GOPAL SINGH BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner/s that the present writ petition is 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, against which Special Leave Petition filed by the State has also been dismissed by the Hon'ble Supreme Court vide order dtd. 12/7/2016 and, therefore, the writ petition be allowed and the petitioner/s be granted relief as granted in the case of Govind Dan Charan (supra).

(2.) Learned counsel for the respondent-State submits that though the issue raised in the present writ petition is squarely covered by the judgment of this Court in the case of Govind Dan Charan (supra), however, it is submitted that as the petitioner/s has/have raised the issue belatedly, the material relief to her/him/them be restricted.

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