JUDGEMENT
VEERENDR SINGH SIRADHANA,J. -
(1.) Matter comes up an application (I.A. No.36433/2018), instituted on behalf of the State-respondents so also private respondents, with a prayer for vacation of the ex-parte interim order dated 11th May, 2018.
(2.) The petitioners belonging to the category of ex-servicemen, who have instituted the present writ application for implementation of Notification dated 17th April, 2018, providing 5% reservation in State services.
(3.) Heard and considered.;
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