VASUDEV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present batch of writ petitions are based on similar facts, therefore, they are being decided by this common order.

(3.) For brevity, the facts of S.B. Civil Writ Petition No.15496/2022 (Sukha Ram V/s State of Rajasthan & Ors.) are being considered for deciding the controversy involved in the present case.