Managing Committee vs State Of Rajasthan
2022 Latest Caselaw 3296 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3127/2022

Managing Committee, Shri Hanwant Sr. Secondary School, Shashtri Nagar, Pal Road, Jodhpur, Through Its Member Shri Manoj Agarwal S/o Shri Gopi Kishan Agarwal Age- 59 Years.

----Petitioner Versus

1. State Of Rajasthan, Through The Director/commissioner, Secondary Education, Rajasthan, Bikaner.

2. Nand Kishore Singh S/o Shri Kedar Das Ji, B/c Singhal R/ o Vishnu Bhawan, 11/653, Chopasani Housing Board, Jodhpur.

----Respondents

For Petitioner(s) : Mr. D.D. Chitlangi.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

03/03/2022

It is submitted by learned counsel for the petitioner that the

controversy involved in the present writ petition is squarely

covered by the Division Bench judgment of this Court rendered in

the case of State of Rajasthan & Anr. v. The Management

Committee Sh. Bhagwan Das Todi College : 2016(2) WLC (Raj.) 1.

Further it is submitted that the petitioner has already paid its

share (20%) to the respondent No.2.

In view of the submissions made, issue notice. Issue notice

of the stay application also, returnable within a period of four

weeks.

Notices when issued be given 'dasti' to learned counsel for

the petitioner.

(2 of 2) [CW-3127/2022]

In the meanwhile, recovery of the amount pursuant to the

impugned order dated 05.07.2021 from the petitioner shall remain

stayed.

However, it would be open for the respondent No.2 to seek

compliance of rest of the directions against the State.

(ARUN BHANSALI),J 219-Rmathur/-

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