BASTI RAM MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the issue involved in present writ petition is squarely covered by the judgment rendered by Jaipur Bench of this Court in Surja Ram and Ors. v. State of Rajasthan and Ors. - SBCW No. 3082/2018, decided on 09.02.2018. It was inter alia observed in the case of Surja Ram (supra) as under:-

(2.) In view of above, the writ petition is disposed of with a direction to the respondents to decide the issue of petitioner in terms of the judgment of Surja Ram (Supra) by a speaking order within a period of 30 days from today.