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Niji College Samiti, Jodhpur vs State Of Rajasthan
2021 Latest Caselaw 15392 Raj

Citation : 2021 Latest Caselaw 15392 Raj
Judgement Date : 4 October, 2021

Rajasthan High Court - Jodhpur
Niji College Samiti, Jodhpur vs State Of Rajasthan on 4 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8556/2021

Niji College Samiti, Jodhpur, Sambhag Rajasthan, Having Its Registered Address As Plot No. 10B, Bhagwati Colony Sector B, High Court Colony Road, Jodhpur, Through Its Secretary Virendra Mathur Son Of Badri Narayan Mathur, Age About 44 Years, Resident Of Plot No. 10B, Bhagwati Colony Sector B, High Court Colony Road, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Government Department Of Higher Education, Government Of Rajasthan, Secretariat, Jaipur.

2. The Coordinator Pre D.l.ed Exam 2020 And Registrar, Examination Department Exam, Rajasthan, Bikaner.

----Respondents

For Petitioner(s) : Mr. BS Sandhu For Respondent(s) : Mr. KK Bissa Mr. Himanshu Shrimali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

Learned counsel for the petitioner is directed to furnish an

additional affidavit to this effect that the respondent-Department

is withholding money collected by it from the students of the

private colleges only with the intention to earn interest on it.

List on 22.10.2021.

(VIJAY BISHNOI),J

Surabhii/27-

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