- (1.) This order disposes of above named two writ petitions.
(2.) Learned Counsel for petitioners prayed for adjournment of the cases whereas learned Counsel for respondents opposed it vehemently and contended that on number of occasions the matters have been adjourned at the request of learned Counsel for petitioners; the matters are fully covered by decision of Full Bench of this Court in Shri Vishwanath Sharma v. State of Rajasthan and Three Ors. 2006 WLC (Raj.) UC 235, hence both the writ petitions be dismissed.
(3.) Since the learned Counsel for respondents opposed the prayer for adjournment of the petitioners vehemently, I heard him and myself examined the pleadings as well as the documents of both the parties.;