Ramesh Chandra Yadav vs State Of Rajasthan (2025:Rj-Jd:1638)
2025 Latest Caselaw 4093 Raj

Rajasthan High Court - Jodhpur

Ramesh Chandra Yadav vs State Of Rajasthan (2025:Rj-Jd:1638) on 10 January, 2025

[2025:RJ-JD:1638]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 20673/2024

Ramesh Chandra Yadav S/o Sh. Govind Yadav, Aged About 50
Years, R/o Yadav Basti, Nandor, Sagwara, Dungarpur.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home, Govt. Of Rajasthan, Jaipur.
2.       The Director General Of Police, Rajasthan, Police Head
         Quarter, Jaipur.
3.       Inspector General Of Police, Banswara Range, Banswara,
         Rajasthan.
4.       The    Superintendent          Of     Police,      Dungarpur,     District
         Dungarpur.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Devendra Sanwalot.
For Respondent(s)           :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

10/01/2025

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

dated 09.09.2023 (Annex.2), vide which due to the registration of a

criminal case, the petitioner was placed under suspension.

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. He submits that the petitioner is sanguine that if the

respondents consider the representation of the petitioner in light

[2025:RJ-JD:1638] (2 of 2) [CW-20673/2024]

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) and

circular dated 22.03.2023, 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 1-/Jitender/Rmathur/-

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