Management Committee Gramotthan ... vs Narender Singh Bhanbu
2022 Latest Caselaw 8380 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8409/2022

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. Narender Singh Bhanbu S/o Mohan Lal Bhanbu, Ward No. 15, Sangaria, Dist. Hanumangarh, Rajasthan.

2. Director, College Education Directorate Dept Of College Education Block No. 4 Dr. S.radhakrishan Shiksha Sankul, Jawahar Lal Nehru Marg, Govt Of Raj. Jaipur, Rajasthan.

3. 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

28/06/2022

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 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.

(2 of 2) [CW-8409/2022]

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 93-Rmathur/-

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