PREM DEVI Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner/s that the present writ petition is squarely covered by the Division Bench judgment of this Court in Govind Dan Charan v. State of Rajasthan & Ors . : D.B. Civil Special Appeal (Writ) No. 1068/2014, decided on 17.12.2015, against which Special Leave Petition filed by the State has also been dismissed by the Hon'ble Supreme Court vide order dated 12.07.2016 and therefore, the writ petition be allowed and the petitioner/s be granted relief as granted in the case of Govind Dan Charan (supra).

(2.) Learned counsel for the respondent-State submits that though the issue raised in the present writ petition is squarely covered by the judgment of this Court in the case of Govind Dan Charan (supra), however, it is submitted that as the petitioner/s have raised the issue belatedly, the material relief to him/them be restricted.

(3.) In so far as the relief being claimed by the petitioner/s is concerned, there is no dispute that the same is governed by the law laid down by this Court in the case of Govind Dan Charan (supra).