- (1.) Counsel for the petitioners submitted that the same' issue has been considered by Co-ordinate Bench of this court in the matter of Jinendra Kumar Meena Vs. State of Rajasthan, (CWP 6842/2020) in which on 02.07.2020 following order was passed:- Mr. Harshal Tholia, Adv. is present in the court and directed to accept notices on behalf of the respondents. Learned counsel for the petitioners is directed to serve a copy of the writ petition to Mr. Harshal Tholia, Adv. Registry is directed to reflect name of Dr.Vibhuti Bhushan Sharma, AAG in the cause list. Learned counsel for the respondents seeks time to file reply. Learned counsel for the petitioners submits that in similar cases, this Court has passed interim order, permitting the petitioners to participate in the recruitment process on the provisional basis. This Court, as an interim measure directs the respondents to allow the petitioners provisionally to participate in the recruitment process and to take online/offline forms of the petitioners. Learned counsel for the respondents is free to file application for modification/vacation of the interim order after filing of the reply.
(2.) List the matter along-with S.B. Civil Writ Petition No.6722/2020.
(3.) In that view of the matter, issue notice to the respondent/s.;