LAWS(RAJ)-2018-2-234

RASHUL KHAN S/O NASER KHAN Vs. THE STATE OF RAJASTHAN THROUGH ITS SECRETARY, DEPARTMENT OF PANCHAYATI RAJ AND RURAL DEVELOPMENT, SECRETARIAT

Decided On February 05, 2018
Rashul Khan S/O Naser Khan Appellant
V/S
The State Of Rajasthan Through Its Secretary, Department Of Panchayati Raj And Rural Development, Secretariat Respondents

JUDGEMENT

(1.) Learned counsel for the parties agree that the controversy is covered by the judgment rendered by this Court in Subhash Chander v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 12299/2017) decided on 27.11.2017 , which reads as under:-

(2.) In light of the aforementioned judgment, the present writ petition is allowed in the same terms.