Rajasthan High Court - Jodhpur
Raj College Of Education vs State Of Rajasthan ... on 5 October, 2023
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:32851]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Misc Application No. 238/2023
Raj College Of Education, Sh-37, Sithal, Jhunjhunu, Rajasthan
Through Its Secretary Pyarelal S/o Shri Harphool Singh, Aged
About 49 Years.
----Petitioner
Versus
State Of Rajasthan, And Anr.
----Respondent
For Petitioner(s) : Mr. Vikas Bijarnia.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
05/10/2023
This civil misc. application has been preferred seeking
correction in order dated 19.07.2023 passed by this Court in S.B.
Civil Writ Petition No.7861/2022.
For the reasons mentioned in the application, the same is
allowed.
Accordingly, the order dated 19.07.2023 is substituted by the
following:-
"1. Learned counsel for the petitioner submits that the
controversy involved in the present case is squarely covered
by the judgment dated 23.10.2021 passed by this Court in
the bunch of writ petitions led by Surender Kaur
Memorial College of Higher Education Vs. State of
Rajasthan & Ors., S.B. Civil Writ Petition No.2359/2021 as
well as the judgment dated 11.01.2022 passed by this
Court in S.B. Civil Writ Petition No.529/2022, Shree S.r.
Shikshak Prashikshan Mahavidhalaya, Bhainsawa Vs.
State of Rajasthan & Ors.
2. Learned counsel for the petitioner submits that the
petitioner may be permitted to file a representation before
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[2023:RJ-JD:32851] (2 of 2) [WMAP-238/2023]
the respondent No.1 and the respondent No.1 may be
directed to decide the same expeditiously. He further
submits that the judgments passed by this Court on
23.10.2021 and 11.01.2022 may also be considered by the
respondent No.1 while disposing of the representation.
3. In view of the limited prayer made by the learned
counsel for the petitioner, the petitioner may prefer a
representation to the respondent No.1 along with the copy
of the judgment of Surender Kaur Memorial College of
Higher Education (supra) as well as the copy of the
judgment of Shree S.r. Shikshak Prashikshan
Mahavidhalaya, Bhainsawa (supra), and the respondent
No.1 shall decide the same strictly in accordance with law.
While deciding the representation of the petitioner, the
respondent No.1 shall also take into consideration the
aforementioned judgments and decide the said
representation expeditiously preferably within a period of
three months from the date of receipt of such
representation.
4. The present writ petition is disposed of in the above
terms. All pending applications also stand disposed of."
The aforementioned order dated 19.07.2023 shall be read
accordingly.
(DR.PUSHPENDRA SINGH BHATI), J.
440-/Jitender//-
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