JASWINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (IA No. 1/19) preferred on behalf of Rajasthan High Court for modification of the interim order dtd. 13/2/2019 passed by this Court, which reads as under:

(2.) Learned counsel appearing for the respondents/applicants submits that though not identical to the facts of the present case, but pertaining to the same recruitment, a controversy came before the Supreme Court and later before this Court at Jaipur Bench, where in-service candidates claiming themselves to be eligible for being appointed to the post advertised, sought a writ in the nature of mandamus. Initially, the Supreme Court was pleased to grant interim order, but later on vide order dtd. 10/5/2019 passed in SLP No. 14156/2015 (Dheeraj Mor v. Hon'ble High Court of Delhi), the prayer for grant of interim order was refused. The operative portion of the order dtd. 10/5/2019 passed by Supreme Court reads as under:

(3.) Learned counsel submitted that in the light of order dtd. 10/5/2019 an application was preferred on behalf of Rajasthan High Court for modification being I.A. No. 65564/2019 in W.P. (C) No. 1302/2018 (Ramavtar Pareek and Ors. v. Rajasthan High Court and Ors.) before the Supreme Court, wherein the Supreme Court passed the following order on 24/5/2019: