Jaimal Ram vs The State Of Rajasthan ...
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Rajasthan High Court - Jodhpur

Jaimal Ram vs The State Of Rajasthan ... on 20 February, 2025

[2025:RJ-JD:10401]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18464/2024

1.       Jaimal Ram S/o Shri Dungra Ram, Aged About 28 Years,
         Resident Of Aarbikigafan, Tehsil Chouhtan District Barmer.
         At Present Constable No. 2630 (Under Suspension),
         Headquarter Reserve Police Line, Jodhpur.
2.       Narendra Kumar S/o Shri Bhagwana Ram, Aged About 26
         Years, Resident Of Naya Bas, Balsamand, Mandore Road,
         Jodhpur.    At     Present        Constable             No.    41    (Under
         Suspension), Headquarter Reserve Police Line, Jodhpur.
                                                                       ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Home, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       Addl. Director General Of Police (Vigilance), Rajasthan,
         Jaipur.
3.       Commissioner Of Police, Jodhpur.
4.       Inspector General Of Police, Jodhpur Range, Jodhpur.
5.       Inspector General Of Police, Pali Range, Pali.
6.       The Superintendent Of Police, Sirohi.
7.       Reserve Inspector, Reserve Police Line, Commissionerate
         Jodhpur.
                                                                   ----Respondents


For Petitioner(s)         :     Mr. R.S. Choudhary.
For Respondent(s)         :     Mr. Sandeep Soni for
                                Mr. B.L. Bhati, AAG.



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

20/02/2025

1. The petitioners herein are before this Court challenging the

order dated 30.10.2024 (Annex.3) vide which, the petitioners'

headquarter was changed from Jodhpur to Sirohi during the period

[2025:RJ-JD:10401] (2 of 2) [CW-18464/2024]

of their suspension and the order dated 04.11.2024 (Annex.4)

vide which they were relieved.

2. At the very outset, learned counsel for the petitioners would

urge that the issue raised in the present petition has already been

set at rest by a coordinate Bench of this Court in the case of

Dinesh Kumar Vs. State of Rajasthan, S.B. Civil Writ

Petition No. 11067/2021, decided on 10.02.2020.

3. Mr. Sandeep Soni, learned counsel appearing for the

respondent-State does not dispute the aforesaid position of law

enunciated vide judgment cited by learned counsel for petitioner.

The instant petition is thus allowed in same terms.

4. The impugned orders dated 30.10.2024 (Annex.3) and

04.11.2024 (Annex.4) are hereby quashed.

5. All pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 78-Mohan/skm

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