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Management Committee Gramotthan ... vs Vidyadevi
2022 Latest Caselaw 8538 Raj

Citation : 2022 Latest Caselaw 8538 Raj
Judgement Date : 1 July, 2022

Rajasthan High Court - Jodhpur
Management Committee Gramotthan ... vs Vidyadevi on 1 July, 2022
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8311/2022

Management Committee Gramotthan Vidhyapeeth Swami Keshwanand College, Sangaria District Hanumangarh, Rajasthan Through Its Secretary Sukhraj Singh S/o Jeevan Singh, Aged About 58 Years.

----Petitioner Versus

1. Vidyadevi W/o Raghuveer Singh, Resides At Ward No. 23 Sangaria District Hanumangarh.

2. Anita D/o Raghuveer Singh, Resides At Ward No. 23 Sangaria District Hanumangarh.

3. Sarita D/o Raghuveer Singh, Resides At Ward No. 23 Sangaria District Hanumangarh.

4. Deepak S/o Raghuveer Singh, Resides At Ward No. 23 Sangaria District Hanumangarh.

5. Sunita D/o Raghuveer Singh, R/o Chaube Ka Purba Teh.

Bikapur Dist Faizabad (Up).

6. Mithilesh D/o Raghuveer, R/o Raipurwa Tehsil Dhamolia (U.p.).

7. Secretary, Dept Of Higher Education Govt. Of Rajasthan, Secretariat, Jaipur.

8. Director, College Education Directorate Dept Of College Education Block 4 Dr. S. Radhakrishan Shiksha Sankul, Jawahar Lal Nehru Marg, Govt Of Raj, Jaipur, Rajasthan.

9. Director, Dept Of Agriculture, Administration, Pant Krishi Bhawan, C-Scheme, Jaipur Rajasthan.

----Respondents

For Petitioner(s) : Mr. Nishant Motsara.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

01/07/2022

Heard.

(2 of 2) [CW-8311/2022]

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 27.12.2021 (Annex.1) from the

petitioner shall remain stayed.

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

(ARUN BHANSALI),J 49-Sumit/-

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