STATE OF RAJASTHAN AND ANOTHER Vs. VINITA SHUKLA

JUDGEMENT

(1.) Learned counsel for the parties submitted that connected D.B. Civil Special Appeal(W) No. 786/2004 has already been dismissed by this Court on 29.11.2011 on the basis of concession made by the parties, therefore, present appeal may also be dismissed. Order dated 29.11.2011 is reproduced as under:

(2.) It is conceded at bar that Apex Court has decided the matter against the State Government in Civil Appeal Nos. 469 & 470 of 2007. Review Petition(C) Nos. 2124-2125 of 2011 were submitted before the Apex Court by the State Government, which too were dismissed. Copy of the order passed by the Apex Court in review petition has been produced.

(3.) In view of the aforesaid, nothing further survives in the present appeal and the same is hereby dismissed. Interim order stands vacated. Stay petition is dismissed.