ZISHAN ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submit that in identical matters, Jaipur Bench of this Court has passed numerous interim-orders, and as late as on 16.09.2020 interim orders have been passed in favour of similarly situated petitioners.

(2.) Mr. M. S. Singhvi, learned Advocate General, submits that reply to the writ petition has been filed in SB Civil Writ Petition No.902/2020 (at Principal Seat) and hence, the matters be heard at this stage itself or prayer for grant of interim relief be considered afresh as Jaipur Bench had no occasion to consider the reply and submissions made by the State.

(3.) A reply to the writ petition has been filed today; the State's right to oppose grant of interim relief cannot be disputed. But nevertheless, this Court feels that the rule of consistency and propriety warrants that interim orders, as have been granted at Jaipur Bench, be granted in these cases too. [(1995) Suppl. SCC 461].