Narayan Singh vs The State Of Rajasthan ...
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Rajasthan High Court - Jodhpur

Narayan Singh vs The State Of Rajasthan ... on 8 July, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:29396]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 12662/2025

Narayan Singh S/o Sajjan Singh, Aged About 51 Years, R/o 38,
Mandir Residency, Opp. Rainbow School, Naya Gaon, Pali
(Marwar), At Present Posted As Constable-Driver-490, Acb
Chowki-Ii, Pali.
                                                                         ----Petitioner
                                         Versus
1.       The State Of Rajasthan, Through The Secretary, Home
         Department, Government Of Rajasthan, Jaipur (Raj.).
2.       The Director General Of Police, Anti Corruption Bureau,
         Rajasthan, Jaipur.
3.       The Financial Advisor, Police Headquarter, Rajasthan,
         Jaipur.
4.       The Superintendent Of Police, Anti Corruption Bureau,
         Jaipur.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Khet Singh Rajpurohit.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/07/2025

1. Heard.

2. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by a coordinate bench of this court in S.B.

Civil Writ Petition No.3873/2019 (Amar Singh & Ors. V/s

State of Rajasthan & Ors.) decided on 20.12.2023 in the

following terms:-

"Thus, in light of the above observations and afore- quoted precedent laws as well as looking into the factual matrix of the present case, the present petition is allowed and the impugned order dated 10.12.2018 is quashed and

[2025:RJ-JD:29396] (2 of 2) [CW-12662/2025]

set aside, while directing the respondents to grant to the petitioners the pay scale benefits of the next promotional post as per the M.T. Cadre i.e. Sub Inspector from the date the petitioners became eligible therefor.

All pending applications stand disposed of."

3. Learned counsel for the petitioner submits that the petitioner

may be permitted to file a representation for redressal of his

grievances in the light of judgment rendered by a coordinate

bench of this court in the case of Amar Singh (supra) and the

respondents may be directed to decide the same expeditiously.

4. Considering the limited prayer made by learned counsel for

the petitioner, the present writ petition is disposed of with liberty

to the petitioner to file an appropriate representation. In case,

such representation is filed, the respondents are directed to

consider and decide the same expeditiously, preferably within a

period of six weeks from the date of its receipt, strictly in

accordance with law keeping in mind the law laid in the case of

Amar Singh (supra).

5. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 33-Shahenshah/-

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