AI Structured Summary
Not yet generated for this judgment
Judgment
Dinesh Mehta, J
Learned counsel for the petitioner argued that the issue involved in the present writ petition is squarely covered by the judgment passed by this Court in case of Mohan Ram vs. State of Rajasthan & Ors. (SBCWP No.9092/2021), which has been decided by this Court vide its order dated 15.11.2021.
Learned counsel for the respondents is not in a position to dispute the aforesaid factual position.
The impugned order dated 13.01.2021, is hereby quashed.
In view of the aforesaid and following the reasons given in the case of Mohan Ram (supra), the present writ petition is allowed.
The appeal filed by the petitioner is restored to the dockets of Appellate Authority. Petitioners will place a copy of this order before the Appellate Authority, who in turn will intimate the date of hearing to the petitioner, whereafter the application for condonation of delay shall be decided in light of the judgment of this Court in case the of Madan Lal Vs. State of Rajasthan & Ors. (SBCWP No.14920/2017) decided on 11.05.2018 so also the judgment of this Court rendered in case of Mohan Ram (supra).
Stay application also stands disposed of accordingly.