JASVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Purohit, learned counsel for the petitioners, submits that Coordinate Bench of this Court vide its judgment dtd. 22/9/2021 in SB Civil Writ Petition No.12612/2020 : Kulveer Singh & Ors. Vs. State of Rajasthan & Ors, has allowed the writ petition and remanded the matter back to the Executive Engineer to pass fresh order in accordance with law.

(2.) The operative portion of the order dtd. 22/9/2021 reads thus :

(3.) Ms. Saloni Malpani, learned counsel for the respondents, is not in a position to dispute the aforesaid position of facts and law.