LAKHVINDER SINGH Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) Counsel for the parties submits that the controversy involved in this petition is squarely covered by decision rendered by this Court in Goverdhan Singh Parihar v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 4452/2019, decided on 10/11/2021), which reads as follows:-

(3.) In light of aforesaid submission, this writ petition is also disposed of while directing the petitioner to file a fresh representation within a period of 15 days from the date of obtaining certified copy of this order and the representation shall be considered afresh by the respective Competent Authority by passing a speaking order, while keeping in mind the relevant aforementioned judgments, the existing policy of the State, strictly in accordance with law.