Roshan Lal vs State Of Rajasthan (2025:Rj-Jd:39370)
2025 Latest Caselaw 12730 Raj

Rajasthan High Court - Jodhpur

Roshan Lal vs State Of Rajasthan (2025:Rj-Jd:39370) on 4 September, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:39370]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16999/2025

1.       Roshan Lal S/o Amichand, Aged About 37 Years, Village
         And    Post    Prempura          Police      Station        Pilibanga    Dist.
         Hanumangarh (Raj.)
2.       Shyam Singh S/o Bhagwat Singh, Aged About 42 Years,
         Village And Post Khedli Gadasiya Tehsil Bayana Dist.
         Bharatpur (Raj.)
3.       Kanchan D/o Nathulal, Aged About 35 Years, Village And
         Post Ralayata Tehsil Jhalrapatan, Dist. Jhalawar (Raj.)
4.       Jujhar Singh S/o Shambhu Singh, Aged About 36 Years,
         Village Nipaniya Dall Post Devnagar Tehsil Jhalrapatan
         Dist. Jhalawar (Raj.)
                                                                       ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Principal Secretary To
         Government, Home Department, Government Secretariat,
         Jaipur Rajasthan.
2.       The    Director      General        Of     Police         Rajasthan,    Jaipur
         Rajasthan
3.       Inspector General Of Police (Bikaner Range), Bikaner.
4.       Inspector General Of Police (Kota Range), Kota.
5.       Superintendent Of Police, Shri Ganganagar (Raj.)
6.       Superintendent Of Police, Jhalawar (Raj.)
                                                                     ----Respondents


For Petitioner(s)           :     Mr. Vinod Jhajharia



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

04/09/2025

1. Heard learned counsel for the petitioners.

2. Learned counsel for the petitioners instead of joining the

issues on merits submits that the petitioners may be given liberty

[2025:RJ-JD:39370] (2 of 2) [CW-16999/2025]

to file a fresh representation before the respondent authorities for

redressal of their grievances in the light of the judgment rendered

by the co-ordinate Bench of this Court at Jaipur Bench in the case

of Pawan Kumar V/s State of Rajasthan & Ors. (S.B. Civil Writ

Petition No.1000/2019) decided on 03.03.2020.

3. Considering the limited prayer of the learned counsel for the

petitioners, the present writ petition is disposed of with liberty to

the petitioners to approach the respondent authorities by way of

filing an appropriate representation along with a copy of the

judgment rendered by the co-ordinate Bench of this Court at

Jaipur Bench in the case of Pawan Kumar (supra) for redressal of

his grievances.

4. In the event of filing such representation by the petitioners,

the respondent authorities is directed to consider and decide the

same at the earliest, preferably within a period of six weeks from

the date of filing of such representation, strictly in accordance with

law.

5. Stay petition as well as other pending applications, if any,

stands disposed of.

(DR. NUPUR BHATI),J

225-/Devesh/-

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