KAILASH PALIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that the issue raised in the present writ petition is squarely covered by judgment of this Court in Priyanka Menaria v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 16664/2018, decided on 11/4/2019.

(2.) In the case of Priyanka Menaria (supra), this Court inter-alia came to the following conclusion:-

(3.) Learned counsel for the respondents is not in position to controvert the submissions made by learned counsel for the petitioner that the subject matter as well as facts of the present case are similar to the case of Priyanka Menaria (supra).