BAHADUR SINGH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) No assistance of the lawyer on behalf of the petitioner is available today. Learned Additional Advocate General fairly submits that the controversy involved in the present petition is no more res-integra, as it is decided by this Court in the matter of Lala Ram Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.19677/2022), decided on 5/1/2023, the operative portion of which reads as follows:-

(2.) The concerned CMHOs will accordingly verify them and issue experience certificate in the new format, considering the judgments rendered in the cases of Mahipal Lakhera (supra) and Sanwar Mal Saran (supra).

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