Aruna Koted vs State Of Rajasthan
2022 Latest Caselaw 2307 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3302/2019

Aruna Koted

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. R. S. Mankad. For Respondent(s) : Mr. Dhariyaditya Rathore for Mr. Pankaj Sharma, AAG.

HON'BLE MS. JUSTICE REKHA BORANA

Order

09/02/2022

Learned counsel for the respondents submits that the reply

to the writ petition would be filed during the course of the day.

Learned counsel for the petitioner submits that the

controversy in question is covered by the judgments passed in

S.B. Civil Writ Petition No. 3991/2015; Sunita Meena v.

State of Rajasthan & Ors., D.B. Special Appeal Writ No.

829/2017; Rajasthan Public Service Commission v. Sunita

Meena & Ors., S.B. Civil Writ Petition No. 15594/2018;

Meenakshi Koted v. State of Rajasthan & Ors. and S.B. Civil

Writ Petition No. 7281/2019; Sangeeta Varhat v. State of

Rajasthan & Ors.

List the matter on 25.02.2022.

Application for preponement of date is disposed of.

(REKHA BORANA),J 12-Sachin/-

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