AMARCHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties agree that the present matter is squarely covered by the order passed by this Court in S.B. Civil Writ Petition No. 4608/2019 (Amarchand v. State of Rajasthan and Ors.) decided on 27/3/2019, which reads as under:

(2.) In light of the aforequoted order, the present petition is also disposed of in the same terms with a direction that the petitioner's case for interim protection shall be decided by the appellate authority after due application of mind by passing a speaking order within a period of fifteen days from today, strictly in accordance with law. Till such application of mind in respect of interim protection is made and a speaking order is passed, no coercive steps shall be taken against the petitioner.