LEELA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that in a matter involving identical issue i.e. Satdev v. Sate of Rajasthan and Ors.

(2.) ***

(3.) Thus, the present writ petition is disposed of with the direction to the respondents to decide representation of the petitioners within 30 days from the date such representation along with copy of this order is placed before the respondents in the same terms as in the matter of Satdev (Supra).