STATE OF RAJASTHAN Vs. PRABHU LAL KHOKHARIYA

JUDGEMENT

(1.) By way of impugned order passed by the learned Single Judge ex-parte without notice to the Government all that has been done is to issue direction to the State authorities to dispose of the representation of the petitioners in terms of the precedent law.

(2.) Reference was made to the decision of the Supreme Court in the case of State of Punjab and others v. Jagjit Singh and others [(2017) 1 SCC 148].

(3.) In our view, the learned Single Judge had required the Government to dispose of the representation of the petitioners.