Rajasthan High Court - Jodhpur
Ramprakash Roj vs State Of Rajasthan on 6 March, 2019
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 3286/2019
Ramprakash Roj S/o Matu Ram Roj, Aged About 26 Years, Village
And Post Chhajoli, Tehsil Jayal, District Nagaur (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Department Of
Home, Government Secretariat, Jaipur, Rajasthan.
2. The Director General Of Police, Government Of Rajasthan,
Jaipur.
3. The Superintendent Of Police, Nagaur.
4. The District Education Officer Headquarter Secondary,
Nagaur.
----Respondents
For Petitioner(s) : Mr. S.S. Choudhary.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 06/03/2019 The petitioner relies on judgment in Arun Choudhary & Ors. v. State & Ors. : SBCW No.5255/2013, decided on 11.08.2014.
In view of the submissions made, issue notice. Issue notice of stay application, returnable in three weeks.
Notices when issued be given 'dasti' to the petitioner/learned counsel for the petitioner.
In the meanwhile, the respondent No.3 is directed to relieve the petitioner from the post of Constable to join on the post of LDC without insisting for payment of refund of training expense/salary. However, the said relieving of the petitioner shall remain subject to the final outcome of the present writ petition.
Connect to SBCWP Nos.15437/2018 & 15812/2018.
(ARUN BHANSALI),J 179-PKS/-
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