Sagar Mal S/O Shri Babulal Jat vs State Of Rajasthan
2022 Latest Caselaw 7735 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 D.B. Civil Writ Petition No. 18650/2022
Sagar Mal S/o Shri Babulal Jat
                                                                         ----Petitioner
                                     Versus
State Of Rajasthan
                                                                    ----Respondent

For Petitioner(s) : Mr. Vikas Jakhar For Respondent(s) :

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Order 09/12/2022

Heard.

Issue notice to the respondent(s) on payment of PF by

tomorrow, returnable within two weeks.

Taking into consideration the submission made by learned

counsel for the petitioner and reliance placed on the judgment

passed by Hon'ble Supreme Court in the case of Pradeep Singh

Dehal v. State of Himachal Pradesh & Ors. (Civil Appeal

Nos.7211-7212/2019) decided on 17.09.2019, as also

judgment passed by this Court in the case of Rajasthan Public

Service Commission v. Naresh Sharma & Ors. (D.B. Civil

Special Appeal No. 886/2005), by way of interim relief, it is

directed that the petitioner shall be allowed to provisionally appear

in the physical and practical examinations. It is made clear that

the petitioner's provisional participation shall not create any equity

in his favour.

In addition, a copy of petition be also supplied to

Mr. M.F. Baig, learned counsel who usually represents Rajasthan

Public Service Commission.

                                                               (2 of 2)                                 [CW-18650/2022]



                                         List   this   case      along     with      D.B.      Civil   Writ   Petition

                                   No.15210/2022.



                                   (SAMEER JAIN),J                       (MANINDRA MOHAN SHRIVASTAVA),J

                                   Keshav/99

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