Management Committee Swami ... vs Chagan Lal Jain
2022 Latest Caselaw 9607 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4647/2022

Management Committee Swami Keshwanand College Gramothan Vidhyapeeth, Sangaria, District Hanumangarh, Rajasthan Through Its Secretary Sukhraj Singh S/o Shri Jeevan Singh, Aged About 57 Years.

----Petitioner Versus

1. Chagan Lal Jain S/o Bheekham Chand Jain, Resident Jain Sabha Gali, Near Govt. Hospital Post Sangaria, District Hanumangarh, Rajasthan.

2. Commissioner, Secondary Education, Rajasthan Bikaner.

----Respondents

For Petitioner(s) : Mr. Nishant Motsara.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

22/07/2022

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 20% 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 (20% of the amount), recovery of the amount pursuant

(2 of 2) [CW-4647/2022]

to the impugned order dated 18.12.2018 (Annex.4) from the

petitioner shall remain stayed.

Connect with SBCWP Nos.5069/2020, 717/2022 &

5441/2020.

(ARUN BHANSALI),J 8-pradeep/-

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