Rajasthan High Court - Jaipur
Paylet Meena S/O Vishram Meena vs State Of Rajasthan (2025:Rj-Jp:46770) on 19 November, 2025
[2025:RJ-JP:46770]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5865/2025
Paylet Meena S/o Vishram Meena, Aged About 31 Years, R/o
Village Andhwari, Post Machari, Tehsil Reni, District Alwar,
Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Home, Government Of Rajasthan,
Secretariat, Jaipur.
2. Director General Of Police, Police Head Quarter, Jaipur.
3. Superintendent Of Police, District Barmer.
----Respondents
For Petitioner(s) : Mr. S.L. Sharma For Respondent(s) : Mr. Parth Sharma for Mr. Bhuwnesh Sharma, AAG HON'BLE MR. JUSTICE ASHOK KUMAR JAIN Order 19/11/2025
1. Instant writ petition has been filed by the petitioner with following prayers:
"It is, therefore, humbly prayed that Your Lordships may be pleased to accept and allow this writ petition and by appropriate writ, order or direction;
I) to quash and set aside the impugned
order dated 17.03.2025 passed by
respondents
(II) direct the respondents to allow the
petitioner to join the duty on the
(Uploaded on 17/12/2025 at 11:23:04 AM) (Downloaded on 19/12/2025 at 10:05:03 PM) [2025:RJ-JP:46770] (2 of 3) [CW-5865/2025] post of Constable.
(iii) Any other appropriate order or
direction which this Hon'ble Court
deems just and proper in the facts and
circumstances of this case may kindly
also be passed in favour of the
petitioner."
2. Mr. Parth Sharma on behalf of Mr. Bhuwnesh Sharma, AAG puts in appearance on behalf of respondent(s).
3. Learned counsel for petitioner while referring order dated 09.10.2025 in D.B. Special Appeal Writ No. 610/2022 Jaipal Chalka Vs. State of Rajasthan & Ors. submits that the controversy and the issue raised herein is already adjudicated in the case of Babbal Singh Vs. State of Rajasthan (D.B. Special Appeal Writ No. 971/2022), order dated 13.08.2025. He further submits that an FIR no. 196/2023 for offence under Sections 341 and 323 IPC was registered against present petitioner and present petitioner was cleanly acquitted from charge in criminal case so he is entitled to be considered by the respondent(s) for appointment.
4. Learned counsel for respondent(s) submits that if the conditions are satisfied, the respondent(s) will consider the candidature of present petitioner.
5. Having considered aforesaid, the instant writ petition is disposed of in terms of judgment in case of Babbal Singh Vs. State of Rajasthan and Ors. (supra) and Jaipal Chalka Vs. State of Rajasthan & Ors. (supra). If the petitioner is entitled for benefit as laid down in the ratio mentioned hereinabove, then, (Uploaded on 17/12/2025 at 11:23:04 AM) (Downloaded on 19/12/2025 at 10:05:03 PM) [2025:RJ-JP:46770] (3 of 3) [CW-5865/2025] the benefit be extended to the petitioner but in case of deviation a reasoned and speaking order be passed if the veracity of facts are different than claimed by the petitioner. It is made clear that if petitioner is otherwise eligible then, the order dated 17.03.2025 shall not come in the way of granting benefit of appointment to the petitioner.
6. In view of aforesaid, the instant writ petition stands disposed of.
(ASHOK KUMAR JAIN),J CHETNA BEHRANI /379 (Uploaded on 17/12/2025 at 11:23:04 AM) (Downloaded on 19/12/2025 at 10:05:03 PM) Powered by TCPDF (www.tcpdf.org)