Citation : 2021 Latest Caselaw 6536 Raj
Judgement Date : 4 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3876/2021
1. Managing Committee , Shah Goverdhan Lal Kaabra Teachers College(C.t.e.) Jodhpur, Ummaid Hospital Road, Geeta Bhawan , Jodhpur Through Its Secretary Shri Hari Gopal Rathi S/o Shri Late Shri Kishan Gopal Rathi Age 75 Years
2. Managing Committee, Shri Mashesh Shiksan Sansthan , Opp. Ummaid Hospital Road, Siwanchi Gate , Jodhpur Through Its Secretary Shri Hari Gopal Rathi S/o Shri Late Shri Kishan Gopal Rathi Age 75 Years
----Petitioners Versus
1. State Of Rajasthan, Through The Director / Commissioner , Secondary Education , Rajasthan , Bikaner
2. Shri Kamlesh Malpani S/o Shri Ram Niwas Malpani, R/o 53, Indra Vihar , Sector 7 (Ext.) , New Power House Road, Shastri Nagar , Jodhpur - 3.
----Respondents
For Petitioner(s) : Mr. D. D. Chitlangi
JUSTICE DINESH MEHTA
Order
04/03/2021
1. 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.
2. In view of the submissions made, issue notice. Issue notice
of stay application also, returnable within four weeks.
(2 of 2) [CW-3876/2021]
3. Notices be given 'dasti' to learned counsel for the petitioners,
if so desired.
4. Meanwhile, if petitioners make payment of their share as per
rules (20% of the amount), recovery of the amount pursuant to
the impugned order dated 11.06.2018 from petitioners shall
remain stayed.
5. If would be open for respondent to seek compliance of rest
of the directions against the State.
(DINESH MEHTA),J 134-A.Arora/-
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