OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since common facts and questions are involved in these petitions, hence, with the consent of parties, these petitions are decided by this common order.

(2.) For convenience, the prayer mentioned in S.B. Civil Writ Petition No. 3750/2005 is taken into consideration.

(3.) The instant writ petition has been filed by the petitioner with the following prayer:-