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Adarsh Mahavidyalaya vs State Of Rajasthan
2021 Latest Caselaw 12721 Raj

Citation : 2021 Latest Caselaw 12721 Raj
Judgement Date : 13 August, 2021

Rajasthan High Court - Jodhpur
Adarsh Mahavidyalaya vs State Of Rajasthan on 13 August, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9750/2021

Adarsh Mahavidyalaya, Adarsh Shikshan Prashikshan Sansthan, Deu, Nagaur Through Its Secretary Manisha W/o Shri Onkar Singh, Aged About 43 Years, R/o Vpo Deu, Tehsil Khinvsar, District Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Higher Education, Government Of Rajasthan, Secretariat, Jaipur.

2. The Commissioner, College Education, Rajasthan, Jaipur, Directorate Of College Education, Rajasthan, Jaipur.

3. The Registrar, Maharishi Dayanand Saraswati University, Ajmer.

4. The Deputy Registrar (Acad. Ii), Maharishi Dayanand Saraswati University, Ajmer.

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Vivek Shrimali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/08/2021

By way of this writ petition, the petitioner-institution is

claiming that the respondent- University is not inspecting the

petitioner-institution for granting affiliation to start BA Course with

additional students though the petitioner- institution has already

deposited Rs.20,000/- as inspection fees.

Reply to the writ petition has been filed on behalf of

respondent- University, in which, it is alleged that the petitioner-

institution had never deposited Rs.20,000/- as inspection fees for

(2 of 2) [CW-9750/2021]

affiliation of increased intake capacity and a forged entry is

mentioned in the copy of the application (Annex.-4) annexed with

this writ petition.

Learned counsel appearing for the respondent-University has

submitted that along with the reply to the writ petition, the

respondent-University has annexed the photo copy of original

application (Annex.-R3/3) submitted by the petitioner-institution,

in which there is no entry/mention of Rs.20,000/-.

Learned counsel for the petitioner seeks some time to clarify

the position.

List on 23.08.2021.

(VIJAY BISHNOI),J

Surabhii/50-

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