DURGALAL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) NONE is present on behalf of petitioner, though name of Mr. A.K. Choudhary and Mr. P.S. Chundawat, are shown in the cause list.

(2.) THE present writ petition has been filed by the petitioner Durgalal Sharma S/o. late Sh. Prabhu Dayal Sharma, in this Court on 20.07.2004 seeking following reliefs: -

(3.) THE Division Bench of this Court following the law laid down by the Hon'ble Apex Court in the case of Jagdish Narain Chaturvedi (supra) decided the intra -court appeal filed by the State being DBSAW No. 382/2013 -State of Rajasthan & Ors. Vs. Karan Singh along -with 16 connected intra -court appeals, decided on 25.03.2014 headed by Hon'ble the Chief Justice, has held as under: -