Dr. Sarvepalli Radhakrishnan ... vs Mahendra Singh
2022 Latest Caselaw 1380 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) D.B. Spl. Appl. Writ No. 487/2020

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 Bhagwan Singh Chandawat S/o Shri Chotu Singh, Aged About 48 Years, Melawas, Tehsil Bavri, Jodhpur (Raj.)

----Respondent connected with (2) D.B. Spl. Appl. Writ No. 712/2020

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 Mahendra Singh S/o Shri Inshore Singh, Aged About 30 Years, By Category Obc, Chan Pole Chaka, Jnv Colony, Jodhpur (Raj.)

----Respondent

For Appellant(s) : Mr. Saurabh Suthar for through V.C. Mr. Sandeep Bhandawat For Respondent(s) : ---

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

Order

28/01/2022

These appeals arise out of a common judgment of the

learned Single Judge dated 04.08.2020. The appeals are filed by

(2 of 2) [SAW-487/2020]

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 9-jayesh/-

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