1. The instant special appeal writ arises out of the judgment dated 12.03.2018 passed in S.B. Civil Writ Petition No.2549/2018, which has been decided in terms of the judgment dated 18.12.2017 passed in a bunch of writ petitions led by S.B. Civil Writ Petition No.7239/2017 (Surendra Kumar Vyas & Ors. Vs. State of Rajasthan & Ors.). The special appeal writ preferred against the said judgment dated 18.12.2017 has been dismissed by this Court, but the State Government has preferred a Special Leave Petition against the same, which is pending before Honble Supreme Court.
2. Thus, the instant Special Appeal Writ is adjourned sine die giving liberty to parties to file an application for taking up the matter no sooner the Special Leave Petition is decided.
