VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners, at the very outset, submits that the controversy raised in the instant writ petition stands resolved in view of the adjudication made by a Coordinate Bench of this Court in the case of Kuldeep Singh v. State of Rajasthan: S.B. Civil Writ Petition No. 3926/2013, decided on 26.04.2013.

(2.) It is further contended that for the present; the petitioners would be satisfied, if the State-respondents are directed to consider and decide the representation of the petitioners, within a time frame, in the backdrop of the adjudication in the case of Kuldeep Singh (supra), which he is ready and willing to address within two weeks hereinafter.

(3.) In view of the limited prayer addressed; the instant writ petition proceedings are closed with a direction to the petitioners to address a comprehensive representation before the respondents enclosing a copy of the order in the case of Kuldeep Singh (supra).