RAJBALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the issue raised by the petitioner in the present writ petition is identical to that of Nisha Verma & Ors. v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.12828/2020, decided on 28/1/2021 and, therefore, the petitioner is entitled to similar relief.

(2.) In the case of Nisha Verma (supra), a Coordinate Bench of this Court inter alia directed as under:-

(3.) It is further contended that in S.B.Civil Writ Petition No.10692/2018 (Lekhraj Meena and ors. State of Rajasthan& ors.) decided on 17/5/2018, similar view was taken by a coordinate Bench of this Court.