INDER BHARTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have approached this Court by way of this writ petition (PIL) with the following prayer:-

(2.) Thus, the petitioners are relegated to submit a representation to the District Collector concerned, who shall assign the matter to the PLPC constituted under the directions of this Court.

(3.) The PLPC shall have a thorough enquiry conducted into the representation of the petitioners in light of the directions given by this Court in the case of Jagdish Prasad Meena (Supra) and decide the same within a period of three months from the date of submission thereof.