The Managing Committee Of ... vs Smt. Prabha Rani Sharma
2022 Latest Caselaw 1543 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1625/2022

The Managing Committee Of Marudhar Balika Vidyapeeth Vidyawadi (Higher Secondary), Kheemel, Station Rani, District Pali (Rajasthan) Through Its Joint Secretary Shri Mukesh Kumar Bhandari S/o Deoraj Bhandari, Aged About 47 Years, Resident Of Rani.

----Petitioner Versus

1. Smt. Prabha Rani Sharma W/o Shri Onkar Nath Sharma, Resident Of 85/40, Indraprasth Nagar, Kesri Colony, Adarsh Nagar, Ajmer, Rajasthan.

2. The State Of Rajasthan, Through Its Secretary, Department Of Secondary Education, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan).

3. The District Education Officer (Secondary), Education Department, Pali.

4. The Director, Secondary Education, Rajasthan, Bikaner.

                                                                      ----Respondents


For Petitioner(s)            :     Mr. Govind Suthar (through VC)
For Respondent(s)            :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

01/02/2022

It is submitted that the controversy involved in the present

case is squarely covered by the Division Bench judgment of this

Court rendered in the case of State of Rajasthan and Anr. v. The

Management Committee Sh. Bhagwan Das Todi College : 2016 (2)

WLC (Raj.) 1.

(2 of 2) [CW-1625/2022]

In view of the submissions made, issue notice. Issue notice

of the stay application also, returnable within a period of four

weeks.

Notices when issued be given 'dasti' to learned counsel for

the petitioner, if so desired.

Meanwhile, if the petitioner makes payment of its share as

per rules (10% of the amount), recovery of the amount pursuant

to the impugned order dated 14.09.2021 from the petitioner shall

remain stayed.

It would be open for the respondent No.1 to seek compliance

of rest of the direction against the State.

Connect with SBCWP No.3876/2021.

(ARUN BHANSALI),J 75-Rmathur/-

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