RAHUL JOSHI Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Issue notice to the respondents.

(2.) The notices on respondent Nos. 1 and 2 will be served in the Office of the Additional Solicitor General of India, at Rajasthan High Court Bench, Jaipur. The notices on respondent Nos. 3 and 4 will be served in the Office of the Advocate General of the State of Rajasthan at High Court Bench, Jaipur. On the tendering of notices on Law Officers, the service on the respondents will be treated to be sufficient service on them. All the respondents are allowed four weeks time to file counter affidavit. The rejoinder-reply will be filed by the petitioner within two weeks thereafter.

(3.) List on 17.08.2015.