AZHARUDDIN NAGAURI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the present controversy is covered by the order dtd. 7/8/2019 passed by this Court in SB Civil Writ Petition No. 10050/2019 (Kusum Kumari Pareek v. State of Rajasthan and Ors.) along with other connected writ petitions.

(2.) The order passed by this Court in the case of Kusum Kumari Pareek (supra) is reproduced hereunder for ready reference :

(3.) Learned counsel for the petitioners submitted that after passing of the judgment in the case of Dhanraj Meena (supra), the State Government itself issued a circular dtd. 9/8/2018 and guidelines have been issued to follow the directions given in the case of Dhanraj Meena (supra).