SHASHI BALA MEENA Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) A preliminary objection has been raised by the registry that this appeal, against the interim order is not maintainable.

(2.) Learned counsel for the appellant submits that in order dated 29.11.2004, learned Single Judge has ordered that the petitioner be listed after four weeks. He further submits that the main examinations are going to be held from 2.12.2004, therefore, after four weeks nothing survives in the writ and in that case, it is almost dismissal of the writ petition.

(3.) Considering this fact, this appeal against the interim order is maintainable. The objection raised by the registry is overruled.