Citation : 2022 Latest Caselaw 7694 Raj
Judgement Date : 23 May, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2637/2022
1. Lachoo Memorial College Of Science Society, Sector-A, Shastri Nagar, Jodhpur Through Its President Praveen Mathur S/o Late Shri Manmohan Mathur, Aged About 70 Years.
2. Lachoo Memorial College Of Science And Technology (Autonomous), Sector-A, Shastri Nagar, Jodhpur Through Its Principal Prof. Rohit Kumar Jain S/o Late Shri Rishab Kumar Jain, Aged About 54 Years.
----Petitioners Versus
1. The State Of Rajasthan, Through The Principal Secretary, Higher Education Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.).
2. The Director, College Education, Directorate Of College Education, Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur (Raj.).
3. The Financial Advisor, College Education, Directorate Of College Education, Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur (Raj.).
----Respondents
For Petitioner(s) : Mr. Akhilesh Rajpurohit For Respondent(s) : Mr. Manish Vyas, AAG
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
23/05/2022
Mr. Manish Vyas, learned AAG appearing on behalf of the
respondents prays for and is granted time to file reply to the writ
petition.
List on 04.08.2022 along with S.B. Civil Writ Petition
Nos.1074/2019 and 15470/2019.
(2 of 2) [CW-2637/2022]
Meanwhile, no coercive action shall be taken against the
petitioners pursuant to the letter dated 29.11.2021 (Annexure-15)
issued by the Commissionerate, College Education, Rajasthan,
Jaipur.
(VIJAY BISHNOI),J 8-mohit/-
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