MANJU LATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up for consideration of application Nos.1/2019 and 1/2021 seeking disposal of the instant writ petition in terms of the judgment dtd. 10/8/2018 passed by the Division Bench of this Court in D.B. Civil Special Appeal (W) No.1122/2017 (Bharti Upadhyay Vs. State of Rajasthan & Ors.). Another application No.1/2020 is also preferred seeking preponement of the date of hearing.

(2.) Learned counsel for the respondents is not in position to dispute the fact that the controversy involved in this writ petition is squarely covered by the judgment dtd. 10/8/2018 passed in Bharti Upadhyay's case (supra).

(3.) Keeping in view the fact that the D.B. Civil Special Appeal (W) No.1022/2013 preferred on behalf of the State has already been dismissed by the Division Bench of this Court vide judgment dtd. 7/9/2018, the instant writ petition is allowed in terms of the judgment dtd. 10/8/2018 passed in Bharti Upadhyay's case (supra).