STATE OF RAJASTHAN Vs. KARANJEET SINGH

JUDGEMENT

(1.) Learned counsel Shri Rajpurohit submits that the impugned order is based on the decision dtd. 17/5/2017 passed by learned Single Bench of Rajasthan High Court, Bench Jaipur in S.B. Civil Writ Petition No.1737/2008 : Satyendra Singh vs State of Rajasthan & Ors. The said judgment was carried by the State to the Division Bench by filing Special Appeal (Writ) No.1383/2017 (State of Rajasthan & Ors,. Vs Satyendra Singh) which has been dismissed on 18/12/2017 and the SLP preferred their against has also been rejected by Hon'ble the Supreme Court on 2/7/2018. Shri Rajpurohit thus, submits that nothing survives for consideration of this Court in these appeals as the controversy is covered by Coordinate Division Bench judgment of this Court.