Amar Singh vs State Of Rajasthan (2025:Rj-Jd:17531)
2025 Latest Caselaw 11146 Raj

Rajasthan High Court - Jodhpur

Amar Singh vs State Of Rajasthan (2025:Rj-Jd:17531) on 4 April, 2025

[2025:RJ-JD:17531]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7101/2025

Amar Singh S/o Shri Hari Singh, Aged About 55 Years, R/o
Village And Post Dulapura Tehsil Mahwa Distt. Dausa Raj.
                                                                          ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,          Through        Its      Home    Secretary,
         Secretariat, Jaipur (Raj.)
2.       Director General Of Police, Rajasthan, Jaipur.
3.       Inspector        General       Of    Police      (Jaipur      Range),    Jaipur,
         Rajasthan.
4.       Commissioner Of Police, Jaipur, Raj.
5.       Superintendent Of Police, Grp Ajmer.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Vinod Jhajharia (through VC)
For Respondent(s)              :


                HON'BLE MR. JUSTICE ARUN MONGA

Order

04/04/2025

1. Petitioner herein seek a direction to the respondents to give

notional benefits, pay-fixation, seniority to him from the date of

appointment as has been given to his counter-parts.

2. At the outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order dated 17.12.2012 passed by a Co-ordinate

Bench of this Court in S.B. Civil Writ Petition

No.11973/2012 : Dara Singh Vs. State of Rajasthan & Ors.

He submits that the petitioner is sanguine that, in case he is

allowed to file a representation qua the grievance raised in the

present writ petitions and the same is considered in light of the

[2025:RJ-JD:17531] (2 of 2) [CW-7101/2025]

aforesaid judgment, he will be meted out with favorable

treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Dara Singh (supra), as

expeditiously as possible.

4. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 4-Jitender/Sumit/-

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