CHAN SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The issue of which the petitioners seeks adjudication in this writ petition is no longer res-integra in view of Division Bench judgment of this Court in Jai Singh Vs. State of Rajasthan and Ors.

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