JAGNNATH PURBIA S/O SHRI HARLAL JI Vs. STATE OF RAJASTHAN THROUGH THE JOINT GOVERNMENT SECRETARY, RURAL DEVELOPMENT AND PANCHAYATI RAJ. DEPARTMENT

JUDGEMENT

(1.) Learned counsel for the parties agree that the controversy is covered by the judgment of Mani Lal Pandor v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 15837/2017) decided on 13.12.2017 , which reads as under:-

(2.) In light of the afore-quoted judgment, this writ petition is dismissed in the same terms.