SMT. SANGEETA W/O SHRI VIKRAM SINGH D/O SHRI VIJAY PRAKASH Vs. THE STATE OF RAJASTHAN THROUGH SECRETARY, DEPARTMENT OF EDUCATION, RAJASTHAN, BIKANER AND ORS.

JUDGEMENT

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

(2.) 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:-

(3.) At the outset, counsel for the petitioner made a limited prayer that reconsideration of petitioner's candidature be made as per the precedent law aforesaid.