SANTOSH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the respondents that the present writ petitions are squarely covered by the Division Bench judgment of this Court in Govind Dan Charan v. State of Rajasthan and Ors.: D.B. Civil Special Appeal (Writ) No. 1068/2014 decided on 17.12.2015, however, it is submitted that as the petitioners have raised the issue belatedly, the material relief to them be restricted.

(2.) Reliance has been placed in the judgment of Hon'ble Supreme Court Union of India and Ors. v. Tarsem Singh : (2008) 8 SCC 648.

(3.) In so far as the relief being claimed by the petitioners is concerned, there is no dispute that the same is governed by the law laid down by this Court in the case of Govind Dan Charan (supra).