STATE OF RAJASTHAN Vs. A.N. MATHUR

JUDGEMENT

(1.) Leave granted in all the special leave petitions.

(2.) Being aggrieved by the judgment delivered in D.B. Civil Special Appeal (Writ) No.431 of 2012 in S.B. Civil Writ Petition No.9843 of 2011 dated 19th July, 2012, delivered by the High Court of Rajasthan, the appellant-State of Rajasthan has filed the present set of appeals.

(3.) As all the appeals arise out of a common judgment delivered by the Rajasthan High Court, all the appeals were heard together at the request of the learned counsel appearing for the concerned parties.