CHANDRAPAL SINGH CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that in identical matter being S.B. Civil Writ Petition No.3286/2019 (Ramprakash Roj Vs. State of Rajasthan and Ors.), a Coordinate Bench of this court vide order dtd. 6/3/2019 has granted interim order, while issuing notices.

(2.) At the request of learned AAG, six weeks' time is granted to file reply as well as application under Article 226(3) of the Constitution of India for vacation of stay order.

(3.) Having regard to the facts and circumstances of the case, meanwhile, the respondent No.3- Superintendent of Police, District Banswara is directed to relieve the petitioner from the post of Constable to join on the post of Patwari without insisting for payment of refund of training expenses/salary. However, the said relieving of the petitioner shall remain subject to the final outcome of the present writ petition.