Lal Chand Mujral vs Rajhans Upadhyay And Ors
2022 Latest Caselaw 10227 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 990/2016

Arun Kumar Jain

----Petitioner Versus Rajhans Upadhyay And Ors

----Respondent Connected With

1. S.B. Writ Contempt No. 1014/2016

2. S.B. Writ Contempt No. 18/2017

3. S.B. Writ Contempt No. 71/2017

4. S.B. Writ Contempt No. 517/2017

5. S.B. Writ Contempt No. 519/2017

6. S.B. Writ Contempt No. 525/2017

7. S.B. Writ Contempt No. 548/2017

8. S.B. Writ Contempt No. 662/2017

9. S.B. Writ Contempt No. 663/2017

10. S.B. Writ Contempt No. 768/2017

11. S.B. Writ Contempt No. 1046/2017

12. S.B. Writ Contempt No. 1116/2017

13. S.B. Writ Contempt No. 1276/2017

14. S.B. Writ Contempt No. 1277/2017

15. S.B. Writ Contempt No. 1286/2017

16. S.B. Writ Contempt No. 1329/2017

17. S.B. Writ Contempt No. 1334/2017

18. S.B. Writ Contempt No. 1484/2017

19. S.B. Writ Contempt No. 1491/2017

20. S.B. Writ Contempt No. 51/2018

21. S.B. Writ Contempt No. 610/2018

22. S.B. Writ Contempt No. 660/2018

For Petitioner(s) : Mr. Manoj Bhandari, Sr. Advocate Mr. Dharamveer Singh Mr. Bheemkant Vyas Mr. Sanjeet Purohit Mr. Abhishek Sharma Mr. Rajendra Soni

(2 of 2) [WCP-990/2016]

For Respondent(s) : Mr. Manish Vyas, AAG Mr. Kailash Choudhary Mr. R.S.Mali Ms. Shivani Mutha

Commissioner, College Education (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/08/2022

Pursuant to the directions given by this Court on 05.05.2022,

a compliance report is filed on behalf of the Commissioner, College

Education on 19.05.2022.

In counter to the compliance report, various affidavits have

been filed on behalf of some of the petitioners alleging therein

that the due amount has not been paid to them.

The Commissioner, College Education has frankly admitted

that some of the due amount has not been paid to the petitioners,

however, assures this Court that the due amount to all the

petitioners will be paid positively within a period of five weeks.

Taking into consideration the assurance given by the

Commissioner, College Education, list these matters on

08.09.2022.

If the due payment is not paid to the petitioners by the next

date of hearing, the Commissioner, College Education shall remain

positively present before this Court on the next date of hearing.

(VIJAY BISHNOI),J

7-AjaySingh/-

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