SATISH KUMAR SHARWA Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India with the following prayers:

(2.) Learned counsel for the parties state that the matter is squarely covered by the judgment rendered by a coordinate Bench of this Court in Mukesh Kumar Tailor Vs. State of Rajasthan (S.B. Civil Writ Petition No.750/2017, decided on 09.02017, the judgment reads as under :-

(3.) In light of the aforequoted judgment, the present writ petition is disposed of in the same terms.