SURESH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the controversy involved in the present writ petition is squarely covered by the judgment delivered by Jaipur Bench of this Court in the case of Yogesh Kumar Pareek v. The State of Rajasthan, SBCWP No.3534/2009, decided on 20.01.2014, observing thus:-

(2.) Learned counsel further submits that the petitioners would be satisfied if their representation (which they would be filing within two weeks from today) is decided in the backdrop of the order dated 20.01.2014 rendered in the case of Yogesh Kumar Pareek (supra).

(3.) In view of the aforesaid, the present writ petition stands disposed of with a direction to the petitioners to file a comprehensive representation before the respondents ventilating all their grievances.