Kamlesh Kumar Sharma vs The State Of Rajasthan ...
2024 Latest Caselaw 7658 Raj

Rajasthan High Court - Jodhpur

Kamlesh Kumar Sharma vs The State Of Rajasthan ... on 3 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:36681]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         AT JODHPUR.
                                                        S.B. Civil Writ Petition No. 9199/2021

                                   Kamlesh Kumar Sharma S/o Babu Lal Sharma, Aged About 24 Years,
                                   R/o 68A 1/2, Near Pani Ki Tanki, Gaytri Nagar, District Bhilwara,
                                   Rajasthan.

                                                                                                         ----Petitioner

                                                                           Versus

                                   1.       The State Of Rajasthan, Through The Secretary, Department
                                            Of Home, Government Secretariat, Jaipur, Rajasthan.

                                   2.       The Director General Of Police, Jaipur.

                                   3.       The Superintendent Of Police, Cum Member Secretary Of
                                            Selection Board For Constable Recruitment, District Bhilwara,
                                            Rajasthan.

                                   4.       Office Of District Police Superintendent, Bhilwara, Rajasthan.

                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Naman Mohnot.
                                   For Respondent(s)            :     Mr.Deepak Chandak for
                                                                      Mr. B.L.Bhati, AAG.



                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

03/09/2024 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.10771/2021 (Mohan Singh V/s The State of Raj. & Ors.) decided on 12.08.2024.

In view of the su8bmission made above, the present writ petition is allowed in terms of the judgment passed by this court in Mohan Singh (supra).

(VINIT KUMAR MATHUR),J 304-AnilSingh/-

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