SUSEEL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Applications (01/2023) have been filed by the petitioners in S.B. Civil Writ Petition Nos.14838/2022 & 14344/2022 for making necessary corrections in the cause title.

(2.) For the reasons mentioned in the applications, the same are allowed. Amended cause title filed is taken on record. Heard learned counsel for the parties. Learned counsel for the parties are in agreement that the controversy involved in the present cases is squarely covered by a decision of this Court rendered in a bunch of writ petitions led by S.B. Civil Writ Petition No.1128/2023 (Mahendra Meena V/s State of Rajasthan & Ors.) and other connected matters decided on 6/4/2023 in the following terms :-

(3.) For brevity, the prayer of S.B. Civil Writ Petition No.19701/2022 "Hirendra Singh Rathore Vs. State of Rajasthan & Ors." is taken into consideration which reads as under: