S. ARZOO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Learned counsel for the petitioners submits that the controversy involved in the present case is squarely covered by a judgment rendered by this court in S.B. Civil Writ Petition No.12243/2024 (Shruti Moyal and Ors. V/s State of Rajasthan and Ors.) decided on 30/7/2024 in the following terms:-

(3.) Learned counsel for the petitioners submits that the petitioners may be permitted to file an appropriate representation before the respondents in the light of judgment rendered by this Court in the case of Shruti Moyal (supra) for redressal of their grievances.