Devendra Sankhla Son Of Shri Banwaree ... vs State Of Rajasthan (2024:Rj-Jp:38479)
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Rajasthan High Court

Devendra Sankhla Son Of Shri Banwaree ... vs State Of Rajasthan (2024:Rj-Jp:38479) on 10 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38479]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9911/2022
                                    Devendra Sankhla Son Of Shri Banwaree Lal, Aged About 25
                                    Years, Resident Of Ward No. 05, Ramnagar, Khandela, Sikar
                                    (Raj.)
                                                                                                             ----Petitioner
                                                                           Versus
                                    1.        State Of Rajasthan, Department Of Home, Through Its
                                              Secretary, Govt. Secretariat, Jaipur (Raj.)
                                    2.        Director General Of Police, Police Head Quarter, Lalkothi,
                                              Jaipur (Raj.)
                                    3.        Inspector General Of Police (Recruitment), Police Head
                                              Office, Rajasthan, Jaipur (Raj.)
                                    4.        Superintendent Of Police, Barmer, District Barmer(Raj.)
                                    5.        Dy. Director And Principal, Rajasthan Police Academy,
                                              Panipech, Jaipur (Raj.)
                                                                                                        ----Non-Petitioners


                                   For Petitioner(s)             :     Ms. Komal Kumari Giri with
                                                                       Mr. Bajrang Sepat
                                   For Respondent(s)             :     Mr. Bhuwnesh Sharma, AAG

Ms. Karishma Soni for Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 10/09/2024

Learned counsels for the respective parties submit that the

issue involved herein is no more res integra and stands resolved by a

co-ordinate Bench order of this Court dated 07.12.2023 passed in

the case of Neeraj Kumari Meena Vs. The State of Rajasthan &

Anr.: S.B. Civil Writ Petition No.8951/2022 and other connected

matters and pray for disposal of the instant writ petition in terms

thereof.

Ordered accordingly.

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

accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/s-507

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