Naresh Kumar vs Jai Narain Vyas ...
2022 Latest Caselaw 7286 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2485/2018 Naresh Kumar S/o Shri Ota Ram, R/o C-156, Rameshwar Nagar, Basani, Jodhpur, Rajasthan.

----Petitioner Versus

1. The Jai Narain Vyas University, Jodhpur Through Its Registrar.

2. The Registrar, Jai Narain Vyas University, Jodhpur.

----Respondents

For Petitioner(s) : Mr. D.S. Sodha For Respondent(s) : Mr. Vinay Jain

HON'BLE MS. JUSTICE REKHA BORANA Order 16/05/2022

The matter comes upon second stay application.

With the consent of counsel for the parties, the matter is

heard finally.

It has been submitted in the application that the issue in

question is covered by the ratio as laid down in the case of Jai

Narain Vyas University, Jodhpur Vs. Mukesh Sharma; DB

Spl. Appl. Writ No.347/2019 decided on 13.08.2021. The said

ratio has been affirmed by the Hon'ble Apex Court in Civil Appeal

Nos.2096-2198/2022 with certain modifications.

Counsel for the respondents is not in a position to refute the

fact that the issue is covered by above mentioned judgment.

In view of the ratio as laid down, the present writ petition is

disposed of with a direction to the respondent-authorities to

regularize the services of the petitioner in terms of Mukesh

Sharma's case (supra).

(REKHA BORANA),J 46-T.Singh, Abhishek/-

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