Hanuman Sahai Meena S/O Shri Rewad ... vs University Of Rajasthan
2022 Latest Caselaw 1674 Raj/2

Citation : 2022 Latest Caselaw 1674 Raj/2
Judgement Date : 22 February, 2022

Rajasthan High Court

Hanuman Sahai Meena S/O Shri Rewad ... vs University Of Rajasthan on 22 February, 2022

Bench: Mahendar Kumar Goyal

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 11497/2021
                                   Hanuman Sahai Meena S/o Shri Rewad Ram Meena
                                                                                                        ----Petitioner
                                                                        Versus
                                   University Of Rajasthan and Anr.
                                                                                                     ----Respondents

                                   For Petitioner(s)           :    Mr. B.R. Rana
                                   For Respondent(s)           :    Mr. Ajit Maloo with
                                                                    Mr. Pratyush Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 22/02/2022 The matter comes up on an application (1/2022) filed by the

petitioner seeking disposal of the writ petition in the light of

judgment dated 26.11.2021 passed by this Court in case of Raj

Kumar Verma vs. University of Rajasthan: SBCWP

No.20841/2012. Learned counsel for the petitioner submitted

that the controversy involved herein stands covered by the

aforesaid judgment and prays for disposal of the writ petition in

similar terms.

Learned counsel for the respondents disputing and denying

the submission, stated that the judgment in case of Raj Kumar

Verma (supra) is inapplicable having been rendered in different

facts and circumstances.