- (1.) Leave granted in the special leave petitions.
(2.) All the civil appeals arise out of the judgment of the Rajasthan High Court in a batch of writ petitions. There are three sets of appeals.
(3.) The Civil Appeals 2866/98, 2867/98, 2868/98, 3282/98, 4084/98 have been filed by the reserved candidates and arise out of (DB) CWPs. 2545/96, 2812/96, 3086/96, 2963/96 and 4918/97 respectively. Civil Appeal 3935/98 is filed by the general candidates and arises out of CWP 3080/96. The State of Rajasthan has filed C. A. Nos. 3147-3150/98 and they arise out of CWPs. 3086, 6208 and 4918/97 respectively. The Civil Appeals arising out of SLPs 9185-88/99 have also been filed by the State of Rajasthan and arise out of CWPs. 2545/96, 2675/96, 4726/97 (646/97) and 2963/96. The High Court has disposed of all the writ petitions by a common judgment dated 2-4-1988.;