Niyaju Khan vs The State Of Rajasthan ...
2025 Latest Caselaw 4603 Raj

Rajasthan High Court - Jodhpur

Niyaju Khan vs The State Of Rajasthan ... on 15 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:2523]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 19145/2024

Niyaju Khan S/o Shr Fateh Khan, Aged About 47 Years, Resident Of Village And Post Sherda, Ps Bhirani, Tehsil Bhadra, District Hanumangarh (Rajasthan).

----Petitioner Versus

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

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

3. The Secretary (Dop), Department Of Personnel, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan).

4. The Inspector General Of Police, Bikaner Range, District Bikaner (Rajasthan).

5. The Superintendent Of Police, Sri Ganganagar (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. Ritu Raj Singh Bhati

JUSTICE DINESH MEHTA

Order

15/01/2025

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

[2025:RJ-JD:2523] (2 of 2) [CW-19145/2024]

taken as an adverse entry against the petitioner while considering

his case for promotion to the post of Head Constable, Police.

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.

4. Stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 51-raksha/-

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