BADRI PRASAD AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Mr. Anoop Dhand, for petitioners.

(2.) COUNSEL submits that controversy raised here in has been decided by DB decision of this Court at principal seat Jodhpur in & bunch of others (State of Rajasthan v. Ramniwas Porwal Special Appeal (Writ) 208/06) on 13/12/07 (Per Hon. Mr. Rajesh Balia, J.), (2008 (2) WLC 406) clarifying the position ad infra:

(3.) CONSEQUENTLY , writ petition is here by disposed of with the direction to the Petitioners to make fresh representation within one month and if made, Respondent authority is directed to pass appropriate orders in terms of DB decision in State of Rajasthan v. Ramniwas Porwal (supra) and communicate the decision within three months to Petitioners who if feel aggrieved, will be free to avail of remedy under law.