KALU RAM Vs. STATE HOME

JUDGEMENT

(1.) Learned counsel for the petitioner seeks reconsideration of his case in light of the judgment passed 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 alongwith other connected matters. The order dtd. 10/11/2021 reads as follows:

(2.) On such limited submission, the present petition is disposed of, while directing that the petitioner shall file a fresh representation within a period of 15 days from the date of obtaining the certified copy of this order and representation shall be considered afresh by the respective District Magistrate or the concerned 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.

(3.) All pending applications also stand disposed of.