State Of Rajasthan vs Krishan Kumar Choudhary S/O ...
2022 Latest Caselaw 4125 Raj/2

                                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                               BENCH AT JAIPUR
                                                           D.B. Civil Special Appeal (Writ) No. 88/2021

                                          State Of Rajasthan & Anr.
                                                                                                                 ----Appellants
                                                                     Versus
                                          Krishan Kumar Choudhary & Ors.
                                                                                                               ----Respondents

For Appellant(s) : Mr. Harshal Tholia Advocate on behalf of Dr. Vibhuti Bhushan Sharma, Additional Advocate General.

For Respondent(s) : Mr. S.S. Hora Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SUDESH BANSAL Judgment / Order 26/05/2022

An application seeking direction has been filed stating that

the State is selective in implementing the order passed by the

learned Single Judge and while passing orders of appointment of

those who have been classified as 'E' category cases, the State

has chosen to implement the order only in respect of one

institution Mahatma Gandhi University on the basis of the interim

order passed in D.B. Civil Special Appeal (Writ) No.866/2020 will

operate as stay in other appeals.

The State is required to file reply to this application and

show cause as to why similar orders have not been passed in

other cases except D.B. Civil Special Appeal (Writ) No.866/2020

within two weeks.

Matter be listed after two weeks along with connected

matters.

(SUDESH BANSAL),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-3

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