Citation : 2022 Latest Caselaw 8401 Raj
Judgement Date : 28 June, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8321/2022
Management Committee Gramotthan Vidhyapeeth Swami Keshwanand College, As Well As Sr. Sec. School, Sangaria District Hanumangarh Rajasthan Through Its Secretary Sukhraj Singh S/o Jeevan Singh Aged About 58 Years.
----Petitioner Versus
1. Om Prakash Panwar S/o Chanan Ram, R/o Village Bhagsar Post Prempura Teh. Pilibanga Dist Hanumangarh Rajasthan.
2. Director/commissioner, College Education Govt Of Rajasthan, Jaipur (Raj.).
----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.
Meanwhile, if the petitioner makes payment of its share as
per Rules (10% of the amount), recovery of the amount pursuant
(2 of 2) [CW-8321/2022]
to the impugned order dated 09.11.2021 (Annex.1) from the
petitioner shall remain stayed.
Connect with SBCWP Nos.5069/2020 & 5441/2020.
(ARUN BHANSALI),J 87-Rmathur/-
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