BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bunch of appeals under Article 224 of the Constitution of India read with Rule 134 of Rajasthan High Court Rules, has been preferred by respective appellants for assailing the order dated 16.1.2019 passed by learned Single Bench of this Court in a bunch of writ petitions led by S.B.Civil Writ Petition No.1966/2018 whereby, the writ petitions preferred by the respective petitioners, were rejected.

(2.) Since the appeals are directed against a common judgment passed by learned Single Bench, the same are being decided together by this single order.

(3.) Facts in brief:-