NARESH SINGHAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Justice is not a saleable commodity. All aggrieved persons should not be compelled by the State Authorities to approach the Court of law and get similar orders which have been passed in favour of the similarly situated persons who approached the Court earlier.

(2.) For the sake of convenience, S.B. Civil Writ Petition No. 6372/2024 is taken as a lead case.

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