NEELAM CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) S.B. Civil Writ Petition No. 15894/2018 As the present writ petition is listed alongwith similar matters, Mr. Pankaj Sharma, learned Additional Advocate General is directed to put in appearance on behalf of the respondents.

(2.) A copy of the writ petition has already been supplied to him.

(3.) (1) S.B. Civil Writ Petition No. 15842/2018 (2) S.B. Civil Writ Petition No. 15857/2018 (3) S.B. Civil Writ Petition No. 15894/2018 Learned counsel for the parties submit that the issue raised in the present writ petitions is now squarely covered by judgment of this Court in Sunita Kumari Meena v. The State of Rajasthan and Ors. : S.B.C.W.P. No. 23680/2018, decided on 02.04.2019.