SUNITA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners, at the very outset, submits that the controversy raised in the instant writ application stands resolved in view of the adjudication made by a Coordinate Bench of this Court (Jaipur Bench) in the case of Ashol Kumar Baser v. State of Rajasthan & Ors.: S.B. Civil Writ petition Number 6707/2007, decided on 8/2/2012, observing thus:

(2.) Learned counsel further asserted that despite repeated representations addressed by the petitioners, the respondents have not responded to the claim of the petitioners.

(3.) It is further pointed out that for the present, the petitioners would be satisfied, if the State-respondents are directed to consider and decide their representation within a time frame, in the backdrop of the adjudication in the case of Ashol Kumar Baser (supra).