VIJAY KUMAR MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by the counsel for the petitioners that the issue raised in the present writ petition is covered by the judgment rendered in the case of Dara Singh v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.11973/2012 decided on 17/12/2012.

(2.) In the case of Dara Singh (supra), a coordinate Bench of this Court, inter-alia, directed as under:-

(3.) In view of the submissions made, the writ petition filed by the petitioners is disposed of with similar directions as given in the case of Dara Singh (supra).