EKTA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioners that the issue raised in the present writ petition is similar to the order passed by a coordinate Bench of this Court in Girija Shankar v. State of Raj. and Ors.: SBCW No. 9246/2020, decided on 25/8/2021 and, therefore, the present petitioners are also entitled to similar relief as granted in the case of Girija Shankar (supra).

(2.) Learned counsel for the respondents does not dispute this aspect of the matter.

(3.) In the case of Girija Shankar (supra), a coordinate Bench of this Court, inter alia, observed and directed as under:-