SURAJBHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties are not in dispute that identical controversy has already been raised, considered and adjudicated upon by a Coordinate Bench of this Court in a batch of writ applications lead case being SBCWP No.11136/2017: Prem Bai Meena Versus State of Rajasthan and Ors., vide order dated 24 th July, 2017, observing thus:

(2.) The proposal made is acceptable to the counsel for the petitioners.

(3.) In view of the above, the State-respondents are directed to do the needful while adjudicating upon the representation(s) of the petitioners as per the terms and conditions, extracted herein above, in the case of Smt. Rooplata Meena (supra), which have been agreed upon by the parties. The State-respondents would determine the representation(s), of the petitioners as expeditiously as possible, however, in no case later than two months from the date a certified copy of this order along with representation(s) is presented.