PARAS RAM Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) LEARNED Counsels agree that controversy involved in the present case is covered by the decision rendered by this Court in Prahalad Kumar Sharma v. State of Rajasthan and Ors. SBCWP No. 8966/2009 & connected matters decided on 22/7/2010. Relevant paras 6 to 9 of the aforesaid judgment are reproduced hereunder for ready reference:

(2.) THE writ petition is also disposed of in aforesaid terms. No order as to costs.