POOJA ARORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties submit that the issue raised in the present writ petitions is squarely covered by judgment in Vidya v. State of Rajasthan and Ors. : S.B.C.W.P. No. 13425/2018, decided no 27/5/2019.

(2.) In the case of Vidya (supra) this Court, inter alia, came to the following conclusion based on the submissions made therein:-

(3.) In view of the fact that the issue raised is squarely covered by judgment in the case of Vidya (supra), the writ petitions filed by the petitioners are dismissed.