JAYA CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are abstaining from work and are not appearing before the Court.

(2.) The petitioner submits that the issue raised in the present writ petition is squarely covered by judgment of this Court in Manoj Khandelwal & Ors. v. State of Rajasthan & Ors. : S.B.C.W.P. No. 7283/2014, decided on 16/7/2014 at Jaipur Bench and the said judgment has been followed in Krishan Lal & Ors. v. The State of Rajasthan & Ors. : S.B.C.W.P. No. 19179/2017, decided on 30/10/2017 at Jaipur Bench. She is also entitled to the same relief as granted in the case of Manoj Khandelwal (supra) and Krishan Lal (supra) claims the petitioner.

(3.) In view of the submissions made, the writ petition filed by the petitioner is disposed of with the similar directions as given in the case of Manoj Khandelwal (supra), which read as under:-