ARVIND SINGH RATHORE Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Registry is directed to connect these cases together. Learned counsel for the respondent Mr.MF Beg intends to file additional affidavit and copy of the same will be supplied to learned counsel for the appellants.

(2.) Learned counsel for the appellants Dr.Abhinav Sharma submits that after the order dated 25 th May, 2022, was passed by learned Single Judge, the respondents are proceeding ahead in finalizing the recruitment process and they have also declared the result of interview.

(3.) Learned counsel for the appellants submitted that interim protection may be given by this Court.