MAMTA RANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties agree that the matter is squarely covered by the judgment rendered by this Court in the matter of Saroj Kumari Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.5521/2019) decided on 22.04.2019. The order dated 22.04.2019 reads as under :-

(2.) In light of the aforequoted judgment, the present writ petition is dismissed in the same terms. Stay petition also stands dismissed accordingly.