MEENAKSHI Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The application for correction in the address of the respondents no.4 and 5 is allowed and the address of the respondents no.4 and 5 are corrected as Bhadra, District Hanumangarh instead of Rawatsar, District Hanumangarh. Amended cause title already filed is taken on record.

(2.) Counsel for the respondents appears on behalf of all the respondents. Thus, service is complete.

(3.) Counsel for the parties agree that the controversy involved in this petition is covered by judgment of this Court (Jaipur Bench) in Smt. Sunita Yadav and Anr. v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.20815/2017, decided on 06.12.2017 ); the judgment aforesaid is reproduced as under:-