LEELA DEVI DAVE Vs. STATE

JUDGEMENT

(1.) Learned Additional Advocate General appearing on behalf of the respondents fairly submits that the controversy involved in the present writ petition is no more res-integra and it is covered by the decision rendered by this Court in Lalita Vs. State of Rajasthan & Ors.; S.B. Civil Writ Petition No.4638/2021and other connected writ petitions on 27/1/2023. The order reads as follows:

(2.) Accordingly, this writ petition is also disposed of in the light of the decision rendered vide order dtd. 27/1/2023 passed in Lalita's case (supra). The respondents are directed to regularize the services of the petitioner after completion of 10 years from the date of her initial appointment. The petitioner would be entitled to all the consequential benefit thereof. The said exercise be completed by the respondent-Department within a period of three months from the date of receipt of the copy of this order.

(3.) All pending applications also stand disposed of.