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Laxman Ram vs Jai Narain Vyas University, ...
2021 Latest Caselaw 15526 Raj

Citation : 2021 Latest Caselaw 15526 Raj
Judgement Date : 5 October, 2021

Rajasthan High Court - Jodhpur
Laxman Ram vs Jai Narain Vyas University, ... on 5 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12821/2021

Laxman Ram S/o Birbal Ram, Aged About 29 Years, R/o Near Hnauman Mandir, Ganwai Talab, V/p Ummednagar, Via Mathaniya, Tehsil Tiwari, District Jodhpur, Rajasthan.

----Petitioner Versus

1. Jai Narain Vyas University, Jodhpur, Through Its Registrar.

2. Registrar, Jai Narain Vyas University, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Prashant Panwar For Respondent(s) : Mr. Deepesh Beniwal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/10/2021

Learned for the petitioner does not want to press

this writ petition, however, seeks liberty for the petitioner

to move an appropriate representation before the

respondent - University. It is further prayed that the

respondent - University be directed to decide the

representation of the petitioner expeditiously.

In view of the above, this writ petition is dismissed

as not pressed with liberty to the petitioner to move an

appropriate representation before the respondent -

University for ventilating his grievances.

(2 of 2) [CW-12821/2021]

It is expected that if any such representation is filed

by the petitioner within ten days from today, the

respondent - University shall consider and decide the

same strictly in accordance with law.

(VIJAY BISHNOI),J

238-msrathore/-

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