ASHISH ARORA Vs. RAJASTHAN STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Both these petitions involve common question of law and facts, hence with the consent of all the parties, arguments have been heard together to decide these petitions by this common order.

(2.) The issue involved in these petitions is "whether the respondent can make gender discrimination on the basis of being male or female?".

(3.) By way of filing these petitions, the petitioners are challenging validity of the order dtd. 17/10/1996 issued by Rajasthan State Electricity Board (for short "RSEB"), which reads as under:-