DEEN DAYAL GARG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since common question of fact and law is involved in the present batch of writ petitions, therefore, they are being decided by this common judgment.

(3.) For brevity, the facts of S.B. Civil Writ Petition No.7056/2019 "Manju Bala Sharma Vs. State of Rajasthan & Anr." are taking into consideration.