Rajasthan High Court - Jodhpur
Surendra Singh vs State Of Rajasthan (2025:Rj-Jd:10466) on 21 February, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:10466]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 970/2025
1. Surendra Singh S/o Shri Ram Singh, Aged About 50
Years, R/o Tokwasa, Tehsil Aaspur, District Dungarpur At
Present Posted At Reserve Police Line, Salumber, District
Salumber.
2. Laxman Lal S/o Shri Valji, Aged About 54 Years, R/o
Kotana, Post Metali, Tehsil And District Dungarpur At
Present Posted At Reserve Police Line, Dungarpur.
3. Gajraj Singh S/o Shri Govind Singh, Aged About 47 Years,
R/o Indora, Tehsil Aaspur, District Dungarpur At Present
Posted At Traffic Police, Dungarpur.
4. Indra Singh S/o Shri Natwar Singh Rathore, Aged About
48 Years, R/o Sankarsi, Tehsil Simalwara, District
Dungarpur, At Present Posted At Deputy Superintendent
Office, Simalwara.
5. Praveen Singh S/o Shri Vijay Singh Chundawat, Aged
About 49 Years, R/o Devla Fala Lalpura, Post Ramgarh,
Tehsil Aaspur, District Dungarpur At Present Posted At
Police Station Sabla.
6. Mohd. Raees S/o Shri Lal Mohd., Aged About 48 Years, R/
o Balwarda, Tehsil And District Dungarpur, At Present
Posted At St / Sc Cell, Dungarpur.
7. Prakash Chandra Kharadi S/o Shri Magla Ji Kharadi, Aged
About 53 Years, R/o Gorada, Tehsil Jhothri, District
Dungarpur, At Present Posted At Reserve Police Line,
Dungarpur.
8. Lokendra Singh S/o Shri Laxman Singh Ahada, Aged
About 49 Years, R/o Mandwa Khapda, Tehsil And District
Dungarpur, At Present Posted At Reserve Police Line,
Dungarpur.
9. Mukesh S/o Shri Ramkishan Aheer, Aged About 47 Years,
R/o Uchamajra, Tehsil Patodi, District Gurugra, Haryana,
At Present Posted At Reserve Police Line, Dungarpur.
10. Manoj Kumar Parmar S/o Shri Dhuleshwar Meena, Aged
About 52 Years, R/o Patli, Post Punali, Tehsil Dowra,
District Dungarpur, At Present Posted At Reserve Police
Line, Dungarpur.
11. Ravindra Singh S/o Shri Deep Singh Chouhan, Aged
About 48 Years, R/o Surela , Post Mandav, Tehsil
Sagwara, District Dungarpur, At Present Posted At Deputy
Superintendent Police Office, Sagwara.
12. Bhanwar Singh S/o Shri Gambhir Singh Chouhan, Aged
About 48 Years, R/o Ganoda, Tehsil Ganoda, District
Banswara, At Present Posted At Police Station Sagwara,
District Dungarpur.
13. Dule Singh S/o Shri Suryaveer Singh, Aged About 48
Years, R/o Patli, Post Punali, Tehsil Dowra, District
[2025:RJ-JD:10466] (2 of 3) [CW-970/2025]
Dungarpur, At Present Posted At Police Station Kotwali,
Dungarpur.
14. Narayan Lal S/o Shri Mawaji Parmar, Aged About 49
Years, R/o Pagara, Tehsil And District Dungarpur, At
Present Posted At Reserve Police Line, Dungarpur.
15. Bhupendra Kumar Kalal S/o Shri Raman Lal Kalal, Aged
About 45 Years, R/o Padli Gajreshwar, Tehsil Jhothri,
District Dungarpur, At Present Posted At Reserve Police
Line, Dungarpur.
16. Nanu Ram S/o Shri Dungar Meena, Aged About 54 Years,
R/o Juda, Post Retat, Tehsil Thambola, District Dungarpur,
At Present Posted At Reserve Police Line , Dungarpur.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Home
Department, Government Of Rajasthan.
2. The Inspector General Of Police, Udaipur Range, Udaipur.
3. The Superintending Of Police, Dungarpur, Rajasthan.
4. The Superintending Of Police, Salumber, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Sushil Bishnoi with
Mr. Rahul Mandan
For Respondent(s) : Mr. Deepak Chandak for
Mr. B.L.Bhati, AAG
JUSTICE DINESH MEHTA
Order
21/02/2025
1. Mr. Bishnoi, learned counsel for the petitioners submits that
the issue involved in the present writ petition is squarely covered
by judgment dated 20.12.2023 passed by co-ordinate Bench of
this Court in the case of Amar Singh & Ors. Vs. State of
Rajasthan & Ors. : S.B. Civil Writ Petition No.3873/2019.
2. Despite his best endeavours, Mr. Deepak Chandak, learned
counsel for the respondent - State, to whom copy of the writ
petition has been supplied, is not in a position to distinguish
[2025:RJ-JD:10466] (3 of 3) [CW-970/2025]
petitioners' case from the one that has been decided by this Court
in the case of Amar Singh (supra).
3. In view of the aforesaid, the present writ petition is also
disposed of in terms of the judgment in the case of Amar Singh
(supra).
4. The respondents shall pass appropriate order within a period
of eight weeks from today.
5. While examining petitioners' case, in case the respondents
find some striking distinguishable feature, they shall be free to
move application for revival of the writ petition.
6. The stay application also stands disposed of, accordingly.
(DINESH MEHTA),J
5-akansha/-
Powered by TCPDF (www.tcpdf.org)
