- (1.) Heard on the misc. application.
(2.) Mr Tushar Mehta, learned Additional Solicitor General appearing for the applicants-respondents No.1 to 3, prays for suspension of the judgment dated 9.12.2016 for a period of one month or for such reasonable period, as this court may deem just and proper in the facts and circumstances of the case. It is to enable the applicants to invoke appellate jurisdiction of the Apex Court in the meantime.
(3.) Learned Additional Solicitor General submits that in the judgment dated 9.12.2016, an important constitutional issue is involved thus the State Government has decided to approach the Supreme Court, however, filing of the Special Leave Petition (SLP) would take time thus application to suspend operation of the judgment dated 9.12.2016 was filed on 12.12.2016 itself. He further submits that process of recruitment was started but appointments cannot be made with the benefit of reservation pursuant to the Rajasthan Special Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2015 (for short 'the Act of 2015') unless the operation of the judgment is suspended. ;