AJEET KUMAR DERASARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this writ petition with following prayers:

(2.) Learned counsel for the petitioner submits that the matter is squarely covered by the judgment rendered by this Court in Subhash Chander Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No. 12299 / 2017) decided on 27.11.2017, which reads as under:-

(3.) In light of the aforementioned judgment, the present writ petition is allowed in the same terms.