AJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this writ petition under Article 226 of the Constitution of India praying for the following reliefs :-

(2.) Learned counsel for the petitioner submits that the matter is squarely covered by the judgment rendered by a coordinate Bench of this Court in Vishnu Dutt Bishnoi Vs. State of Rajasthan & Anr. (S.B. Civil Writ Petition No.14066/2017) decided on 10.11.2017.

(3.) The coordinate Bench of this Court on 10.11.2017 has passed the following order in Vishnu Dutt Bishnoi Vs. State (Supra):-