RAM CHANDAR Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The issues raised in the present writ petition is no more res-integra and is covered by the decision rendered by this Court in Malu Ram v. State of Rajasthan and Anr. S.B. Civil Writ Petition No. 4374/2018 and other connected writ petitions decided on 10.05.2018. The relevant portion of the judgment reads as under:

(2.) In light of the aforequoted precedent law, the present writ petition is also disposed of in the same terms.