ARPIT SINGH CHAUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Poonia, learned counsel for the petitioner at the outset submitted that the controversy involved in the present writ petition is covered in petitioner's favour in the bunch of writ petitions led by S.B. Civil Writ Petition No.17282/2021 in the case of Sharwan Ram Badiyasar Vs. State of Rajasthan and Ors.

(2.) Mr. Rajeev Purohit, learned counsel for the respondents is not in a position to controvert the submissions made by Mr. Poonia.

(3.) In the case of Sharwan Ram Badiyasar (supra), while allowing the bunch of writ petitions, this Court has held thus: