Dharmendra Kumar vs State Of Rajasthan And Ors. ...
2024 Latest Caselaw 7662 Raj

Rajasthan High Court - Jodhpur

Dharmendra Kumar vs State Of Rajasthan And Ors. ... on 3 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:36663]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          AT JODHPUR
                                                      S.B. Civil Writ Petition No. 4353/2018

                                   Dharmendra Kumar S/o Sh. Ramniwas, B/c Meena R/o Head
                                   Constable Driver No. 198, Police Line Commisionarate, Jodhpur.
                                                                                                              ----Petitioner
                                                                            Versus
                                   1.       State       Of   Rajasthan         Through        The        Secretary,   Home
                                            Department, Rajasthan, Jaipur.
                                   2.       The Secretary, Finance Department Rules Division, Govt.
                                            Of Rajasthan, Jaipur.
                                   3.       The Director General Of Police, Rajasthan, Jaipur.
                                   4.       The Commissioner Of Police, Commissionerate, Jodhpur
                                            The Inspector General Of Police, Jodhpur Range, Jodhpur.
                                   5.       Deputy Commissioner Of Police, Head Quarter And Traffic
                                            Jodhpur.
                                                                                                          ----Respondents


                                   For Petitioner(s)              :     Mr. Pramendra Bohra.
                                   For Respondent(s)              :     Mr. Raj Singh Bhati for
                                                                        Mr. Ritu Raj Singh Bhati, GC



                                             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 writ petition is squarely covered by a judgment dated 30.08.2024 passed by this court in S.B.Civil Writ Petition No.2/2018 (Bhanwar Singh Jakhad vs. State of Rajasthan & Ors.).

In view of the above, the writ petition is allowed in terms of judgment passed by this court in Bhanwar Singh Jakhad's case (supra).

(VINIT KUMAR MATHUR),J 232-AnilSingh/-

Powered by TCPDF (www.tcpdf.org)