SHARDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel representing the parties and perused the impugned order and the material placed on record.

(2.) The appellant herein has preferred this intra-court appeal after obtaining leave from the Court for assailing the order dtd. 25/4/2018 passed by a learned Single Bench of this Court and the writ petition No. 5799/2018 (Sunita Kumari and Anr. v. State of Rajasthan and Ors.) of the private respondents was allowed by relying upon the judgment in the case of Subhash Chander v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 12299/2017, decided on 27/11/2017).

(3.) Background facts relevant and essential for deciding the controversy are noted hereinbelow:-