Rajasthan High Court - Jaipur
V.K.Gaur Son Of Shri R.C.Sharma vs Union Of India on 8 February, 2020
Bench: Sangeet Lodha, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 1511/2019
V.K. Gaur Son Of Shri R.C. Sharma, Aged About 64 Years,
Resident Of 21, Indralok Colony, Krishna Nagar Mathura,
Presently Residing At D-23, Income Tax Colony, Durgapura,
Jaipur.
----Appellant
Versus
1. Union Of India, Through Secretary To The Government,
Ministry Of Home Affairs, Government Of India, New
Delhi.
2. State Of Rajasthan, Through The Chief Secretary,
Government Of Rajasthan, Secretariat, Jaipur.
3. Secretary, Union Public Service Commission, Dholpur
House, Shahjahan Road, New Delhi.
4. Secretary, Department Of Personnel, Government Of
Rajasthan, Secretariat Jaipur.
5. Additional Chief Secretary, Home Department,
Government Of Rajasthan, Secretariat, Jaipur.
6. Bharat Lal Meena Son Of Shri Meetha Lal Meena, Aged
About 56 Years, IPS, Commandant, II Bn. RAC, New
Delhi. Presently Residing At Village And Post Baglaie,
Tehsil Wazirpur, District Sawaimadhopur (Raj.)
7. Shri Surendra Kumar, IPS, Superintendent Of Police, SOG,
Jaipur, Presently Residing At 93/94, Janak Marg,
Hanuman Nagar Extension, Khatipura, Jaipur.
8. Shri Om Prakash, Ips, Commandant 4Th Bn. RAC, Jaipur,
Presently Residing At 101/67, Sector 10, Meera Marg, In
Front Of Saket Hospital, Agarwal Farm, Mansarowar,
Jaipur.
9. Shri Bal Mukund Verma, IPS, Commandant II Bn.RAC,
New Delhi, Presently Residing At Patpada House, Near
Resonance Classes, Opp. SBI ATM, Jawahar Nagar, Kota.
----Respondents
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(2 of 2) [SAW-1511/2019]
For Appellant(s) : Mr. A.K. Sharma, Senior Advocate
assisted by Mr. V.K.Sharma
For Respondent(s) : Mr. M.S. Singhvi, AG, assisted by
Mr. Sheetanshu Sharma
Mr. Sidhant Jain
Mr. Sanwarmal Sharma
Mr. Amit Mathur
Mr. Ajay Kumar Jain
Mr. Shobit Tiwari for applicants HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 08/02/2020 An additional affidavit has been filed on behalf of the State taking the stand that the meeting of the Selection Committee was held and vide notification dated 22.1.2020 promotions to IPS have been made against the vacancies of year 2017 and 2018. It is categorically stated that on account of said promotions, the seniority of the appellant is not at all affected.
Keeping in view the statement made on behalf of the respondents as aforesaid, learned counsel appearing for the appellant does not want to press the appeal.
Accordingly, the special appeal is dismissed as not pressed. It is made clear that if any adverse order affecting the seniority of the appellant is passed by the respondents, he shall be at liberty to avail the appropriate remedy available under the law. (GOVERDHAN BARDHAR),J (SANGEET LODHA),J VIJYANT SHARMA /632/1 (Downloaded on 08/02/2020 at 09:03:43 PM) Powered by TCPDF (www.tcpdf.org)