Madan Singh vs State Of Rajasthan
2021 Latest Caselaw 15686 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5458/2021

Madan Singh S/o Banvir Singh, Aged About 38 Years, R/o Aadikakar, Godaji Ka Gaon, Tehsil Bhim, District Rajsamand (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of College Education, Government Secretariat, Rajasthan, Jaipur.

2. Government Dungar College, Bikaner Through Its Principal.

3. The Coordinator, Ptet - 2020, Government Dungar College, Bikaner.

4. Aravali Shikshak Prashikshan Mahavidhyalaya, Udaipur Through Its Principal

----Respondents

For Petitioner(s) : Mr. Rajendra Singh Chouhan.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

18/10/2021

Counsel for the petitioner submits that the petitioner applied

for admission in B.Ed course for academic session 2020-21.

As the B.Ed course for which the petitioner is asking for his

admission has already been completed, no relief can be granted to

the petitioner.

The writ petition is dismissed accordingly.

However, the counsel for the petitioner submits that he will

move an appropriate application for refund of the fee deposited by

the petitioner before the competent authority.

(2 of 2) [CW-5458/2021]

It is ordered that in case, the petitioner prefers an

appropriate application for refund of the fee deposited, the same

will be considered strictly in accordance with law.

(VINIT KUMAR MATHUR),J

23-Anil Singh/-

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