Citation : 2021 Latest Caselaw 9403 Raj
Judgement Date : 11 May, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5953/2021
Marudhar Balika Vidyapeeth Vidyapeeth Vidyawadi, (Higher Secondary), Kheemel, Station Rani, District Pali (Rajasthan) Through Its Joint Secretary, Shri Mukesh Kumar Bhandari S/o Deoraj Bhandari, Aged About 47 Years, Resident Of Rani.
----Petitioner Versus
1. Ku. Lata Sharma D/o Shri Mani Ram Sharma, Resident Of Plot No. 48, Bank Colony, Naka Madar, Ajmer.
2. The State Of Rajasthan, Through Its Secretary, Department Of Secondary Education, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan).
3. The District Education Officer (Secondary), Education Department, Pali.
4. The Director, Secondary Education, Rajasthan Bikaner.
----Respondents
For Petitioner(s) : Mr. Manoj Bhandari through Cisco
Webex App
For Respondent(s) : -
JUSTICE DINESH MEHTA
Order
11/05/2021
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-5953/2021]
3. Notices be given 'dasti' to learned counsel for the petitioner,
if so desired.
4. Meanwhile, if petitioner makes payment of its share as per
rules (10% of the amount), recovery of the amount pursuant to
the impugned order dated 01.02.2021 from petitioner shall remain
stayed.
5. It would be open for respondent No.1 to seek compliance of
rest of the directions against the State.
6. Connect with SB Civil Writ Petition No.3876/2021.
(DINESH MEHTA),J 4-Rahul/-
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