Janardhan Rai Nagar Rajasthan ... vs State Of Rajasthan
2022 Latest Caselaw 7698 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11152/2018

Janardhan Rai Nagar Rajasthan Vidhyapeeth (Deemed University), Pratap Nagar, Airport Road, Udaipur Through Its Registrar.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Primary Education, Education Department, Government Of Rajasthan, Jaipur, Rajasthan.

2. Joint Principal Secretary, Finance, Finance (Vyas-I) Department, Finance Department, Government Of Rajasthan, Jaipur.

3. Joint Secretary, School Education (Group-5) Department, Government Of Rajasthan, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Sajjan Singh Rathore For Respondent(s) : Mr. Sandeep Shah, Sr. Adv., AAG assisted by Nishant Bapna

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/05/2022

Though, the case is listed in the 'orders category', however,

with the consent of learned counsel for the parties, the writ

petition is being heard and decided finally today itself.

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

the judgment passed by Division Bench of this Court in a batch of

writ petitions led by D.B. Civil Writ Petition No. 829/2012 (Dr.

Arti Mathur & Anr. vs. State of Rajasthan & Ors.) decided on

16.04.2013.

(2 of 2) [CW-11152/2018]

Learned counsel for the State submits that the principle of

course has been settled in the batch of above mentioned writ

petitions which were decided by this Court but case of the present

petitioner will have to be considered by the competent authority in

accordance with law.

In view of the submissions made above, the writ petition is

disposed of with a direction to the petitioner to file a

representation before the Commissioner, College Education, Jaipur,

Rajasthan claiming grand-in-aid with regard to the employees

working with the petitioner. The said representation be filed within

a period of two weeks from today. The Commissioner, College

Education, Jaipur, Rajasthan is directed to consider the claims of

the petitioner/representation and decide the same within a period

of eight weeks from the date of receipt of the claim application

after giving a reasonable opportunity of hearing to the petitioner

strictly in accordance with law. If the claims of the petitioner are

found feasible, the same shall be released to the petitioner within

a period of eight weeks thereafter.

The stay application and other pending applications, if any

also stand disposed of.

(VINIT KUMAR MATHUR),J 43-SanjayS/Kashish-

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