Aditya Yadav @ Adityawesh S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 1651 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 18519/2019

                                    Aditya Yadav @ Adityawesh S/o Shri Salun Singh
                                                                                                            ----Petitioner
                                                                        Versus
                                    State Of Rajasthan
                                                                                                          ----Respondent

For Petitioner(s) : Mr. Sudhir Yadav For Respondent(s) : Mr. Naman Jain for Mr. Vinod Kumar Gupta

HON'BLE MR. JUSTICE SAMEER JAIN

Order

21/02/2022 Learned counsel for the petitioner submits that recently

Hon'ble Apex Court has pronounced a judgment of Jigya Yadav

(Minor) (Through Guardian/Father Hari Singh) Vs. CBSE

(Central Board of Secondary Education) & Ors. reported in

(2021) 7 SCC 535.

The respondents are directed to consider the

representation of the petitioner in light of the said judgment and

in the facts and circumstances.

If the said representation be filed, the same be

considered expeditiously within a period of four weeks and the

said application be considered sympathetically.

List on 31.03.2022.

(SAMEER JAIN),J

JKP/28

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