PRAMOD KUMAR BISHNOI Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties agree that the controversy is covered by the judgment rendered by a coordinate Bench of this Court in Bhoma Ram Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.6023/2017) decided on 01.06.2017.

(2.) Learned counsel for the parties also state that the matter is squarely covered by the judgment rendered by a coordinate Bench of this Court in Sunita Sharma Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.1032/2017) decided on 24.05.2017.

(3.) The coordinate Bench of this Court on 24.05.2017 has passed the following order in Sunita Sharma Vs. State (Supra):