Anita Prajapat vs The Union Of India ...
2023 Latest Caselaw 2416 Raj

[2023/RJJD/007330]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                 JODHPUR

                 S.B. Civil Writ Petition No. 1254/2023

Anita Prajapat & Ors.

                                                                   ----Petitioners
                                    Versus
The Union of India & Ors.
                                                                 ----Respondents



For Petitioner(s)         :     Mr. Girish Kumar Sankhla
For Respondent(s)         :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

22/03/2023


      Learned counsel for the petitioners at the outset makes a

limited submission that the respondents may be directed to

consider and decide the representation of the petitioners, while

keeping into consideration the judgment passed by this Court in

the case of Mahesh Chandra Tripathi & Ors. Vs. UOI & Ors.

(S.B.    Civil   Writ    Petition         No.2407/2020),             decided    on

25.02.2022.

      In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide the

representation of the petitioners, while keeping into consideration

the judgment passed by this Court in the case of Mahesh Chandra

Tripathi (supra), within a period of three months from the date of

receiving the certified copy of this order, strictly in accordance

with law.



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                                    [2023/RJJD/007330]                   (2 of 2)                    [CW-1254/2023]



                                         All pending applications also stands disposed of accordingly.




                                                                (DR. PUSHPENDRA SINGH BHATI), J.

132-Sudheer/-

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