State Of Rajasthan And Others vs Karanjeet Singh

Learned counsel Shri Rajpurohit submits that the impugned order is based on the decision dated 17.05.2017 passed by learned Single Bench of Rajasthan High Court, Bench Jaipur in S.B. Civil Writ Petition No.1737/2008 : Satyendra Singh vs State of Rajasthan & Ors. The said judgment was carried by the State to the Division Bench by filing Special Appeal (Writ) No.1383/2017 (State of Rajasthan & Ors,. Vs Satyendra Singh) which has been dismissed on 18.12.2017 and the SLP preferred their against has also been rejected by Hon’ble the Supreme Court on 02.07.2018. Shri Rajpurohit thus, submits that nothing survives for consideration of this Court in these appeals as the controversy is covered by Coordinate Division Bench judgment of this Court.

Shri Manish Vyas, AAG is not in a position to dispute this submission of Shri Rajpurohit.

In addition to the fact that the appeals are delayed by 54 days, the controversy is covered by Division Bench judgment on merits as well. Hence, the appeals are dismissed as being delayed and so also on merits in terms of the order dated 18.12.2017 passed in Special Appeal (Writ) No.1383/2017 (State of Rajasthan & Ors. vs Satyendra Singh).