- (1.) The matter is taken up for hearing through video conferencing.
(2.) Heard learned counsel for the parties.
(3.) It is submitted by learned counsel for the petitioners that in similar S.B.Civil Writ Petition No.4068/2020 (Shri Guru Jambheshwar Research & Edu. Inst. Jodhpur Vs. State of Rajasthan & Ors.), notices have been issued and interim order has been passed by this Court on 24.03.2020. The relevant part of the aforesaid order dated 24.03.2020 reads as under:- "3. In view of the submissions made and the interim orders previously passed, the respondents are directed to accept the application of the petitioner pursuant to the Policy, in case, the same is filed by the petitioner by 06.05.2020 and deal with the same appropriately. However, the same would remain subject to the final outcome of the present writ petition. 4. However, passing of the order for the petitioners today would not preclude the respondents from filing application seeking vacation/modification of the interim order." ;