Rakesh Kumar Meena vs The State Of Rajasthan
2022 Latest Caselaw 1263 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17696/2021

Rakesh Kumar Meena

----Petitioner Versus The State Of Rajasthan

----Respondent Connected With

1. S.B. Civil Writ Petition No. 850/2022

2. S.B. Civil Writ Petition No. 851/2022

For Petitioner(s) : Mr. Ripudaman Singh (through VC) For Respondent(s) : Mr. Manish Vyas, AAG with Mr. Kailash Choudhary (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

27/01/2022

Learned counsel appearing for the respondents prays for

time to complete his instructions in the matters.

Time prayed for is allowed.

List the petitions on 17.2.2022.

It is expected that on the said date, the respondents would

produce the requisites as the case of the petitioners is that the

issue raised in the writ petitions is squarely covered by judgment

in the case of Aashish Kumar v. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No.7352/2021 & connected matters, decided on

14.12.2021.

(ARUN BHANSALI),J

12 to 14 Sumit/-

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