TAPSVI KARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the issue raised in the present writ petition is squarely covered by judgment in the case of Altaf Hussain and Ors. v. State of Rajasthan and Ors. : S.B.C.W.P. No. 14569/2018, decided on 29/10/2018.

(2.) Learned counsel for the respondents though does not dispute that all the facts indicated in the writ petition are similar to that in the case of Altaf Hussain (supra), however, submissions have been made that against the judgment in the case of Altaf Hussain an appeal has been preferred by the respondents, which is yet to come up for admission before the Division Bench.

(3.) Merely because an appeal filed by the respondents against the order is pending consideration before the Division Bench, which is yet to come up for admission, the said reason is not sufficient enough to wait for the outcome of the appeal as the order was delivered on 29/10/2018, indefinitely.