USHA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present are two sets of special appeals arising out two bunch of writ petitions. First set of writ petitions is of the petitioners whose writ petitions had been allowed at Principal Seat, Jodhpur, leading case being S.B. Civil Writ Petition No.17833/2018 (Rajni Vs. State of Rajasthan and Others) decided on 9/12/2019. Other set of writ petitions are those filed by the petitioners, which were dismissed by the Jaipur Bench of this Court, the lead case being S.B. Civil Writ Petition No.23192/2018 (Usha Kumari & Others Vs. State of Rajasthan & Others) decided on 20/1/2020.

(2.) The first set of special appeals (being SAW Nos.357/20, 477/20, and 98/21) have been preferred by the State against the order whereby the writ petitions of the petitioners therein had been allowed whereas the special appeals (SAW Nos.148/22, 149/22, 150/22 and 151/22) against the second set of writ petitions which were dismissed, have been preferred by the petitioners therein.

(3.) There is also a special appeal (SAW No.86/20) preferred by the aggrieved persons/private respondents therein who were aggrieved of the judgment passed by the Court at Jaipur Bench while allowing the petitions.