Rajasthan High Court - Jaipur
Alvendra Singh vs State Technical Education Ors on 28 May, 2019
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 14800/2017
Alvendra Singh Son Of Shri Tara Chand Bhagor, Resident Of
Village Gahnoli, Post Bansi, Tehsil Rupvas, District Bharatpur. Raj
----Petitioner
Versus
1. The State Of Rajasthan Through Principal Secretary,
Department Of Technical Education Rajasthan,
Secretariat, Jaipur.
2. The Rajasthan Public Service Commission, Ajmer Through
Its Secretary.
3. Jitendra Kumar Jat Son Of Shri Sampat Lal Jat, Resident
Of Plot No. 43, Somnagar First, Madhuban Senthi,
Chittorgarh, Raj. Pin 312001 Bc R- 14
4. Arpit Kumar Gaur Son Of Shri Mahaveer Prasad Gaur,
Resident Of Plot No. 41, Kanak Residency, Jhalawar
District Jhalawar. Pin 326001 Bc, R-15
----Respondents
For Petitioner(s) : Mr.Rohit Saini for Mr.S.K. Singodiya For Respondent(s) : Mr.M.F. Baig Mr.Hari Kishan Saini, Dy. GC HON'BLE MR. JUSTICE ALOK SHARMA Order 28/05/2019 The matter comes up on an application for vacation of ex-parte interim order dated 8.9.2017.
Mr.M.F. Baig appearing for the respondent- RPSC submitted that the ex-parte interim order dated 8.9.2017 can not (Downloaded on 29/06/2019 at 04:34:30 AM) (2 of 3) [CW-14800/2017] sustain and is wholly unsustainable as reservation for Jats of Districts Dholpur and Bharatpur in the OBCs category vide notification dated 23.8.2017 is only perspective in nature and does not attract to selections completed prior thereto. He submitted that in the instant case selections to the post of Lecturer (Electronics Engineering) in the Department of Technical Education were completed on 9.8.2017 and obviously in respect of such completed selection process the notification dated 23.8.2017 could not attract. Mr.M.F. Baig further submitted that in the circumstances the ex-parte interim order dated 8.9.2017 deserves to be set aside. Moreso as on the strength thereof the petitioner is pursuing the officers of RPSC in contempt proceedings even while the writ petition has not been yet finally decided.
Mr.Rohit Saini appearing for Mr.S.K. Singodiya for the petitioner seeks time. He however assured the Court that contempt proceedings, for alleged non- compliance with the (Downloaded on 29/06/2019 at 04:34:30 AM) (3 of 3) [CW-14800/2017] interim order dated 8.9.2017, would not be pursued during the pendency of the writ petition.
In view of the submission of Mr.Rohit Saini, this petition to be finally heard in the first week of August, 2019.
(ALOK SHARMA), J Himanshu Soni /375/50 (Downloaded on 29/06/2019 at 04:34:30 AM) Powered by TCPDF (www.tcpdf.org)