Sita Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 15546 Raj

Rajasthan High Court - Jodhpur

Sita Ram vs The State Of Rajasthan ... on 17 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:49543]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 22160/2025

Sita Ram S/o Shri Hanuman, Aged About 51 Years, Constable
Driver Batch No. 1137, Resident Of Chak 2 Bpm, Manewala,
Tehsil Suratgarh, District Sri Ganganagar, Rajasthan.
                                                                           ----Petitioner
                                          Versus
1.       The State Of Rajasthan, Through Its Chief Secretary,
         Department         Of       Home,      Government            Of     Rajasthan,
         Secretariat, Jaipur.
2.       The Financial Advisor, Police Head Quarter, Rajasthan,
         Jaipur.
3.       The Director General Of Police, Rajasthan, Jaipur.
4.       The Inspector General Of Police, Bikaner Range, Bikaner.
5.       The Superintendent Of Police, Sriganganagar.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Inderjeet Yadav
For Respondent(s)              :     --



                HON'BLE MR. JUSTICE FARJAND ALI

Order

17/11/2025

1. Heard.

2. 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

(Uploaded on 18/11/2025 at 02:14:36 PM)

[2025:RJ-JD:49543] (2 of 2) [CW-22160/2025]

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."

3. 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.

4. 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).

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

petitioners would be entitled to the relief.

(FARJAND ALI),J 131-Samvedana/-

(Uploaded on 18/11/2025 at 02:14:36 PM)

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