Management Committee Swami ... vs Dalchand Saran
2022 Latest Caselaw 8914 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4119/2022 Management Committee Swami Keshwanand College Gramothan Vidhyapeeth

----Petitioner Versus Dalchand Saran

----Respondent

For Petitioner(s) : Mr. Nishant Motsara. For Respondent(s) : Mr. Vikram Sharma for Mr. Sajjan Singh Rajpurohit.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 07/07/2022

As Mr. Sajjan Singh Rajpurohit puts in appearance on behalf of respondent No.1, no need to issue to respondent No.1.

Issue notice to respondent No.2 only. 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 30% 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 (30% of the amount), recovery of the amount pursuant to the impugned order dated 21.1.2021 (Annex.3) from the petitioner shall remain stayed.

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

(ARUN BHANSALI),J 25-Sumit/-

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