Rajasthan University Of Health ... vs Abhay Raj Meena Son Of Shri Kaluram ...
2021 Latest Caselaw 6219 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      D.B. Special Appeal Writ No.910/2021

                                    Rajasthan University Of Health Sciences
                                                                                                            ----Appellant
                                                                            Versus
                                    Abhay Raj Meena Son Of Shri Kaluram Meena
                                                                                                          ----Respondent

For Appellant(s) : Mr. Ravi Chirania For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE KUMARI JUSTICE REKHA BORANA

Order

08/11/2021

Learned counsel for the University stated that the

respondent original petitioner has already taken the examination

by virtue of judgment of the learned Single Judge and the result is

declared and he has passed. However, the principle laid down by

the learned Single Judge requires re-consideration and large

number of other students though strictly speaking not similarly

situated, have been granted benefit of extension of time in

declaring the result of examination, which is contrary to the

statute framed by the University.

Issue notice, returnable on 26/11/2021 to be heard along

with D.B. Special Appeal (Writ) No.782/2021 and connected

appeals.

(REKHA BORANA),J (AKIL KURESHI),CJ

Anil Goyal-PS/BM Gandhi-PS/8

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