PREM SHANKAR AMETA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions involve common question of facts and law and therefore, are being disposed of by this common order.

(2.) For the sake of brevity and convenience, the facts of S.B. Civil Writ Petition No.4372/2018; Prem Shankar Ameta Vs. State & Ors. are taken into consideration.

(3.) Mr. Vyas, learned counsel for the petitioner(s) argued that the order dtd. 26/10/2017, passed by the respondent No.3 is exfacie illegal and contrary to the facts and law, including the judgment of Hon'ble the Supreme Court rendered in the case of State of Rajasthan Vs. Jagdish Narain Chaturvedi reported in (2009) 12 SCC 49.