Management Committee Swami ... vs Sunita Grover
2022 Latest Caselaw 1168 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6555/2020 Management Committee Swami Keshwanand College Gramothan Vidhyapeeth, Sangaria, District Hanumangarh, Rajasthan Through Its Secretary Sukhraj Singh S/o Shri Jeevan Singh, Aged About 55 Years.

----Petitioner Versus

1. Sunita Grover D/o Shri Hardari Lal Grover, Resident Of Ward No. 13, Upasana Niketan, Jublee Ramlila Ground, Sangaria, District Hanumangarh, Rajasthan.

2. Commissioner, Secondary Education, Rajasthan, Bikaner.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. Nishant Motsara (through VC)
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE ARUN BHANSALI Order 25/01/2022

Heard.

Learned counsel for the petitioner submits that in the light of

the Division Bench judgment of this Court rendered in the case of

State of Rajasthan & Anr. vs. The Management Committee Sh.

Bhagwan Das Todi College, reported in 2016 (2) WLC (Raj.) 1, the

petitioner- Institution is required to pay only 10% of the amount,

the rest is required to be given by the State Government.

The matter requires consideration.

Admit. Issue notice. Issue notice of stay petition.

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 18.12.2018 (Annex.4) from the

petitioner shall remain stayed.

Connect with SBCWP Nos.5069/2020 & 5441/2020.

(ARUN BHANSALI),J 1-pradeep/-

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