SURESH CHANDRA PURBIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Even in the second round, no one has put in appearance on behalf of the petitioners.

(2.) Learned counsel for the respondents submits that controversy involved in these matters has already been decided by Division Bench of this Hon'ble Court in State of Rajasthan & ors. Vs. Revant Ram Meghwal & ors. (D.B. Spl. Writ No.124/2019), decided on 31/7/2019; the operation portion of the said judgment reads as under :-

(3.) In that view of matter, the present petitions are dismissed in the same terms as that of Revant Ram Meghwal (supra). All pending applications stand disposed of.