KAMLESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner, at the very outset, submits that the controversy raised in the instant writ application stands resolved in view of the adjudication by a Coordinate Bench of this Court in the case of Smt. Manju Yadav Versus State of Rajasthan and Ors., decided along with connected matters, observing thus:

(2.) It is further informed that an intra-Court appeal (D.B. Special Appeal (Writ) Number 1116 of 2017: State of Rajasthan and Ors. vs. Smt. Manju Yadav and Ors.), instituted assailing the opinion of the learned Single Judge in the case of Smt. Manju Yadav (supra), has also been declined vide order dt. 18/9/2018. Further, a Coordinate Bench of this Court taking note of the adjudication aforesaid, in the case of Smt. Mombatesh vs. State of Rajasthan and Ors.: SBCWP Number 21898/2018, decided along with connected matters on 26/9/2018, disposed off the matters in terms of the order made by the learned Single Judge in the case of Smt. Manju Yadav (supra), observing thus:

(3.) Learned counsel, therefore, prays for disposal of the instant writ application in terms of the order in the case of Smt. Manju Yadav (supra).