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Judgment
2 paragraphs · 166 wordsMohammad Rafiq
Learned counsel submits that issue involved in this writ petition has already been decided by this Court in the case of Naresh Kumar Sharma & Ors. vs. State of Rajasthan & Anr.-2012 (1) WLC 538. The aforesaid decision was given after hearing both the parties, thus petitioner may be given liberty to make a representation to respondents to consider their case in the light of the judgement aforesaid. In view of the prayer made, this writ petition is disposed of with liberty as prayed for. If any representation is made, respondents are directed to look into the same and if case of petitioner is covered by the judgement in the case of Naresh Kumar Sharma, supra his case may also be considered in the light of the directions given in the judgement aforesaid subject to other eligibility and the merit. Consideration aforesaid may be made within a period of one month from the date of receipt of copy of this order and representation.