PAPPU PRASAD MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. B.L. Bhati, learned Govt. Counsel and Mr. Manish Patel, AGC, who have appeared in the similar nature petitions, are directed to accept notices on behalf of the respondents.

(2.) Learned counsel for the parties submit that the issue raised in the present writ petition is squarely covered by order of this Court in Jagdish Chandra Sen v. State of Rajasthan & Ors .: SBCW No.8224/2017, decided on 15.01.2018 and, therefore similar directions may be issued in the present writ petition.

(3.) In view of the submissions made, the writ petition filed by the petitioner is disposed of in light of and with similar directions as given in the case of Jagdish Chandra Sen (supra), which reads as under:-