Rajasthan High Court
Praveen Kumar Kaushik, Son Of Shri ... vs State Of Rajasthan ... on 5 September, 2023
Bench: Manindra Mohan Shrivastava, Praveer Bhatnagar
[2023:RJ-JP:21076-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 698/2023
1. Praveen Kumar Kaushik, Son Of Shri Rajendra Kumar
Sharma, Aged About 39 Years, Resident Of Gb-401,
Urbana Jewels, Near Muhana Mandi, Madrampura,
Sanganer, Jaipur (Rajasthan)-302029
2. Ramhari Meena, Son Of Shri Mohan Singh Meena, Aged
About 38 Years, Resident Of F-2, Samridhi Nagar Special,
Manpura, Kota (Rajasthan)-324001
3. Sunil Kumar Meena, Son Of Shri Madan Lal Meena, Aged
About 31 Years, Resident Of House No. 66, Village And
Post Pragpura, Tehsil Rajgarh, District Alwar (Rajasthan)-
301409
4. Umesh Kumar Prajapat, Son Of Shri Shankar Lal Prajapat,
Aged About 34 Years, Resident Of House No. 118K, Ward
No. 54, Behind Prakash Chitra Mouganj, Goswami Chowk,
Bikaner (Rajasthan)-334001, Presently Residing At C/o
Ranveer Singh, B-13, Madhavnagar, Jamdoli, Jaipur
(Rajasthan)-302031
5. Abhishek Joshi, Son Of Shri Rajendra Prasad, Aged About
36 Years, Resident Of Nokha Road, G9, Behind Bafna
Trust, Gangashahar, Bikaner (Rajasthan) -334401,
Presently Residing At 267, Shri Ram Vihar, Kesar
Vidyapeeth, Jamdoli, Jaipur (Rajasthan)-302017
----Appellants
Versus
1. State Of Rajasthan, Through Principal Secretary To
Government, Animal Husbandry Department, Government
Of Rajasthan, Jaipur (Rajasthan)
2. Rajasthan University Of Veterinary And Animal Sciences,
Bikaner Through Its Registrar, Bijey Bhawan Palace
Complex, Near Deen Dayal Upadhyay Circle, Bikaner
(Rajasthan)-334001
3. Registrar, Rajasthan University Of Veterinary And Animal
Sciences, Bikaner, Bijey Bhawan Palace Complex, Near
Deen Dayal Upadhyay Circle, Bikaner (Rajasthan)-334001
----Respondents
[2023:RJ-JP:21076-DB] (2 of 2) [SAW-698/2023]
For Appellant(s) : Mr. Saransh Saini
For Respondent(s) :
HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA
HON'BLE MR. JUSTICE PRAVEER BHATNAGAR
Judgment
05/09/2023
Heard.
This appeal is directed against an interim order dated
25.08.2023 by which the learned Single Judge has not accepted
the prayer for staying the process of selection but has observed
that the selection process may be continued and will be subject to
final outcome of the writ petition. The stay application is kept
pending to be decided finally after filing of reply by the State.
In our opinion, the appeal is not maintainable. An intra court
appeal against an order, by which, the Court has not yet decided
the stay application is not maintainable. Merely because the Court
says that selection would be subject to final outcome, does not
make the appeal maintainable. We find that learned Single Judge
has granted time to the State to file reply and has been clearly
stated that the stay application is kept pending to be decided
finally after filing of the reply by the State.
The appeal is frivolous, baseless and not maintainable,
therefore, the same is dismissed.
(PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J
103-- Mohit Kumar
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