Citation : 2023 Latest Caselaw 6560 Raj
Judgement Date : 29 August, 2023
[2023:RJ-JD:27468]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1394/2022
Mohan Lal Jhabak S/o Sh. Dhoodchand Jhabak, Aged About 70 Years, R/o Goga Gate, District Bikaner (Rajasthan).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, College Education Govt. Of Rajasthan, Jaipur.
2. The Director, College Education, Directorate, Jaipur.
3. Shree Jain Pathshala Sabha, Bikaner Through Its President.
4. Secretary, Shree Jain Pathshala Sabha, Bikaner.
----Respondents
For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Mr. Himanshu Shrimali
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
29/08/2023
Learned counsel for the petitioner at the outset makes a
limited submission that the respondents may be directed to
consider and decide the representation of the petitioner, while
keeping into consideration the judgment rendered by Jaipur Bench
of this Court in State of Rajasthan & Anr. Vs. The
Management Committee Sh. Bhagwan Das Todi College :
D.B. Special Appeal (Writ) No.663/2015, decided on
06.11.2015.
Learned counsel for the respondents do not have any
objection regarding the submission made by learned counsel for
the petitioner.
[2023:RJ-JD:27468] (2 of 2) [CW-1394/2022]
In light of such submission, the present writ petition is
disposed of with a direction to the respondents to decide the
representation of the petitioner, while keeping into consideration
the judgment passed by Jaipur Bench of this Court in Sh.
Bhagwan Das Todi (supra), within a period of three months from
today, strictly in accordance with law.
All pending applications stand disposed of.
The order has been passed based on the submissions made
in the petition, the respondents would be free to examine the
veracity of the submissions made in the petition and only in case,
the averments made therein are found to be correct, the petitioner
would be entitled to the relief.
(VINIT KUMAR MATHUR),J 185-Shahenshah/-
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