SUMAN DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice. Dr. Pratishtha Dave, learned Government Counsel is directed to accept notice on behalf of the respondents. Hence, service is complete.

(2.) With the consent of learned counsel for the parties, the matter has been heard finally.

(3.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India with the following prayers: