COMMITTEE OF MANAGEMENT Vs. RENUKA KUMARI

JUDGEMENT

(1.) Heard learned counsel for the applicants.

(2.) At the very outset, learned counsel for the applicants, submits that on the similar facts and circumstances, this Court has passed an order on 01.10.2019 in Contempt Application (Civil) No. 6496 of 2019 to the following effect:-

(3.) Clause 1 of the Government Order dated 27 October 2016 to the extent of prescribing the cut off date of 21 June 1973 as well as Clauses 1.1 and 1.2 thereof are struck down as being as arbitrary and wholly irrational. The State shall in consequence revisit and reframe the impugned Policy in light of the observations made in this judgment. The orders of 13 July 2017 insofar as they defer reconsideration for a period of five years consequentially stand set aside to that extent.