Dinesh Mehta,J. - (1.) Mr. Rajpurohit, learned counsel for the petitioners submits that present case is squarely covered by the direction given by the Division Bench at Jaipur on 08.01.2020 in the case of Namonarayan Sharma & Ors. Vs. The State of Raj. & Ors. (D.B. Special Appeal Writ No.908/2017).
(2.) Without pronouncing upon petitioner s right, the present writ petition is disposed of with the direction to the petitioners to file a representation before the competent authority within a period of 15 days, alongwith the copy of the order instant and a photocopy/ web copy of the Division Bench judgment passed in Namonarayan Sharma s case(supra).
(3.) In case such representation is filed within a period of two weeks from today, the respondent shall consider petitioners case also, in accordance with enunciation made in Namonarayan Sharma s case (supra).;