MUKESH DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The issue involved in this writ petition is with regard to grant of certificate of SC/ST/OBC to the petitioner.

(2.) Counsel for the petitioner submits that the issue involved in this writ petition has been considered by a Co-ordinate Bench of this Court in the matter of Smt. Bimla Vs. State of Rajasthan & Ors., in S.B. Civil Writs No.19160/2018 along with connected matters decided on 26.09.2018, wherein it has been held as under:-

(3.) Mr. Anil Mehta, Additional Advocate General appeared on behalf of the respondents has not disputed the fact regarding passing of the judgment by a Co-ordinate Bench of this Court in the matter of the Smt. Bimla (supra).