RAMESHWAR PRASAD SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petitions, which raise a common question of law, are hereby heard together and are being decided by this common order, with the consent of learned counsel for the parties. This approach is being adopted in the interest of judicial efficiency and to prevent multiplicity of litigation, as the petitions involve identical legal issues.

(2.) The lead matter in the instant case with the consent of parties is taken as SB Civil Writ Petition No.566/2021 (Bharat Rathore and Ors. Vs. State of Rajasthan and Ors.). It is hereby made clear that the ratio passed therein shall be made mutatis mutandis applicable to all the connected petitions.

(3.) The present writ petition is filed with the following prayers: