RAM SWARUP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the controversy involved in the present writ petition is identical to the controversy decided by this Court in the case of Jagdish Bhanoda Vs. State of Rajasthan & Ors. (judgment dtd. 29/7/2009), which has attained finality till the Supreme Court.

(2.) Learned counsel further submits that the petitioner would be satisfied if a direction is issued to the respondents to consider his representation (which he would be filing within two weeks) expeditiously.

(3.) The present writ petition is, therefore, disposed of with a direction to the petitioner to file a representation along with certified copy of the order instant and photocopies of the judgments which they wish to rely upon.