GAGANDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since in all these writ petitions, common questions of facts and law are involved, therefore, they are disposed of by this common order.

(2.) For the sake of clarity, the facts from SBCWP No. 2301/2022 are being taken into account.

(3.) The petitioners have preferred this writ petition claiming the following relief: