AVINASH JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioners submits that the issue involved in this writ petition has already been considered and decided by this Court in the matter of 'Dr. Reena Gahlot v. State of Rajasthan and Ors.' (S.B. Civil Writ Petition No.11861/2021), where in on 15/3/2022, the following order was passed:-

(2.) Heard the learned counsels for the parties and perused the record.

(3.) In that view of the matter, the present writ petition is disposed of in view of the judgment passed by a Co-ordinate Bench of this Court in matter of Sunita (supra).