Raj Naval Chanwariya S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 7951 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR
                                                D.B. Civil Writ Petition No.19646/2022
                                    Raj Naval Chanwariya S/o Shri Vinay Kumar & others
                                                                                                        ----Petitioners
                                                                         Versus
                                    State Of Rajasthan & others
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Vikas Jakhar, Advocate for Mr. Sanjay Buri, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 22/12/2022

Heard.

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

before 03.01.2023, returnable within two weeks.

Taking into consideration the submission made by learned

counsel for the petitioners 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

petitioners shall be allowed to provisionally appear in the physical

and practical examinations. It is made clear that the petitioners

provisional participation shall not create any equity in their favour

and the result of the petitioners shall not be declared without the

leave of this Court.

List this case along with D.B. Civil Writ Petition No.15210/2022.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J Karan/114

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