MOHINI BHATNAGAR Vs. UNION OF INDIA

JUDGEMENT

(1.) All the respondents are represented through their counsel. Accordingly, service is treated as complete.

(2.) This Court had issued notices of the writ petition on 15 th March, 2019 and also directed learned counsel for the petitioners to serve copy of the writ petition in the office of Additional Advocate General and Additional Solicitor General.

(3.) Learned Additional Advocate General Ms.Sheetal Mirdha has filed reply to the writ petition on behalf of the State of Rajasthan.