Rajasthan High Court - Jodhpur
Sharda Devi vs The State Of Rajasthan on 1 October, 2018
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 15063/2018
1. Sharda Devi D/o Shri Radha Krishan, Aged About 27
Years, By Caste Kumhar Resident Of Ward No. 2, Vpo 2M,
Phusewala, Tehsil Sri Karanpur, District Sri Ganganagar.
2. Suman D/o Shri Banshi Lal, Aged About 21 Years, By
Caste Kumhar, Resident Of 8 D.o.l. (A), Ward No. 8,
Waghla Mandi, P.o. 13 D.o.l., Tehsil Gharsana, District Sri
Ganganagar.
3. Amar Dei D/o Shri Bhagi Ram, Aged About 24 Years, By
Caste Baori, Resident Of Ward No. 9, Chak 26 A, P.o. 27A,
Tehsil Anoopgarh, District Sri Ganganagar.
4. Mamta D/o Shri Mani Ram, Aged About 23 Years, By
Caste Meghwal, Resident Of Post 7Knd, 19 Kd (A), Tehsil
Gharsana, District Sri Ganganagar.
5. Laxmi Rani D/o Shri Mani Ram, Aged About 27 Years, By
Caste Meghwal, Resident Of 10 Bd, Post 17 Kyd, Ward No.
7, Tehsil Khajuwala, District Bikaner.
6. Priyanka Devi D/o Shri Phusa Ram, Aged About 22 Years,
By Caste Kumhar, Resident Of 24 Pbn (C), Ward No. 14,
Tehsil Pilibanga, District Hanumangarh.
7. Indra Devi D/o Shri Patram, Aged About 23 Years, By
Caste Baori, Resident Of Ward No. 13, D.o.l. 8A,
Anoopgarh, P.o. 137 Rd, District Sri Ganganagar.
8. Poonam D/o Shri Hari Ram, Aged About 26 Years,
Resident Of V.p.o. Motasar Khuni, Tehsil Sri Ganganagar,
District Sri Ganganagar.
9. Karmjeet Kaur D/o Shri Balkaran Singh, Aged About 26
Years, Resident Of Sardaro Wala Mohalla, Ward No. 12,
Tehsil Rawatsar, District Hanumangarh.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Energy, Govt. Of Rajasthan, Jaipur.
2. The Managing Director, Jaipur, Vidyut Vitran Nigam, Ltd.
Vidyut Bhawan, Janpath, Jaipur.
3. The Chief Personnel Officer, Jaipur Vidyut Vitran Nigam,
Ltd. Vidyut Bhawan, Janpath, Jaipur.
----Respondents
(2 of 2) [CW-15063/2018]
For Petitioner(s) : Mr. Pradeep Choudhary.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 01/10/2018 Learned counsel for the petitioners submits that the issue raised in the present writ petition is squarely covered by judgment in Anupama Choudhary v. The State of Rajasthan & Ors. : S.B. Civil writ Petition No.19483/2018 decided on 19.09.2018 at Jaipur Bench.
In view of the submissions made, the writ petition filed by the petitioners is dismissed in light of judgment passed in Anupama Choudhary (supra).
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