HIMANSHU TIRTHANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants have filed the appeal challenging the order dated 06.12.2019 passed by the learned Single Judge, whereby, writ petition filed by the appellants was dismissed.

(2.) Learned state counsel has pointed out that the similar issue was dealt by the Division Bench Principal Seat at Jodhpur in D.B. Special Appeal Writ No.176/2020 alongwith connected matters and the appeal was dismissed vide order dated 20.07.2020. The present appeal is covered by the decision dated 20.07.2020.

(3.) Learned counsel for the appellants, on the other hand, has submitted that the appeal filed by the appellants was on a different footing. Appellants had filed petition challenging the notification dated 13.02.2019 for reservation of More Backward Classes (MBC) and notification dated 19.02.2019 for reservation of Economically Weaker Section (EWS). Learned Single Judge dismissed the writ petition filed by the appellants alongwith other connected petitions.