PADMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) Issue notice. Mr. Manish Patel, AGC puts in appearance on behalf of the respondents.

(3.) Learned Counsel for the parties state that identical bunch of writ petitions led by SBCWP No. 13015/2017 : Naina Ram v. State of Rajasthan and Ors. have been decided by this Court vide order dtd. 20/11/2018 and thus, the instant bunch of writ petitions may also be decided in the same light. The orders which are assailed by the petitioners in these bunch of writ petitions are charted below:- SCHEDULE