Sukhram vs State Of Rajasthan (2024:Rj-Jd:40589)
2024 Latest Caselaw 8687 Raj

Rajasthan High Court - Jodhpur

Sukhram vs State Of Rajasthan (2024:Rj-Jd:40589) on 1 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:40589]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5433/2020

Sukhram S/o Arjun Ram, Aged About 31 Years, Village Dhaddhu,
Tehsil Phalodi, District Jodhpur.
                                                                     ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       Director General Of Police, Police Headquarters, Jaipur.
3.       Inspector General Of Police, Range Kota, Kota.
4.       Superintendent Of Police, Jhalawar.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Vikas Bijarnia
For Respondent(s)          :     Mr. B.L. Bhati assisted by
                                 Mr. Deepak Chandak



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/10/2024

1. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in S.B. Civil Writ Petition

No.1428/2023 : Satyanarayan Saran vs. The State of

Rajasthan & Ors. decided on 09.10.2023 in the following terms:

"Consequently, the present writ petition filed by the petitioner merits acceptance and the same is allowed. The impugned order dated 22.07.2022 passed by the Disciplinary Authority and the order dated 28.12.2022 passed by the Appellate Authority are quashed and set-aside. The petitioner is entitled to reinstate with all benefits, however, it would be open for the respondents to initiate the departmental inquiry against the petitioner, if they so desired. The payment of

[2024:RJ-JD:40589] (2 of 2) [CW-5433/2020]

back-wages shall abide by the result of such inquiry. If such an inquiry, if any, must be initiated as expeditiously as possible preferably within a period of four months from the date of receipt of the certified copy of this order.

The stay petition as well as other pending applications, if any, shall stand disposed of."

2. In view of the submission made before this Court, the

present writ petition is allowed in terms of the order passed by

this court in the case of Satyanarayan Saran (supra).

(VINIT KUMAR MATHUR),J 292-/Arun P/-

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