- (1.) We have heard learned counsel for the pies.
(2.) The notices were issued of this petition on 3.3.2006. On 1.5.2006, Mr. S.K.Vyas, Govt. Advocate, had appeared on behalf of the State. He is not present.
(3.) Mr. Yashpal Khileree on behalf of Mr. G.R.Punia, who is appearing for respondent No.2-the Registrar General, High Court of Judicature for Rajasthan, Jodhpur, has sought an adjournment. Since the High Court has admitted the case of the petitioner, we do not propose to adjourn the matter.;