Dr. Ramakant Sharma vs Mohan Lal Sukhadia University And ...
2021 Latest Caselaw 7223 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4568/2018

Dr. Ramakant Sharma S/o Shri Udai Nand Sharma, Resident Of Gautam Gali, Gundiya Bheru, Udaipur.

----Petitioner Versus

1. Mohan Lal Sukhadia University, Udaipur Through Its Registrar.

2. The Population Reseacrh Center, Through Its Honourary Director, Mohan Lal Sukhadia University, Udaipur.

3. The Secretary, Department Of Higher Education, Secretariat, Jaipur Rajasthan.

4. The Union Of India Through The Secretary, Stats PRC, Government Of India, Ministry Of Health And Welfare, Nirman Bhawan, New Delhi - 110 011.

----Respondents

For Petitioner(s) : Mr. Govind Suthar for Mr. Manoj Bhandari For Respondent(s) : Mr. Rajesh Punia Mr. Himanshu Shrimali Mr. Mahaveer Bhanwaria

JUSTICE DINESH MEHTA

Order

15/03/2021

I.A. No.1/2021:

For the reasons stated, the application seeking preponement

of date is allowed. The matter is taken up for consideration today

itself.

Mr. Govind Suthar, learned counsel for the petitioner makes a

categorical statement that the controversy involved is no more res

integra as the same has been settled by the Single Bench of this

(2 of 2) [CW-4568/2018]

Court in the matter of Dr. Dharam Raj Joshi Vs. Mohan Lal

Sukhadia University, Udaipur & Ors. (S.B. Civil Writ Petition

No.9780/2014) decided on 22.11.2016.

Learned counsel for the petitioner further submits that the

said judgment has been affirmed by the Hon'ble Division Bench of

this Court in Mohan Lal Sukhariya University & Anr. Vs. Dharamraj

Joshi & Ors. (D.B. Civil Special Appeal (Writ) No.05/2017) decided

on 20.02.2017.

Learned counsel for the respondents Mr. Rajesh Punia and

Mr. Himanshu Shrimali are not in a position to refute that the

controversy in question is squarely covered by the aforesaid

judgment and the present dispute is identical.

In light of the aforesaid position of law, this Court deems it

appropriate to allow the present writ petition in the same terms as

that of Dr. Dharam Raj Joshi (supra) and the directions given in

the said judgment shall be applicable in the present petition also.

Stay petition stands disposed of accordingly.

(DINESH MEHTA),J 445-Ramesh/-

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