DURGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to accord marks to the petitioner based on the judgment of the Division Bench in the case of Bhunda Ram v. State of Raj. and Ors.: DBSAW No. 922/2018, decided on 12/3/2019.

(2.) A bare perusal of the judgment in the case of Bhunda Ram (supra) indicates that the Division Bench has confined its judgment to the appellants before it and the said judgment is not of general application.

(3.) The directions issued by the Division Bench reads as under:-