Dav College Trust And Management ... vs State Of Rajasthan
2021 Latest Caselaw 9230 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6514/2021

DAV College Trust AND Management Society, New Delhi Through Manager, DAV Centarary Public School, Hanumangarh.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Local Bodies, Government Secretariat Government Of Rajasthan, Jaipur.

2. Director, Department Of Local Bodies, Swayat Shashan Bhawan Civil Lines, Jaipur, Rajasthan.

3. Commissioner, Nagar Parishad, Hanumangarh.

----Respondents

For Petitioner : Ms. Naina Saraf (through VC) For Respondent No.3 : Mr. Sanjay Nahar (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/04/2021

Heard learned counsel for the petitioner Ms. Naina Saraf and

learned counsel for the respondent No.3 Mr. Sanjay Nahar.

Issue notice to the respondent Nos. 1 and 2 only, returnable

within a period of six weeks.

In the meantime, effect and operation of the order dated

15.02.2021 (Serial No.18988) and notice dated 15.02.2021

(Serial No.18989) issued by the respondent No.3 shall remained

stayed.

(VIJAY BISHNOI),J

6-akash/-

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