BHIM RAJ KATARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties particularly Mr. Manish Vyas, learned Additional Advocate General jointly submit that the issue involved in this petition is covered by the order passed by this Court in Rajveer Bugaliya Vs. State of Rajasthan (S.B. Civil Writ Petition No.8514/2022), decided on 8/12/2023. The order dtd. 8/12/2023 reads as follows:-

(2.) In light of such joint submission, this Court allows the present petition in the same terms. The impugned order dtd. 5/7/2022 is hereby quashed and set aside. The respondents are accordingly directed to pass appropriate orders for continuance of the petitioner on his respective post i.e. Constable General (TSP), with all consequential benefits. All pending applications stand disposed of.