Dr. Dinesh Kumar vs Union Of India And Ors
2022 Latest Caselaw 14586 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 16999/2017 Dr. Dinesh Kumar

----Petitioner Versus Union Of India And Ors.

----Respondent Connected With

1. D.B. Civil Writ Petition No. 17000/2017

2. D.B. Civil Writ Petition No. 17119/2017

For Petitioner(s) : Dr. Nikhil Dungawat For Respondent(s) : Mr. Deepesh Singh Beniwal Mr. Rishabh Handa for Mr. Girish Joshi

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

12/12/2022

The petitioners have challenged validity of UGC

Regulations (3rd Amendment), Regulations, 2016) dated

04.05.2016 and UGC Regulations (4th Amendment), 2016

dated 11.07.2016 through this writ petition.

Shri Deepesh Singh Beniwal has drawn attention to the

Division Bench judgment of this Court in the case of Ravindra

Singh Shekhawat & 39 Ors. vs. Union of India & Ors. reported

in 2013(5) WLC (Raj.) 55, whereby the validity of the same

regulations has been upheld. He further submits that the

above judgment was assailed before Hon'ble the Supreme

Court and the SLP too was dismissed.

(2 of 2) [CW-16999/2017]

Shri Dungawat, learned counsel prays for time to

complete his instructions.

List on 10.01.2023.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

77-Taruna/-

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