Gajanand Prajapat vs Vice Chancellor M D S University ...
2023 Latest Caselaw 1329 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 23458/2017

                                    Gajanand Prajapat
                                                                                                            ----Petitioner
                                                                        Versus
                                    Vice Chancellor M D S University And anr
                                                                                                          ----Respondent

Connected With S.B. Civil Writ Petition No. 23417/2017 Manoj Kumar Pareek

----Petitioner Versus M D S University

----Respondent

For Petitioner(s) : Ms.Gayatri Rathore, Sr.Adv. assisted by Mr.Ram Singh, Adv.

For Respondent(s) : Mr.Ribhu Dutta, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 01/02/2023

Learned counsel for the petitioner has placed reliance on the

judgment passed by the Apex Court in the case of Jeetubha

Khansangji Jadeja Vs. Kutchh District Panchayat (Special

Leave Petition (Civil) No.8393/2022 dated 23.09.2022.

Learned counsel submits that retrenchment of a workman

after rendering the considerable service is to result into

reinstatement and not into a lump-sum compensation.

Learned counsel for the respondents submits that some time

may be granted to prepare the matter.

List these matters on 15th February, 2023.

(ASHOK KUMAR GAUR), J Monika/68-69

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