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Dr. Sarvepalli Radhakrishnan ... vs Anil Gehlot
2022 Latest Caselaw 1236 Raj

Citation : 2022 Latest Caselaw 1236 Raj
Judgement Date : 27 January, 2022

Rajasthan High Court - Jodhpur
Dr. Sarvepalli Radhakrishnan ... vs Anil Gehlot on 27 January, 2022
Bench: Akil Kureshi, Madan Gopal Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Spl. Appl. Writ No. 505/2020

1. Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Karwar, Jodhpur - Nagaur Highway Road, Jo, Rajathan Through The Registrar.

2. Registrar, Dr. Sarvepalli Radha Krishnan Rajasthan Ayurved University, Karwar, Jodhpur.

----Appellants Versus Jeetu Singh S/o Shri Banshi Singh, Aged About 27 Years, R/o 103, Navdurga Colony, Jhalamand Chouraha, Jodhpur (Raj.)

----Respondent D.B. Spl. Appl. Writ No. 508/2020

1. Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Karwar, Jodhpur - Nagaur Highway Road Jodhpur, Rajasthan Through The Registrar.

2. Registrar, Dr. Sarvepalli Radha Krishnan Rajasthan Ayurved University, Karwar, Jodhpur, Nagaur Highway Road, Jodhpur, Raj.

----Appellants Versus Anil Gehlot S/o Late Shri Damodar Lal Gehlot, Aged About 30 Years, R/o House No. 205, Airforce Road, Sharda Park Indira Colony, Ratanada, District Jodhpur (Raj.)

----Respondent D.B. Spl. Appl. Writ No. 706/2020

1. Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Karwar, Jodhpur-Nagaur Highway Road, Jo, Rajasthan Through The Registrar.

2. Registrar, Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Karwar, Jodhpur.

----Appellants Versus Puran Singh S/o Shri Bheem Singh, Aged About 29 Years, Saraswati Nagar, Om Colony, Madhuban, District- Jodhpur (Raj.)

----Respondent

(2 of 3) [SAW-505/2020]

D.B. Spl. Appl. Writ No. 722/2020

1. Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Karwar, Jodhpur - Nagaur Highway Road, Jo, Rajasthan Through The Registrar.

2. Registrar, Dr. Sarvepalli Radha Krishnan Rajasthan Ayurved University, Karwar, Jodhpur.

----Appellants Versus Sahi Ram S/o Shri Birma Ram, Aged About 46 Years, R/o 36, Vishnu Nagar, Behind Rto Office, Paota C Road, Jodhpur (Raj.)

----Respondent

D.B. Spl. Appl. Writ No. 196/2021

1. Dr. Sarvepalli Radhkrishnan Rajasthan Ayurved University, Karwar, Jodhpur - Nagaur Highway Road, Jodhpur, Rajasthan Through The Registrar.

2. Registrar, Dr. Sarvepalli Radha Krishnan Rajasthan Ayurved University, Karwar, Jodhpur.

3. Principal University College Of Ayurved, Dr. Sarvepalli Radha Krishnan Rajasthan Ayurved University, Karwar, Jodhpur Nagaur Highway Road, Jodhpur, Rajasthan.

----Appellants Versus Priyanka Khangarot W/o Vijay Pal Singh D/o Vishnu Singh, Aged About 26 Years, 81 Sultan Nagar, Bjs Colony, Jodhpur, Rajasthan.

----Respondent

For Appellant(s) : Mr. Shreyansh Bhandawat through V.C.

For Respondent(s) : Mr. Nihar Jain through V.C.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

(3 of 3) [SAW-505/2020]

Order

27/01/2022

These appeals arise out of a common judgment of the

learned Single Judge dated 04.08.2020. The appeals are filed by

the respondents i.e. Dr. Sarvepalli Radhakrishnan Rajasethan

Ayurved University and its authority.

Upon perusal of the order passed by the learned Single

Judge and upon hearing learned counsel for the parties, we find all

that the learned Single Judge by way of impugned order had

required the University is to decide the representations of the

original petitioners, respondents herein. We do not discern any

direction that such representations must be decided in a particular

manner. There was some observations to take into consideration

certain judicial pronouncements. These observations are also

otherwise innocuous. Needless to say that such representations

had to be decided in accordance with law as per applicable and

prevailing law. In view of these observations, no further orders

are required to be passed.

We record the statement of learned counsel for the original

petitioners that the University has also disposed of the

representations and in that manner even order challenged is

complied with.

Be that as it may, in view of the observations made above,

these appeals may not be pursued any further.

The appeals are disposed of accordingly.

(MADAN GOPAL VYAS),J (AKIL KURESHI),CJ 4 to 8 -a.asopa/-

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