JAYESH KUMAR KANSARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the controversy in issue has already been decided by this Court in the matter of Devman Ram vs. State of Rajsthan & Ors. (S.B. Civil Writ Petition No.15136/2017), decided on 25.10.2018, operative portion whereof reads as follows :-

(2.) In light of such limited submission, the present writ petition is disposed of with a direction to the respondents to decide the representation of the petitioner by passing a speaking order while keeping into consideration the judgment in Devman Ram's case (supra), within a period of thirty days from the receipt of representation.