RAGHUBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner(s) stated at the Bar that similar matters were considered by this Court in a batch of cases, lead case of which is CWP No.1540 of 2013, titled Bakshi Ram v. Union of India, decided on 6/11/2013 and prayed that this writ petition be disposed of in terms of the judgment (supra). His statement is taken on record.

(2.) It is apt to reproduce relevant portion of the judgment, referred to above at pages 25 and 26, herein:-

(3.) It is also stated that the judgment, referred to above, was also followed by the Division Bench of this Court and upheld by the Supreme Court in a judgment rendered in SLP(C) No.21904 of 2012, titled State of Rajasthan & another v. Ashwani Kumar Sharma & others, decided on 2/1/2013 and the Special Leave Petition was dismissed.