KANTA PRASAD SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) COUNSEL for the petitioner submits that the inquiry in the matter is going on since 05.10.1993 which is causing great mental agony to the petitioner. He further submits that the petitioner has earlier also filed a writ petition numbered as S.B.Civil Writ Petition No. 7827/2006 and other connected writ petitions titled as Kanta Prasad Sharma Vs. State of Rajasthan & Ors. whereby the Coordinate Bench of this Court has passed the final order on 18.07.2008.

(2.) IN the said order, the Court has also directed to examine the issue of petitioners raised in their representation independently without being influenced by observations made by the Court in the aforesaid order within two months.