MUJAHID ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice.

(2.) A copy of the writ petition has been served on Ms. Rekha Borana, learned Additional Advocate General.

(3.) Learned counsel for the parties submit that the issues raised in the present writ petition are squarely covered by judgment of this Court in Ravi Jajot v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 10496/2018, decided on 30/8/2018 and, therefore, the present writ petition may also be decided in terms of the said judgment.