St Cell,, Chittorgarh (Raj.)
                                                                       ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Department      Of     Home,        Govt.       Of       Rajasthan,   Govt.
         Secretariat, Jaipur (Raj.)
2.       The Secretary, Department Of Personal, Secretariat,
         Jaipur (Raj.)
3.       The Director General Of Police, Police Headquarter, Lal
         Kothi, Jaipur (Raj.)
4.       The Additional Director General Of Police (Vigilance),
         Rajasthan, Jaipur.
                                                                   ----Respondents

For Petitioner(s) : Mr. G.S. Gauttam For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Vivaswan Deekshit

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/10/2024

Learned counsels for the respective parties submit that the

issue involved herein is no more res integra and stands resolved

by a Division Bench judgment of this Court dated 06.08.2013

delivered in the case of State of Rajasthan & Ors. Vs. Dr.

Ashok Singhvi: D.B. Special Appeal (Writ) No.232/2013 and

various other pronouncements of this Court.

[2024:RJ-JP:43292] (2 of 2) [CW-12224/2024]

In view thereof, this writ petition is allowed. The respondents

are directed to consider candidature of the petitioner for

promotion in the next DPC or by conducting review DPC within a

period of three months from the date of communication of this

order.

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

accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/61

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