Rajasthan High Court - Jodhpur
Kripal Singh vs The State Of Rajasthan ... on 14 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:23285]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
S.B. Civil Writ Petition No. 9982/2025
1. Kripal Singh S/o Banta Singh, Aged About 49 Years, R/o
Nai Abadi, Gali No. 1 Hanumangarh Town, Dist.
Hanumangarh, At Present Posted As Hc-77-Driver, Grp,
Jodhpur.
2. Mahi Ram S/o Ram Karan, Aged About 49 Years, R/o
Village And Post Satheran, Via Alay, Dist Nagaur,
Presently Posted As Hc-Driver- 78, Grp, Jodhpur.
3. Rajendra Singh S/o Dalpat Singh, Aged About 49 Years,
R/o Village And Post Punas, Tehsil Ren Dist. Nagaur,
Presently Posted As Hc-Driver- 79, Grp, Jodhpur.
4. Tej Bahadur Singh S/o Prahlad Singh, Aged About 50
Years, R/o Mohalla Kajipura, Kekari, Dist Ajmer, At
Present Hc-80- Driver, Grp, Jodhpur.
5. Kana Ram S/o Bhanwaru Ram, Aged About 49 Years, R/o
Village Raspura, Post Mohra, Tehsil Merta City, Dist
Nagaur, At Present Constable-462-Driver, Grp Jodhpur.
6. Budha Ram S/o Bhanwar Lal, Aged About 49 Years, R/o
Village Chardhani, Post Rajod, Via Ren, Dist Nagaur, At
Present Constable-454-Driver, Grp, Jodhpur.
7. Jai Kishan S/o Sunder Das, Aged About 53 Years, R/o
Village Post Jodhiyasi, Tehsil And Dist Nagaur, At Present
Constable-461-Driver, Grp, Jodhpur.
8. Bhagwan Singh S/o Raghuveer Singh, Aged About 49
Years, R/o Vpo Kurthal, Tehsil Malpura, Dist Tonk, At
Present Hc 153-Driver, Sp Office, Grp, Jodhpur.
9. Banwari Lal S/o Harnath Ram, Aged About 51 Years, R/o
Madani Manda, Via Palsana, Dist Sikar, At Present Hc 156-
Driver, Grp, Ajmer.
10. Asrudeen S/o Hurmat Khan, Aged About 49 Years, R/o
Vpo Rabhana, Tehsil Tapukara, Dist Tijara- Khairthal, At
Present Hc-151-Driver, Grp, Ajmer.
11. Rajendra Prasad S/o Hajari Lal, Aged About 49 Years, R/o
Vpo Gandala, Tehsil Nimrana, Dist Kotputli-Behroad, At
Present Hc-155-Driver, Grp, Ajmer.
12. Arjun Lal S/o Ishwar Lal, Aged About 51 Years, R/o Vpo
Chawandiya, Tehsil Jamwaramgarh, Dist Jaipur, At Present
Hc-154-Driver, Grp, Ajmer.
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[2025:RJ-JD:23285] (2 of 4) [CW-9982/2025]
13. Shyam Lal S/o Shanti Lal, Aged About 53 Years, R/o
Khanpura, Dist Ajmer, At Present Constable-1002-Driver,
Grp, Ajmer.
14. Durga Shanker S/o Ganeshi Lal, Aged About 49 Years,
R/o Vpo Nandwara, Tehsil Masuda, Dist Ajmer, At Present
Constable-974-Driver, Grp, Ajmer.
15. Dharmendra Singh S/o Ram Singh, Aged About 49 Years,
R/o Vpo Mijora, Tehsil Sapotra, Dist Karauli, At Present
Constable-931-Driver, Grp, Ajmer.
16. Vijay Poshwal S/o Gaga Dhar Poshwal, Aged About 51
Years, R/o Narayan Pura, Tehsil Bandikui, Dist Dausa, At
Present Constable-998-Driver, Grp, Ajmer.
17. Ramdhan S/o Ram Khiladi Meena, Aged About 47 Years,
R/o Vpo Kharkhra, Tehsil Rajgarh, Dist Alwar, At Present
Hc 118-Driver, S.p. Office, Alwar.
18. Tej Singh S/o Chet Ram, Aged About 55 Years, R/o Village
Daroda, Tehsil Kathumar, Dist Alwar, At Present
Constable-242-Driver, Office Of Sp Deeg.
----Petitioners
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, Grp, Jodhpur.
5. The Superintendent Of Police, Grp, Ajmer.
6. The Superintendent Of Police, Alwar.
7. The Superintendent Of Police, Deeg.
----Respondents
For Petitioner(s) : Mr. Khet Singh.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
[2025:RJ-JD:23285] (3 of 4) [CW-9982/2025]
14/05/2025
Heard.
Learned counsel for the petitioners 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
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."
Learned counsel for the petitioners submits that the
petitioners may be permitted to file a representation for redressal
of their 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.
Considering the limited prayer made by learned counsel for
the petitioners, the present writ petition is disposed of with liberty
to the petitioners 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).
[2025:RJ-JD:23285] (4 of 4) [CW-9982/2025]
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
petitioners would be entitled to the relief.
(VINIT KUMAR MATHUR),J
328-AnilSingh/-
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