Durga Singh Rathore vs State Of Rajasthan
2023 Latest Caselaw 1334 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2140/2023

Durga Singh Rathore S/o Shri Bagh Singh Rathore, Aged About 59 Years, Resident Of Plot No. 15, Gopal Badi, Chopasni Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Higher Education Department (Gr. V), Secretariat, Jaipur, Rajasthan.

2. The Jai Narain Vyas University, Jodhpur, Through Its Registrar.

----Respondents

For Petitioner(s) : Mr. Manoj Bhandari, Sr. Advocate assisted by Mr. Mohit Choudhary For Respondent(s) :

JUSTICE DINESH MEHTA

Order

03/02/2023

1. Mr. Bhandari, learned senior counsel assisted by Mr. Mohit

Choudhary submits that though the order was passed on

20.06.2019, however, the recovery is being effected now.

2. Learned senior counsel relied on the judgment passed by

Hon'ble Supreme Court in the case of State of Punjab v. Rafiq

Masih etc. ; CA No.11527 of 2014.

3. In view of the submission made, issue notice. Issue notice of

the stay application also, returnable within six weeks.

4. Notices when issued be given 'dasti' to learned counsel for

the petitioner.

(2 of 2) [CW-2140/2023]

5. In the meanwhile, recovery pursuant to the order dated

20.06.2019 (Annexure-12) shall remain stayed.

6. List this case along with SBCWP No.2109/2023.

(DINESH MEHTA),J 261-Arvind/-

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