SATYA NARAIN SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against demand notices Annexures-1 to 8, wherein, the petitioners have been called upon to deposit different amounts under the different notices, based on the internal inquiry, held under the orders of the State Government.

(2.) The main plank raised by learned counsel for the petitioners is that no notice was issued to them before demanding the amount. Further submissions have been made that they cannot be held responsible for payment of the amount as demanded by the notices Annexures-1 to 8 and, therefore, the notices deserve to be quashed and set aside.

(3.) Though no reply to the writ petition has been filed, learned counsel for the respondent State submits that the issue involves in the present writ petition is covered by judgment in the case of Naresh Mirchandani v. State of Rajasthan & Ors, 2014 4 RajLW 3229 (Raj.) and, therefore, the writ petition may be disposed of in the light of the said judgment.