ASHVINEE VAISHNAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that the issue raised in the present writ petition is squarely covered by the judgment in the case of Manish Kumar Nagda and Ors. v. State of Rajasthan and Ors. : S.B.C.W.P. No. 8529/2018, decided on 23/7/2018.

(2.) Learned counsel for the respondents submits that though the issue raised is similar to that of Manish Kumar Nagda (supra), the State Government has challenged the validity of the judgment before the Division Bench wherein notices have been issued.

(3.) In view of the above fact situation, the writ petition filed by the petitioner is decided in terms of the judgment in the case of Manish Kumar Nagda (supra). However, it goes without saying that in case the judgment in the case of Manish Kumar Nagda (supra) is varied by the Division Bench, the same would apply to the case of petitioner.