NAVEEN KUMARI DHIMAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Civil Writ Petition Nos.8011 of 2011 (Naveen Kumari Dhiman v. State of Punjab and others Naveen others), 12695 of 2011 (Harpreet Kaur v. State of Punjab and others Harpreet others), 19556 of 2011 (Poonam Mehra and another v. State of Punjab Poonam and others 19635 of 2011 (Rajwinder Singh v. State of Punjab others), Rajwinder and others 20493 of 2011 (Navreet Kaur and another v. State others), Navreet others), 21749 of 2011 (Poonam Parashar Poonam of Punjab and others v. State of Punjab and others and 22033 of 2011 (Darshna Devi v. others) Darshna others), as identical issue arises for State of Punjab and others consideration in this bunch of petitions.

(2.) LEARNED counsel for the parties have been heard at length and pleadings on record have been perused.

(3.) THE submissions raised by learned counsel for the petitioners in the different writ petitions can be summarized as follows: