RAJESH KUMAR MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) It was brought to the notice of this Court that against the order dtd. 18/12/2019 passed by Co-ordinate Bench of this Court in SB Civil Writ Petition No. 18208/2019, the State preferred an Intra-Court appeal, which was registered as DB Special Appeal Writ No.362/2020, wherein the Division Bench has passed the following order:-

(3.) Having regard to the aforesaid position, when the matter was listed for admission, it was deemed appropriate to issue notices to the respondents, with a view to ascertain, as to whether or not the issue is covered by the judgment dtd. 21/11/2017, rendered in SB Civil Writ Petition No.21214/2017 : Om Prakash v. State of Rajasthan.