STATE OF RAJASTHAN Vs. RAIS MOHAMMAD

JUDGEMENT

(1.) This intra court appeal has been filed by the appellants-respondents against the order of the learned Single Bench dtd. 2/12/2021, whereby the appellants-respondents were directed to decide the representation made by the petitioner in the light of the judgment rendered in the case of Manvendra Singh Vs. State of Rajasthan and Ors. (S.B.C.W. No.4276/2018) decided on 21/12/2018.

(2.) Shri Manish Vyas, AAG apprised the Court that the order passed by the learned Single Bench in the case of Manvendra Singh (supra) had been modified in appeal by the Division Bench of this Court in State of Rajasthan and Ors. Vs. Manvendra Singh (D.B. S.A.W. No.1111/2019) decided on 4/2/2020 at Jaipur, Bench. The relevant part of the judgment reads as under:-

(3.) In view of the above submission, it is directed that representation of the respondent-writ petitioner shall be considered and decided in the light of the judgment dtd. 4/2/2020 passed by this Court at Jaipur Bench in State of Rajasthan and Ors. Vs. Manvendra Singh (D.B. S.A.W. No.1111/2019), the appeal is disposed of in the above terms.