STATE OF RAJASTHAN Vs. GEETA DEVI

JUDGEMENT

(1.) Learned counsel for the parties jointly submit that the issue involved in the present writ petition is squarely covered by the order dtd. 16/2/2022 passed by a Co-ordinate Bench of this Court in the case of Chief Medical and Health Officer v. Jaswinder Kaur & Anr. in S.B. Civil Writ Petition No.11943/2019 and & other connected matters. The order dtd. 16/2/2022 is reproduced hereunder:-

(2.) In view of the above, the present writ petition is allowed in terms of the order dtd. 16/2/2022 passed in SBCWP No.11943/2019 and other connected matters, and accordingly, the impugned order dtd. 30/7/2021 (Annexure-3) is hereby quashed and set aside.

(3.) Stay petition and all pending applications, if any, stand disposed of.