Harshita vs Union Of India
2021 Latest Caselaw 6361 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7473/2020

Harshita

----Petitioner Versus Union Of India

----Respondent Connected With S.B. Civil Writ Petition No. 5868/2020 Aakansha Kumari

----Petitioner Versus Commissioner, Navodaya Vidyalaya Samiti

----Respondent S.B. Civil Writ Petition No. 5984/2020 Bajrang

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 6607/2020 Ravindra Vishnoi

----Petitioner Versus Union Of India

----Respondent S.B. Civil Writ Petition No. 6611/2020 Sonakshi

----Petitioner Versus Union Of India

----Respondent S.B. Civil Writ Petition No. 6613/2020 Sandeep

----Petitioner Versus Union Of India

----Respondent S.B. Civil Writ Petition No. 6632/2020 Chhaya Vishnoi

(2 of 2) [CW-7473/2020]

----Petitioner Versus Union Of India

----Respondent S.B. Civil Writ Petition No. 6688/2020 Kamlesh Vishnoi

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. Kunal Bishnoi Mr. Hapu Ram Bishnoi For Respondent(s) : Mr. Rejendra Katariya Mr. Gaurav Thanvi Mr. Avinash Acharya

JUSTICE DINESH MEHTA

Order

03/03/2021

Arguments heard and concluded.

Judgment reserved.

(DINESH MEHTA),J

93-100-CPGoyal/-

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