SHILPA H. Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard Sri.Anirudh Chamunda, learned counsel appearing for the petitioner and Sri. H.Shanthi Bhushan, the learned Deputy Solicitor General of India appearing for the respondents.

(2.) The petitioner is before this Court seeking the following prayer:

(3.) The learned counsel for the petitioner would submit that the issue in the case at hand stands covered by the judgment rendered by this Court in W.P.No.22378 of 2022, disposed of on 15/12/2022, wherein this Court has held as follows: