ANIL KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred by the petitioner challenging the impugned order dtd. 2/9/2022 (Annexure-2) passed by the respondents.

(2.) The interim order against the impugned order dtd. 2/9/2022 is operating since 15/9/2022.

(3.) Learned counsel for the parties jointly submit that interim order granted against the order dtd. 2/9/2022 be made absolute and the respondents may be given liberty to pass fresh order in administrative exigency in case required.