MONIKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present bunch of appeals, the scope of the controversy involved is identical. Therefore, with the consent of learned counsel for both the sides, the appeals are being taken up for final disposal jointly. For procedural efficacy, D.B. Special Appeal (Writ) No. 747/2023 titled as Monika vs. State of Rajasthan, is being taken up as the lead file.

(2.) By way of the instant appeal, a challenge is made to the order impugned dtd. 23/8/2023, passed by the learned Single Judge, whereby the writ petition preferred by the appellant, was dismissed.

(3.) In order to shed light on the controversy involved, the factual narrative of the instant appeal is briefly taken note of herein-under: