HEMRAJ JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the parties that the issue raised in the present writ petition is squarely covered by judgment in Lalit Kumar v. University Grants Commission and Ors. : S.B.C.W.P. No. 7545/2017, decided on 28/11/2017, which judgment has been followed in Sahdev Gujrati v. State of Rajasthan and Ors. : S.B.C.W.P. No. 13135/2018, decided on 29/8/2018.

(2.) In the case of Lalit Kumar (supra) this Court directed as under:-

(3.) Following the above judgment in the case of Sahdev Gujrati (supra) it was directed as under:-