REENU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition the petitioner has claimed that her candidature be considered as a Scheduled Caste candidate.

(2.) Concededly the petitioner was born in Haryana and married to Hari Narain - a Scheduled Caste, resident of Rajasthan. Mr. Mehta, learned counsel for the respondents at the outset submits that the controversy involved in the present writ petition has been set at rest against the petitioner by the Division Bench of this Court in a judgment dated 13.08.2019, rendered in the case of State of Rajasthan and Ors. Vs. Chitra Devi : DB Special Appeal (Writ) No.1960/2018.

(3.) Following the judgment aforesaid, the present writ petition is dismissed.