MUKESH KUMAR MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) No one has put in appearance on behalf of the petitioner, even in the second round.

(2.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(3.) Learned counsel for the respondents states that the controversy is 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 09.02.2017, the judgment reads as under :-