Maneesh Dev Vishwakarma vs State Of Rajasthan (2025:Rj-Jd:172)
2025 Latest Caselaw 3671 Raj

Rajasthan High Court - Jodhpur

Maneesh Dev Vishwakarma vs State Of Rajasthan (2025:Rj-Jd:172) on 2 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:172]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14239/2024

Maneesh Dev Vishwakarma S/o Shri Bhava Ram Suthar, Aged About 50 Years, R/o House No. 672, Phase 1, Ashapurna City, Opposite Reliance Petrol Pump, Pal Road, District Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director General Of Police, Police Head Quarters, Jaipur, Rajasthan.

3. The Superintendent Of Police, District Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Navneet Singh Birkh with Mr. Lucky Singh For Respondent(s) : Mr. Ritu Raj Singh Bhati

JUSTICE DINESH MEHTA

Order

02/01/2025

1. By way of the present writ petition, the petitioner has raised

a grievance that in wake of the order of minor penalty of censure,

the respondents would not consider petitioner's case for DPC for

the year 2024-25.

2. Reply to the writ petition has been filed by the respondent -

State, in which a specific stand has been taken that in light of the

Notification dated 22.10.2024, the penalty of censure shall not be

taken as an adverse entry against the petitioner while considering

his case for promotion to the post of Dy. Superintendent of Police.

[2025:RJ-JD:172] (2 of 2) [CW-14239/2024]

3. In view of the plea taken by the respondents and in light of

the judgment of this Court in the case of Dr. Ashok Singhvi vs.

State of Rajasthan & Ors. (S.B. Civil Writ Petition No. 10978/2010)

decided on 04.01.2013, the present writ petition is disposed of,

while directing the respondents to consider petitioner's case for

promotion ignoring the penalty of censure.

(DINESH MEHTA),J 147-Mak/-

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