Daksha D/O Shri Bheemraj vs Sri Karan Narendra Agriculture ...
2021 Latest Caselaw 5633 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11406/2021

Daksha D/o Shri Bheemraj, Aged About 20 Years, R/o Dhani
Kumhara Wali, Ward No.9, Hanumangarh (Raj.)
                                                                   ----Petitioner
                                   Versus
1.     Sri Karan Narendra Agriculture University, Through Its
       Vice Chancellor, Jobner, District Jaipur
2.     The Coordinator, Jet / Pre-P.g. Entrance Examinations-
       2021, Sri Karan Narendra Agriculture University, Jobner,
       District Jaipur, Rajasthan
3.     The Dean, College Of Home Science, Udaipur University
       Campus, Udaipur (Raj.)
                                                                ----Respondents

For Petitioner(s) : Mr. Vikram Singh Nain For Respondent(s) : Mr. RA Katta

JUSTICE DINESH MEHTA

Judgment

06/10/2021

1. Mr. Katta, learned counsel appearing for the respondent No.2

informs the Court that pursuant to request/mail sent by the

petitioner, she has been given admission in subject Textile

and Apparel Designing in College of Home Science, Udaipur.

2. While highlighting that the petitioner had failed to deposit

requisite fees of Rs.1,000/- by the scheduled date i.e.,

7.9.2021, the petitioner was permitted to take part in on-

spot counselling and whereafter at her own request, she has

been accommodated.

3. In view of the aforesaid, the writ petition is dismissed as the

petitioner herself has taken admission at her own will and

(2 of 2) [CW-11406/2021]

volition in the subject Textile and Apparel Designing in

College of Home Science, Udaipur.

4. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

C P GOYAL /148

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