MANOHAR LAL SAHANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SINCE on similar set of facts, the same relief have been claimed in the above review petitions, on the request of the learned counsel for the parties both the review petitions have been heard together and been decided by this common order.

(2.) THE petitioners are seeking review of the order dated 21. 07. 1997 passed by this Court Reliance have been placed on a circular/notification issued by the State Government on 6. 4. 1993, by which the Member Secretary, State Law Commission, Rajasthan, Jaipur has also been added in the list of Head of Departments Class-I as appended to the Rajasthan Service Rules.

(3.) ACCORDINGLY, both the review petitions are dismissed. .