Managing Committee, Tapovan ... vs Poonam Singh
2022 Latest Caselaw 1166 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 684/2022

Managing Committee, Tapovan Manovikas Vidhyalaya, Sriganganagar, 4 M.l., Suratgarh Road, Post Office - 5-E-Choti, Sriganganagar (Raj.) Through Its Secretary, Daljeet Singh S/o Shri Sardar Singh, By Caste - Sikh, Aged About 69 Years, R/o 68, Vrindavan Vihar, Opposite Bihani Childrens Academy, Sriganganagar (Raj.)

----Petitioner Versus

1. Poonam Singh W/o Shri Dhananjay Kumar Singh, Aged About 45 Years, By Caste- Rajput, R/o House No. 444, Homeland City And District Sriganganagar (Raj.).

2. Ranita Sharma D/o Shri Surendra Kumar Sharma, Aged About 45 Years, By Caste - Sharma, R/o House No. 89, Chawala Colony, Basanti Chowk, Gali No. 3, City And District Sriganganagar (Raj.)

3. Rajendra Kumar Sharma S/o Shri Hari Vallabh Sharma, Aged About 49 Years, By Caste - Sharma, R/o Village - Hindu Pura, Tehsil - Bonali, District Sawaimadhopur (Raj.).

4. Rakesh Kumar S/o Shri Ramrakh, Aged About 41 Years, By Caste - Jat, R/o House No. 36, Sidharth Colony, 5-E Choti, City And District Sriganganagar (Raj.)

5. The Director, Primary Education, Bikaner (Raj.).

                                                                  ----Respondents


For Petitioner(s)          :     Ms. Nidhi Singhvi for Mr. Sanjeet
                                 Purohit (through VC)
For Respondent(s)          :


           HON'BLE MR. JUSTICE ARUN BHANSALI
                                      Order

25/01/2022

It is submitted by learned counsel for the petitioner that

though the Division Bench judgment of this Court in State of

Rajasthan and Another v. The Management Committee of Sh.

(2 of 2) [CW-684/2022]

Bhagwan Das Todi College: 2016 (2) WLC (Raj.) was cited before

the Tribunal, the Tribunal by order dated 14.9.2021 (Annex.3) has

directed the State to ensure that the directions are complied by

the petitioner, which is contrary to the directions contained in the

judgment of Bhagwan Das Todi College (supra).

Further submissions have been made that the petitioner has

already paid its share (20%) to the respondents.

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.

In the meanwhile and until further orders, in case, the

petitioner has made payment of its share (20%) in terms of order

dated 14.9.2021 passed by the Tribunal, the rest of the order qua

the petitioner shall remain stayed.

It would be open for the respondents No.1 to 4 to seek

compliance of rest of the direction against the State.

Connect with SBCWP No.122/2018.

(ARUN BHANSALI),J 18-Sumit/-

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