Sumit Sharma S/O Shri Badri Prasad ... vs The All India Council For ...
2022 Latest Caselaw 6019 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           D.B. Civil Special Appeal Writ No. 956/2022

                                       In

           S.B. Civil Misc. Writ Petition No. 8693/2022

1.     Sumit Sharma S/o Shri Badri Prasad Sharma, Aged About
       32 Years, H. No. 236, Nagar Palika Colony, Baran-325205,
       Dist.-Baran (Raj.)
2.     Mahendra Kumar S/o Kailash Chand, Aged About 32
       Years, H.no. 61-Harish Chand Colony, Jhalrapatan, Distt. -
       Jhalawar (Raj.)
3.     Kamlesh Kumar S/o Mohan Lal, Aged About 30 Years,
       R/o-Behind Havelli Resort, Devbhumi, Awasiya Colony
       Kota Road, Jhalawar City, Jhalawar-326001, (Raj)
4.     Chotu Lal S/o Kishan Chandra, Aged About 32 Years, R/o-
       17, Bawadi Ke Pass Gurajar Basti, Ladpura, Ranipura,
       Kota-325001, (Raj)
5.     Chandra Kailash Malav, S/o Jamana Lal Malav, Aged
       About 31 Years, R/o-Vilg. Kundi, Post -Munkya, Th.-
       Chhabra, Baran (Raj.)
6.     Bhairu Lal Patidar S/o Mohan Lal Patidar, Aged About 30
       Years, R/o-School Ke Pass, Tehsil Pidava, Semli Kham,
       Jhalawar-326036, (Raj)
                                                                  ----Appellants
                                   Versus
1.     The All India Council For Technical Education, Through Its
       Chairman, Nelson Mandela Marg, Vasant Kunj, New Delhi,
       110070
2.     The Principal, Government Engineering College, Baran,
       Village- Batawadi, Kota Road, Distt.-Baran, Rajasthan
3.     The Rajasthan Technical University, Through Its Vice
       Chancellor, Rawatbhata Road, Akelgarh, Kota (Raj.)
                                                                ----Respondents

For Appellant(s) : Mr. Devkrishna Purohit, Advocate For Respondent(s) : Mr. Hari Kishan Saini, Dy. Government Counsel

(2 of 2) [SAW-956/2022]

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

31/08/2022

Heard.

This appeal arises out of an interim order.

Learned counsel for the appellants would submit that the

issue raised in the writ appeal itself has been dealt with and an

order has been passed by this Court on 05.07.2022 in D.B. Special

Appeal (Writ) No. 118/2020.

We find that order dated 05.07.2022 was passed in writ

appeal against final order, whereas, the present case arises out of

the interim order. The appellants may pray for similar order before

the learned Single Judge, as has passed on 05.07.2022 in D.B.

Special Appeal (Writ) No. 118/2020, in the pending writ petition

before learned Single Judge.

With the liberty aforesaid, this writ appeal is disposed off.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /6

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