KANHAIYA LAL VISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the issue raised in the present writ petition is squarely covered by the decision of this Court in Altaf Hussain and Ors. v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 14569/2018 decided on 29/10/2018.

(2.) Learned counsel for the respondent State does not dispute the said position.

(3.) In view of the above, the present writ petition is allowed in light of and with the similar directions as in the case of Altaf Hussain (supra), which reads as under:-