MOHAN LAL SUKHADIYA UNIVERSITY Vs. BHEEM RAJ PATEL

JUDGEMENT

(1.) Challenge has been made in the present special appeals to the orders dated 15.07.2021 passed by the Hon'ble Single Judge in S.B. Civil Writ Petition No. 7673/2021 and 7671/2021, which are reasoned interim orders, by which the Hon'ble Single Judge admitted the writ petitions filed by the private respondents-writ petitioners and directed the stay of the operation of the orders dated 02.06.2021(Annexure 34&35) i.e. orders of discharge. (since the private respondents-writ petitioners were under probation) The issue involved in the present case has been dealt with by the Hon'ble Single Judge in paragraphs 13 and 14 of the impugned orders, which are quoted herein below:-