SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Yash Pal Khileree, learned counsel for the petitioner submits that the petitioner's writ petition deserves to be allowed in terms of the adjudication made in para-9 qua Issue No.E of the judgment dated 23.10.2020, rendered by Jaipur Bench of this Court in SB Civil Writ Petition No.8908/2020 (Lalit Kishore Vs. State of Rajasthan & Ors.) wherein the following conclusion was drawn by the Court :-

(2.) Learned counsel for the respondents are not in position to dispute the aforesaid position of facts and law.

(3.) The present writ petition is, therefore, allowed in terms of adjudication made qua Issue No.E of the judgment in case of Lalit Kishore (supra).