KAVITA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the very outset, learned counsel for the petitioners submits that the controversy raised in the instant writ petition is no more res-integra in view of the adjudication made in the case of Ramesh Chand Saini & ors. Vs. State of Rajasthan & Ors.: D.B. Civil Writ Petition No. 4253/2019, wherein the Division Bench of this Court observed that:

(2.) It is further contended that in S.B.Civil Writ Petition No.10692/2018 (Lekhraj Meena & ors. Vs. State of Rajasthan & ors.) decided on 17.5.2018, similar view was taken by a coordinate Bench of this Court.

(3.) Learned counsel further submits that the petitioners would be satisfied, if the State-respondents are directed to consider and decide the representation of the petitioners, in the backdrop of the adjudication in the case of Ramesh Chand Saini & Ors. (supra), within a time frame, which they are ready and willing to address within two weeks hereinafter.