BHOOP RAJ JATAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) These appeals have been listed for consideration of this Court on an application No.1/2021 moved by the State of Rajasthan in D.B. Special Appeal (Writ) No.427/2020 for issuing necessary direction in order to secure the ends of justice.

(3.) This bunch of appeals has been preferred against a common order dated 14.08.2020 passed by the learned Single Bench of this Court whereby, while admitting the writ petitions, the stay applications filed by the writ petitioners in a bunch of writ petitions led by S.B. Civil Writ Petition No.4605/2020 were disposed of. The directions given by the learned Single Judge, at para No.28 of the impugned order, which is reproduced herein below, are the bone of contention between the parties to the litigation: