ABHAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties submit that the controversy involved in the present petition is no more res-integra, being covered by the decision rendered by this Court in Jaswant Sharma & Ors. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.6131/2023) along with other connected matters, decided on 6/6/2023, the operative portion of which is reproduced as hereunder:-

(2.) In light of aforequoted judgment, the present writ petition is dismissed in terms of the order passed by this Court in Jaswant Sharma (Supra). All the remedies available to the petitioners in that case shall be available to the petitioners in the instant case also. All pending applications also stand disposed of.