DEVENDRA NEHRA Vs. COORDINATOR JET

JUDGEMENT

(1.) These matters come up for consideration of application under Article 226(3) of the Constitution of India filed by respondent No.1 for vacating the interim order dtd. 14/12/2021 passed by this Court.

(2.) It may be noted that when 4 writ petitions out of the present batch of writ petitions came for motion hearing before this Court on 25/11/2021, the matters were ordered to be listed on 1/12/2021 while reflecting name of Mr. K.S. Rajpurohit, learned Addl. Advocate General for the State of Rajasthan in the cause- list.

(3.) Meanwhile, various other writ petitions came to be filed and all these petitions were tagged and heard for interim relief on 14/12/2021. Upon considering the petitioners' contention that the respondents have permitted Maharana Pratap University as well as other state run universities to conduct counselling for their vacant seats, without affording such opportunity to the private institutions/colleges including the petitioners, this Court passed an interim order directing the respondent No.1 and 2 to conduct one additional counselling, permitting all the remaining Institutions including private institutions to participate for their vacant/remaining seats. The order was also passed because the Court felt that keeping 2212 seats vacant out of total 7712 seats would be to nobody's advantage.