Guru Nanak Girls Senior Secondary ... vs Veena Madan
2021 Latest Caselaw 17310 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16089/2021

Guru Nanak Girls Senior Secondary School, Sri Ganganagar, Through Its Secretary Shri Jintendra Singh S/o Late Shri Makhan Singh, Aged About 52 Years, R/o 5N Block, Sriganganagar (Raj.).

----Petitioner Versus

1. Veena Madan W/o Sunil Kumar Madan, 104, P Block, Sriganganagar (Raj.).

2. Smt. Manjula Sharma W/o Shri Rajendra Prasad Sharma, Ward No. 13, Pureani Abadi, Near New Sabzimandi, Sriganganagar.

3. Smt. Veena Nagpal W/o Rajpal Nagpal, 76 P Block, Sri Ganganagar.

4. Sardul Singh S/o Shri Nakshatra Singh, Vinobhabasti, Sriganganagar.

5. The Director, Secondary Education, Government Of Rajasthan, Bikaner.

6. The Rajasthan Non Government Education Institution Tribunal, Jaipur.

----Respondents

For Petitioner(s) : Mr. Surendra Thanvi.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

20/11/2021

It is submitted by learned counsel for the petitioner that

though the Division Bench judgment of this Court in State of

Rajasthan & Anr. vs. The Management Committee Sh. Bhagwan

Das Todi College was cited before the Tribunal, the Tribunal has

directed instead to ensure compliance from the petitioner

regarding the said judgment, the implication thereof would be that

(2 of 2) [CW-16089/2021]

the petitioner would be required to pay the entire amount due to

the respondent No.1, which would be contrary to the directions

contained in the judgment of Sh. Bhagwan Das Todi College

(supra).

It is submitted by learned counsel for the petitioner that the

petitioner has already paid its share i.e. 20% of the amount in

terms of order dated 24.3.2021.

In view of the submissions made, issue notice to

respondents.

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

the petitioner.

In the meanwhile and until further orders, if petitioner has

made the payment of its liability i.e. 20% in terms of the order

dated 24.3.2021, rest of the order passed by the Tribunal qua the

petitioner shall remain stayed. It would be open for respondents

No.1 to 4 to seek the compliance of rest of the direction against

the State.

Connect to S.B.C.W.P. No.3969/2018.

(ARUN BHANSALI),J

26-Sumit/-

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