Suresh Kumar vs State Of Rajasthan (2025:Rj-Jd:5581)
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Rajasthan High Court - Jodhpur

Suresh Kumar vs State Of Rajasthan (2025:Rj-Jd:5581) on 29 January, 2025

[2025:RJ-JD:5581]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                              JODHPUR
               S.B. Civil Writ Petition No. 18188/2024
1.    Suresh Kumar S/o Babu Lal, Aged About 34 Years, 445,
      Ajono Ki Dhani, Gundau, Jalore
2.    Dilip Kumar S/o Chela Ram, Aged About 27 Years, Serna,
      Jalore
                                                      ----Petitioners
                                Versus
1.    State Of Rajasthan, Through Secretary Department Of
      Home, Jaipur.
2.    Director General Of Police, Jaipur
3.    Superintendent Of Police, Jalore
                                                    ----Respondents
                           Connected With
               S.B. Civil Writ Petition No. 10873/2023
1.    Ram Lal S/o Kheraj Ram, Aged About 28 Years, R/o Village
      Veerava, Tehsil Chitalwana, Jalore
2.    Amad Khan S/o Hasam Khan, Aged About 28 Years, R/o
      Navatala Rathoran, Dhanau, Barmer
3.    Avas Khan S/o Hasan Khan, Aged About 32 Years, R/o Arabi
      Ki Gafan, Chohtan, Barmer
4.    Sumit S/o Satyaveeer Singh, Aged About 29 Years,
      Bishanpura, Post Agwana Khurd, Tehsil Surajgarh,
      Jhunjhunu
5.    Mahendra Kumar Disaniya S/o Babu Lal Disaniya, Aged
      About 28 Years, R/o Laxmipura, Rajpura (Nosal),
      Dantaramgarh, Sikar
6.    Arjun Kumar S/o Hataram, Aged About 29 Years, R/o Kotda,
      Aakhrad, Jaswantpura, Jalore
7.    Khetaram S/o Javaram, Aged About 33 Years, R/o Serna,
      Jaswantpura, Jalore
8.    Prashant Parmar S/o Chhoga Ram, Aged About 24 Years, R/
      o Bichhawadi, Sanchore Jalore
9.    Pahad Singh S/o Babu Singh, Aged About 28 Years, R/o
      Chandesara, Pachpadra, Barmer
                                                      ----Petitioners
                                Versus
1.    State Of Rajasthan, Through Secretary Department Of
      Home, Jaipur
2.    Director General Of Police, Jaipur
3.    Superintendent Of Police, Jalore
                                                    ----Respondents


For Petitioner(s)        :     Mr. Suraj Chouhan.
For Respondent(s)        :     Mr. Shailendra Kumar for
                               Mr. Ritu Raj Singh Rathore.


         HON'BLE MR. JUSTICE ARUN MONGA

Order 29/01/2025

1. At the very outset, learned counsel for the petitioners relies on

a judgment rendered in Omprakash & Ors. Vs. State of

[2025:RJ-JD:5581] (2 of 2) [CW-18188/2024]

Rajasthan & Ors.: SBCWP No.21214/2014, decided on

21.11.2017 by a Coordinate Bench of this Court at Jaipur and states

that instead of deciding the controversy afresh by this Court,

petitioners be permitted to file a fresh representation before the

competent authority and the competent authority be directed to

decided the same by passing appropriate order, in accordance with

law, keeping in view the aforesaid judgment.

2. Request seems to be fair.

3. Given the nature of order which is being passed, no prejudice

would be caused to the respondents and, therefore, the requirement

of issuance of notice is dispensed with as no return is required to be

filed by them.

4. In the aforesaid premise, without commenting on the merits of

the case, the writ petitions are disposed of with a liberty to the

petitioners to file a fresh representation, which shall be gone into by

the competent authority and appropriate administrative order shall

be passed in accordance with law.

5. Needless to say that the competent authority shall go through

the judgment relied upon by learned counsel for the petitioners as

mentioned hereinabove and apply its independent mind on the

applicability of the same before passing any order.

6. Needful be done as expeditiously as possible.

7. It is made clear that the direction to consider the

representation shall not be construed as an expression of any

opinion, in any manner.

(ARUN MONGA),J 21-22-Sumit/-

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