DEVI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has approached this Court by way of this writ petition (PIL) with the following prayers:-

(2.) Having heard and considered the submissions advanced by counsel representing the petitioner and, having gone through the material available on record, we are of the firm view that the petitioner has available to him a suitable remedy for ventilating his grievances by virtue of the Division Bench Judgment of this Court in the case of Jagdish Prasad Meena and Ors. v. State of Rajasthan and Ors. passed in D.B. Civil Writ Petition (PIL) No.10819/2018 decided on 30/1/2019 wherein this Court directed as below:-