NISHAN SINGH Vs. THE STATE OF RAJASTHAN

JUDGEMENT

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

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

(3.) In light of the afore-quoted judgment, the present writ petition is allowed in the same terms.