Managing Committee, Tapovan ... vs Bhajanlal Sharma
2021 Latest Caselaw 4898 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2605/2021

Managing Committee, Tapovan Manovikas Vidhyalaya, Sriganganagar, 4 M.l., Suratgarh Road, Post Office 5-E-Choti, Sriganganagar (Raj.) Through Its Secretary, Sumer Mal Borad S/o Shri Laxmi Chand, By Caste Borad, Aged About 65 Years, R/o 45, Opposite Sihag Hospital, Vinayak Vihar, Sriganganagar (Raj.).

----Petitioner Versus

1. Bhajanlal Sharma S/o Shri Moolaram Sharam, Aged About 49 Years, By Caste Brahmin, R/o Village Dungar Singhpura, Post Ganeshgarh, District Sriganganagar (Raj.).

2. Brijlal S/o Shri Ramrakh, Aged About 37 Years, By Caste Jat, R/o Siddharth Colony, 5-E-Choti, Sriganganagar (Raj.).

3. Dhananjay Kumar Singh S/o Shri Mithilesh Singh, Aged About 43 Years, By Caste Rajput, R/o House No. 444, Homeland City, Suratgarh Road, Sriganganagar District Sriganganagar (Raj.).

4. Om Prakash Jain S/o Shri Vriddhi Chand Jain, Aged About 54 Years, By Caste Jain, R/o Suraj Vriddhi Bhawan, 5 Hanuman Colony, Gali No. 3, V.p.o. E-Choti.

5. Vinod Kumar Juneja S/o Shri Chhaganlal Juneja, Aged About 52 Years, By Caste Arora, R/o House No. 192, Vinoba Basti, Sriganganagar, District Sriganganagar (Raj.).

6. The Director, Primary Education, Bikaner (Raj.).

----Respondents

For Petitioner(s) : Mr. Surendra Thanvi for Mr. Sanjeet Purohit

JUSTICE DINESH MEHTA

Order

22/02/2021

(2 of 2) [CW-2605/2021]

1. Learned counsel for the petitioner submits that the petitioner

- Institution is running a school of deaf and dumb and is a 100%

aided institution.

2. Learned counsel further submits that in light of 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, the petitioner - Institution is not required to pay any amount.

3. The matter requires consideration.

4. Admit. Issue notice. Issue notice of stay application also.

5. Meanwhile, recovery of the amount pursuant to the

impugned order dated 08.09.2020 from the petitioner shall remain

stayed.

6. Connect with SB Civil Writ Petition No.16904/2019.

(DINESH MEHTA),J 82-A.Arora/-

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