Shree Mahaveer Senior Secondary ... vs The Director-Cum-Commissioner
2022 Latest Caselaw 12548 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13478/2022

1. Shree Mahaveer Senior Secondary School, Ladnu Through Power Of Attorney Holder Anil Kumar Jain S/o Shri Kanwar Lal Pahadiya, Age About 53 Years, By Caste Jain, R/o Ladnu District Nagaur.

2. Management Committee Shri Digamber Jain Siksha Pracharak Trust, Kolkata, Through Power Of Attorney Holder Anil Kumar Jain S/o Shri Kanwar Lal Pahadiya, Age About 53 Years, By Caste Jain, R/o Ladnu District Nagaur.

----Petitioners Versus

1. The Director-Cum-Commissioner, Secondary Education, Bikaner, Rajasthan.

2. Jai Singh Chouhan S/o Shri Bajrang Singh Chouhan, Resident Of Maliyon Ka Bas, Ladnu, District Nagaur.

----Respondents

For Petitioner(s) : Mr. Vishal Sharma

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

19/10/2022

Heard learned counsel for the petitioners.

Learned counsel for the petitioners submits that the

controversy involved in the present case is squarely covered by a

judgment passed by this Court on 26.08.2022 in S.B. Civil Writ

Petition No. 9552/2019 (Managing Committee, Vidya

Bhawan Society, Fatehpura, Udaipur & Anr. Vs. Ratanlal

Meghwal & other connected matters).

Learned counsel for the petitioners further submits that the

amount which was liable to be paid by the petitioners had already

been deposited along with the interest. However, the interest

(2 of 2) [CW-13478/2022]

accrued on the payment of the departmental dues are sought to

be recovered from the petitioners.

Matter requires consideration.

Issue notice, returnable on 06.12.2022. Issue notice of stay

application also.

Meanwhile and till the next date of hearing, the recovery of

interest on the amount which was to be paid by the official

respondents shall not be recovered from the petitioners.

(VINIT KUMAR MATHUR),J

225-payal/-

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