Vijay Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 11195 Raj

Rajasthan High Court - Jodhpur

Vijay Singh vs The State Of Rajasthan ... on 7 April, 2025

[2025:RJ-JD:17768]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 7187/2025

Vijay Singh S/o Sh. Daulat Ram Yadav, Aged About 48 Years, R/o
Village Khohara, P.s. Laxmangarh, District Alwar Presently R/o
House No. 6 L 29, Opposite Patel Nagar Park, Bhilwara.
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Home Affairs, Government Of Rajasthan,
         Jaipur.
2.       The Director General Of Police, Headquarters, Jaipur.
3.       The Inspector General Of Police, Ajmer Range, Ajmer.
4.       The Superintendent Of Police, Bhilwara.
                                                                    ----Respondents


For Petitioner(s)            :     Ms. Ayushi Solanki.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

07/04/2025

1. Grievance of the petitioner herein arises out of an order

dated 28.09.2022, vide which, his services were placed under

suspension due to the registration of a criminal case.

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 21.12.2018 passed by a Co-ordinate

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

No. 4276/2018 : Manvendra Singh Vs. State of Rajasthan &

Ors. She submits that the petitioner is sanguine that if the

respondents consider the representation of the petitioner in light

[2025:RJ-JD:17768] (2 of 2) [CW-7187/2025]

of the 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 Manvendra Singh (supra), as

expeditiously as possible.

4. It is made clear that the direction to consider the

representation shall not be construed as an expression of any

opinion on the merits of the matter.

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

(ARUN MONGA),J 16-/Jitender/Sumit

Powered by TCPDF (www.tcpdf.org)