AZHARUDDIN GHOSI Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) Petitioner has preferred this writ petition with the following prayers:-

(2.) Learned counsel for the petitioner states that the matter is squarely covered by the judgment passed by this Court in Mohammed Farhan v. State of Rajasthan and Ors. (S.B. Civil Writ Petition NO. 11382/2017), decided on 08.01.2017 , the judgment reads as under:-

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