Sardar Patel Shikshan Sansthan vs Pandit Deen Dayal Upadhyaya ...
2021 Latest Caselaw 5520 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11352/2021

Sardar Patel Shikshan Sansthan, Aloda, Danta Ramgarh, Sikar
Through Its President Narayan Singh Burdak Son Of Murlidhar
Burdak, Age 41 Years, Resident Of Sardar Patel College,
Khatushyamji Road, Aloda, Tehsil Danta Ramgarh, Sikar.
                                                                  ----Petitioner
                                   Versus
Pandit Deen Dayal Upadhyaya Shekhawati University, Sikar
Through Its Registrar.
                                                                ----Respondent

For Petitioner(s)        :     Mr. Vijay Poonia
For Respondent(s)        :



                    JUSTICE DINESH MEHTA

                                Judgment

01/10/2021

1. It is asserted in the petition that pursuant to letter of intent

dated 4.9.2021, the petitioner had furnished a list of 16

faculties for approval of the respondent-University, out of

which, the University has approved 11 faculties, while 5

faculties have not been approved by the University as

according to it, they have been approved for some other

institutes (as has been indicated in letter dated 21.09.2021).

2. It is the case of the petitioner that immediately on receipt of

the communication dated 21.9.2021, the petitioner has

furnished requisite fees of Rs.40,000/- alongwith list of 5

other faculties for approval of the University so that the

activities of the petitioner-institute can run smoothly.

(2 of 2) [CW-11352/2021]

3. Learned counsel for the petitioner submits that even though

the petitioner has forwarded the list of 5 faculties vide its

letter dated 22.9.2021, the respondent-University has orally

showed its inability to constitute a committee for approval of

the faculties.

4. While highlighting that the petitioner-institute is running out

of time, as the approval is required by 4.11.2021, learned

counsel submits that the appropriate direction be issued to

the respondent-University in the present factual backdrop.

5. Having heard learned counsel for the petitioner and upon

perusal of the material available on record, this Court deems

it appropriate to dispose of the present writ petition with a

direction to the respondent-Univesity to constitute a

Committee for approval of the list of faculties given by the

petitioner vide communication dated 22.9.2021 as early as

possible, preferably within a period of three weeks from the

date of placing a fresh representation and a copy of

communication dated 22.9.2021 alongwith a certified copy of

the order instant.

6. It is made clear that aforesaid direction to decide the

petitioner's representation has been issued only with a view

to ensure expeditious redressal of petitioner's grievance. The

same may not be construed to be an order to decide the

representation in a particular manner.

7. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

C P GOYAL /165

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