ARJUN LAL SIRADHANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Sunil Beniwal, learned AAG puts in appearance on behalf of the respondents. Copy of the writ petitions have been supplied to him.

(2.) Learned counsel for the parties submit that the issue raised in the present writ petitions is squarely covered by the judgment in the case of Ashok Kumar Sharma v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 15411/2018, decided on 14/3/2019 and therefore, the writ petitions may be decided in light of the said judgment in Ashok Kumar Sharma (supra).

(3.) In the case of Ashok Kumar Sharma (supra), this Court, inter-alia, directed as under:-