Jogendra Singh S/O Shri Hem Singh vs The State Of Rajasthan ...
2024 Latest Caselaw 6198 Raj/2

Rajasthan High Court

Jogendra Singh S/O Shri Hem Singh vs The State Of Rajasthan ... on 22 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:44391]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 15954/2024

Jogendra Singh S/o Shri Hem Singh, Aged About 52 Years,
Resident Of Amer Niwas, Second Battalion Rac, Kota. Presently
Posted As Assistant Commandant-1, Second Battalion Rac, Kota.
                                                                     ----Petitioner
                                     Versus
1.       The 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

For Petitioner(s) : Mr. Banwari Lal Sharma For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Vivaswan Deekshit Mr. Parth Sharma Mr. Vinod Kumar Gupta, AGC Mr. Rohit Tiwari, Assistant GC for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/10/2024

Learned counsel for the respondents has submitted a copy of

the Circular dated 22.10.2024 issued by the State Government

through Department of Personnel.

In view of the aforesaid Circular, requirement of filing the

affidavit in terms of the order dated 09.10.2024 is dispensed with.

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

[2024:RJ-JP:44391] (2 of 2) [CW-15954/2024]

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.

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/103

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