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Judgment
7 paragraphs · 97 words
Rekha Borana, J
The present writ petition has been filed with the prayer for treating the training period of the petitioner for pursuing G.N.M. course as on deputation
and for payment of full salary and other allowances for that period.
Counsel for the respondent has stated that the present controversy has been settled by this Court at Jaipur Bench in the case of State of Rajasthan
Vs. Suman Kumari (D.B. Civil Special Appeal (W) No.1077/2014 â€" decided on 06.05.2016).
Counsel for the petitioner does not refute the same.
In view of above, the writ petition stands dismissed.