YUVRAJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties submit that the issue raised in the present petitions is already settled by this Court in Jagdish Prasad Nai v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.1507/2022 decided on 26/5/2022 and, therefore, similar order in the present writ petitions may also be passed.

(2.) In the case of Jagdish Prasad Nai (supra), it was inter-alia directed by the Court as under: -

(3.) The Director (Non-Gazetted) would pass appropriate orders on the representations to be made by the petitioners within a period of four weeks thereafter.