JETHMAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The issue which the petitioners seeks to adjudicate is no longer res-integra in view of Division Bench judgment of this Court in Jai Singh v. State of Rajasthan and Ors. (D.B. Civil Writ Petition No.17993/2019)decided on 13.12.2019 :(Reported in AIROnline 2019 Raj 968), relevant portion whereof reads as under:

(2.) Accordingly, the writ petition is disposed of in terms of aforesaid judgment of Jai Singh v. State of Rajasthan and Ors.,2019 AIROnlineRaj 968 (supra). All the pending applications also stand disposed of.