MOHD. YUSUF Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Manish Patel, learned counsel puts in appearance on behalf of the respondents, service is, therefore, complete. Heard.

(2.) Learned counsel for the petitioner states that the controversy involved in the instant writ petition is squarely covered by the order dated 03.04.2015 passed by a Co-ordinate Bench of this Court in a bunch of writ petitions led by S.B. Civil Writ Petition No. 3141/2015 (Jagdish Chandra Khatik & Ors. Vs. State of Rajasthan & Ors.) which were decided in light of the judgment dated 29.07.2009 rendered in the case of Jagdish Bhanoda. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No. 773/2009).

(3.) Learned counsel for the respondents does not dispute this position.