Ashok Kumar Takhar S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 7956 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                    D.B. Civil Writ Petition No.19484/2022
                                     Ashok Kumar Takhar S/o Shri Chhitar Mal Takhar
                                                                                                         ----Petitioner
                                                                         Versus
                                     State Of Rajasthan & others
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Rishi Raj Maheshwari, 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 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 and the result of the petitioner 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/26

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