IBRAHIM KHA Vs. RAJASTHAN RAJASTHAN STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) Issue notice to the respondents.

(2.) Ms. Devyani Rathore, Adv., accepts notice on behalf of the respondents.

(3.) Counsel for the petitioner submits that the issue involved in this writ petition has already been considered and decided by the Co-ordinate Bench of this court in the matter of Mohan Lal Sharma Vs. Rajasthan State Road Transport Corporation and another (S.B. Civil Writ Petition No.20519/2019) wherein on 10.12.2019 it has been held as under:-