SANJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since the both instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, the above-numbered SBCWP No.6020/2023, was tagged with SBCWP No. 5914/2023. Arguments in both petitions were heard together and the same are being decided by this common judgment.

(2.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming the following reliefs: S.B. Civil Writ Petition No. 6020/2023:

(3.) For the sake of brevity and convenience, the facts are being taken from the above-numbered SBCWP No.6020/2023.