NARENDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioners that the issue raised in the present writ petition is squarely covered by judgment of this Court Komal Purohit v. State of Rajasthan and Ors.: S.B. Civil Writ Petition No. 13707/2018, decided on 12/10/2018.

(2.) Learned counsel for the respondents is not in a position to dispute the said fact.

(3.) In the case of Komal Purohit (supra) following direction has been given by this Court:-