PRABHU RAM GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred by petitioner for the following reliefs :-

(2.) Brief facts of the case are that the petitioner is an ex-serviceman of Indian Army. The petitioner is aspiring to work as security personnel with private company and for this purpose he requires a gun license.

(3.) The petitioner has a 12-Bore licensed gun, having Arms Licence No.217/ADMR/97 and UID No.295000029862232016. This license was issued to the petitioner while serving in the Indian Army at Ramban (J&K) on 26/11/1997. The copy of the arms license is placed on record as Annex.2. The arms license of the petitioner was renewed from Nagpur (Maharashtra) and Barmer (Rajasthan) while the petitioner was serving in Indian Army. The petitioner retired after the year 2005 and thereafter he applied before the respondent-authorities for renewal of his arms license (Annex.2) at his home district i.e. Bikaner. The petitioner submitted his original arms license before the respondent-authority along with requisite fees and application. The gun was returned back to the petitioner with an instruction to keep it in safe and not to use it.