PRITI SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the parties jointly submit that the issue raised in these writ petitions is squarely covered by the order passed by this Court in S.B. Civil Writ Petition No.5211/2021 (Dalpat Singh Chundawat Vs. Union of India & Ors.) decided on 18/7/2023. The said order reads as follows :-

(2.) In view of the submissions made, the present writ petitions as well as the stay applications are allowed in the same terms as in the case of Dalpat Singh Chundawat (supra).

(3.) All pending applications, if any, also stand disposed of.