MANISHA DHAT RAWAL Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner has preferred this writ petition for the following reliefs :-

(2.) Learned counsel for the parties states that the controversy is squarely covered by judgment of Lalit Kumar Vs. University Grants Commission, New Delhi & Anr. (S.B. Civil Writ Petition No.7545/2017, decided on 28.11.2017). In the said case, the interim order was in currency.

(3.) The order dated 28.11.2017 passed by this Court in Lalit Kumar Vs. The University the judgment reads as under :-