SUSHILA PATHAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present batch of writ petitions had been filed for similar relief and arise out of same facts, therefore, they are being disposed of by this common order.

(3.) For deciding the batch of writ petitions, the facts of S.B. Civil Writ Petition No. 6365/2022 are taken into consideration.