Management Committee vs Smt. Rekha Bhargav
2021 Latest Caselaw 3058 Raj

(1 of 2) [CW-1550/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1550/2021

Management Committee, Shri Mahila Jagriti Parishad, Balika Madhyamik Vidhyalaya, Sadulganj, Bikaner Through Secretary Smt. Bindu Bishnoi W/o Shivraj Bishnoi Age 64 Year Official Address Shri Mahila Jagriti Parishad, Panchsil Circle, Sadulganj, Bikaner.

----Petitioner Versus

1. Smt. Rekha Bhargav W/o Jaisingh Bhargav, R/o Kumedaan Ji Ka Dera, K.e.n. Road, Bikaner.

2. Director, Department Of Primary Education, Rajasthan, Bikaner.

----Respondents

For Petitioner(s) : Mr. Muktesh Maheshwari.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

04/02/2021

It is submitted that the controversy involved in the present

case is squarely covered by the Division Bench judgment of this

Court rendered in the case of State of Rajasthan & Anr. Vs. The

Management Committee Sh. Bhagwan Das Todi College, reported

in 2016(2) WLC (Raj.) 1.

In view of the submissions made, issue notice. Issue notice

of the stay application also, returnable within a period of four

weeks.

Notices when issued be given 'dasti' to learned counsel for

the petitioner.

(2 of 2) [CW-1550/2021]

Meanwhile, if petitioner makes payment of its share as per

rules (30% of the amount), recovery of the amount pursuant to

the impugned order dated 11.02.2020 (Annex.-6) from petitioner

shall remain stayed.

It would be open for respondent No.1 to seek compliance of

rest of the directions against the State.

Connect with SBCWP No.13096/2020.

(ARUN BHANSALI),J

40-PKS/-

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