Pankaj Kumar vs The State Of Rajasthan
2022 Latest Caselaw 2448 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17836/2021

Pankaj Kumar S/o Ganpat Ram, Aged About 19 Years, Resident Of Village Danta, Tehsil Sanchore, District Jalore (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through Its Secretary To The Government, Department Of Agriculture, Govt. Of Rajasthan, Jaipur.

2. The Coordinator, Jet/pre-Pg/ph.d Entrance Examination-

2021, S.k.n. Agriculture University, Jobner, Jaipur, Rajasthan.

3. Swami Keshwanand Rajasthan Agricultural University, Bikaner Through Its Registrar.

4. Saraswati Sikshan Sadan Agriculture College, Sriganganagar, Parent Body Sraswati Sikshan Sadan Managing Committee, 3-E Chhoti, Sriganganagar.

----Respondents

For Petitioner(s) : Mr. B.S. Sandhu For Respondent(s) : Mr. Rajat Arora for Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

10/02/2022

1. The controversy involved in the present writ petition is

apparently covered by a judgment dated 05.02.2022 passed by

this Court in bunch of writ petitions, led by S.B. Civil Writ Petition

No.16056/2021 (Devendra Nehra Vs. The Coordinate JET/Pre-PG/

Ph.D. Entrance Examination, 2021 & Ors.), in which this Court has

observed thus:-

"It is to be noted that the petitioners therein were private colleges, whereas in the present bunch of writ

(2 of 2) [CW-17836/2021]

petitions, the petitioners are the students, who themselves have remained indolent towards their education. True it is, that one petition has been preferred by three colleges, but in the opinion of this Court, the future of the students and standard of education outweighs the commercial interests of the colleges."

2. Following the judgment aforesaid, this writ petition is also

dismissed.

3. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 103-skm/-

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