NEERAJ GEHLOT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By order dtd. 13/6/2018, while issuing notices to the respondents, it was, inter-alia, directed as under:-

(2.) Whereafter, the requisite PF and notices have not been filed for about eight months and the same have been filed on 2/2/2019.

(3.) SBCWP No. 6554/2018 (Gyarsi Lal Badhala and Ors. v. State of Rajasthan and Anr.) with which the present matter was connected alongwith several petitions, after hearing learned counsel for the parties, have been dismissed on 24/1/2019, wherein inter-alia it has been laid down as under:-