MADAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner, at the outset, submits that the controversy raised in the instant writ application, is no more res-integra in view of the adjudication by a Coordinate Bench of this Court in the case of Yogesh Kumar Pareek Vs. The State of Rajasthan : SBCWP No.3534/2009, decided on 20/1/2014, observing thus:

(2.) Learned counsel further submits that, for the present, the petitioner would be satisfied if the State-respondents to address his representation within a time frame in the backdrop of the order dtd. 20/1/2014 in the case of Yogesh Kumar Pareek (supra),which they are ready and willing to address within two weeks hereinafter.

(3.) In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioner to address a comprehensive representation to the respondents ventilating his grievance.