ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this writ petition under Article 226 of the Constitution of India, claiming the following reliefs:-

(2.) Learned counsel for the petitioners prayed that their representations may be considered by the respondents in light of the judgment passed by the Hon'ble Apex Court in the matter of State of Punjab and Ors. v. Jagjit Singh and Ors. reported in [(2017) 1 Supreme Court Cases 148. The relevant portion of the judgment reads as under:

(3.) Consequently, the present writ petition is disposed of with direction to the respondents to consider the representation of the petitioners in terms of aforesaid law as extracted hereinabove. The needful be done within a period of 60 days from today.