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Judgment
Vinit Kumar Mathur, J
The case comes up on an application (01/2023) for early hearing of the matter.
For the reasons mentioned in the application, the same is allowed. The matter is being heard and decided finally today itself.
The petitioner who is present-in-person submits that the controversy involved in the present case is squarely covered by a judgment of this Court passed in a bunch of writ petitions led by S.B. Civil Writ Petition No.8888/2020 “Chetna Tripathi Vs. State of Rajasthan” decided on 23.01.2023.
The submission made by the petitioner is gracefully accepted by the learned Additional Advocate General.
In view of the submissions made before this Court, the present writ petition is allowed in terms of the order passed by this Court on 23.01.2023 in the case of Chetna Tripathi (supra).