- (1.) We have heard learned counsel for the parties.
(2.) All these Special Appeals arise out of the judgment of the learned Single Judge by which he has directed that if any representation is filed by the petitioners, the same should be decided by the respondents considering the judgment of learned Single Judge of this court in SBCWP No. 4518/2010 "Chandra Prabha Sharma v/s. Director, Mahila Evam Baal Vikas Vibhag, Rajasthan, Jaipur, decided on 17.4.2010.
(3.) It is submitted that the judgment in Chandra Prabha Sharma's case (supra) followed the judgment of the learned Single Judge in the case of Smt. Manju Rani Nadheria v/s. State of Rajasthan, "SBCWP No. 2156/2007" decided on 5.3.2010, against which the Special Appeal was dismissed by the Division Bench of this court in DBCSA No. 511/2010 on 1.10.2010 and Special Leave to Appeal was also dismissed by the Apex Court on 26.11.2013. The review petition filed by the State of Rajasthan against the dismissal of the Petition for Special Leave to Appeal (Civil) No. 5750/2011, being Review Petition No. 1853/2014, with the observations: "....We are convinced that the orders against which review has been sought, does not suffer from any error apparent, warranting its consideration.";