RAMESH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this petition with the following prayer:-

(2.) Heard learned counsel for the petitioner.

(3.) Learned counsel for the petitioner submits that the Co-ordinate Bench of this court while deciding the writ petition No.483/2014, Ramesh Chand Vs. State of Rajasthan and Anr. vide order dated 27.01.2014, has passed the following order:-