MANILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal calls in question the correctness of the judgment of the Division Bench of the High Court of Judicature for Rajasthan at Jodhpur dtd. 27/4/2022 in D.B. Special Appeal Writ No. 997 of 2019. By the said judgment, the Division Bench dismissed the appeal of the appellant and confirmed the order dtd. 27/11/2018 of the learned Single Judge dismissing the writ petition of the appellant.

(3.) We have heard Mr. Nishant Bishnoi, learned counsel for the appellant and Mr. Milind Kumar, learned counsel for the respondent-State and perused the records of the case. We have also considered the written submissions filed by the parties.