REGENT COMPUTRONICS PVT. LTD.

Vikash Singh Choudhari Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

S PARTAP SINGH VS. STATE OF PUNJAB [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Counsel for the petitioner submitted that the issue involved in this writ petition has been considered and decided by this court in the matter of Jugal Kishor Gurjar v. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.5853/2022 along with other connected matters) wherein on 16/8/2022, the following order was passed:-

(2.) In that view of the matter, this writ petition is dismissed in view of the judgment passed by this court in the matter of Jugal Kishor Gurjar (supra).

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VIKASH SINGH CHOUDHARI Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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