HANUMAN SAHAI SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners, at the very outset, submits that the controversy raised in the instant batch of writ application is identical and further, issue stands resolved in view of the adjudication made by a Coordinate Bench of this Court in a batch of writ applications lead case being S.B. Civil Writ petition Number 6584/2014: Devraj Sharma and Ors., decided on 9 th February, 2016.

(2.) It is further pointed out that an intra-court appeal instituted was also declined on 17th December, 2015, on the same very issue wherein lead case was D.B. Civil Special Appeal (Writ) No.1068/2014 (Govind Dan Charan Versus State of Rajasthan and Ors.).

(3.) It is also contended that the State-respondents instituted a special leave petition before the Supreme Court, that was declined so also the review petition has been dismissed on 17 th January, 2017, against the order dated 12 th July, 2016, declining the special leave petition.