Renu Devi D/O Sawai Singh vs University Of Kota
2022 Latest Caselaw 2549 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 2932/2021

                                   Renu Devi D/o Sawai Singh
                                                                                                          ----Petitioner
                                                                          Versus
                                   University Of Kota and Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Devendra Kumar Bhardwaj For Respondent(s) : Mr. Narendra Singh Yadav and Ms. Anita Agarwal

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

24/03/2022 The matter comes up on an application (2/2022) filed by the

petitioner seeking disposal of the writ petition in the light of order

dated 20.04.2018 passed by a co-ordinate Bench judgment of this

Court in case of Pinky Singh Vs. Maharshi Dayanand

Saraswati University, Ajmer: SBCWP No.8922/2017.

Learned counsel for the respondents disputes and denies

that the controversy herein is identical with the controversy

involved in case of Pinky Singh (supra).

In view thereof, the writ petition requires hearing on its merit

and cannot be disposed of in the light of order dated 20.04.2018

passed by a co-ordinate Bench of this Court in case of Pinky

Singh (supra).

The application is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

MADAN/48

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