LAL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner has preferred this writ petition seeking following relief(s): -

(2.) LEARNED counsel for the petitioner submits the controversy involved in the present writ petition is squarely covered by the judgment of coordinate bench of this Court in the similar writ petition, in the case of Tilok Singh & Ors. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No. 10339/2012) decided on 21.10.2013 by the coordinate bench in the following terms: -