Dr. Haridas Vyas vs State And Ors (2023/Rjjd/004311)
2023 Latest Caselaw 1461 Raj

[2023/RJJD/004311]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6943/2018

1. Dr. Haridas Vyas S/o Sh. Kanhaiya Lal Vyas, R/o Ghar Gali No. 2, Village Chopasani Jodhpur.

2. Dr. Girdhar Gopal Baheti S/o Sh. Kishan Gopal Baheti, R/o Ada Bazar, Boob Street Jodhpur.

3. Dr. Naresh Sahal S/o Mr. Phool Chand Sahal, R/o 120, Jawala Vihar, Chopasani Road, Jodhpur.

4. Dr. Guman Singh Rathore S/o Sh. Sawai Singh Rathore, R/o 239, Hanwant B, Bjs Colony, Jodhpur.

5. Suraj Prakash Trivedi S/o Sh. Karuna Shankar Trivedi, R/o Karuan Kunj, Bhagipol, Brahmpuri, Jodhpur.

6. D.d. Shah S/o Sh. Meghraj Shah, R/o Saho Ki Pol, Pungalpada, Jodhpur.

7. Raj Kumar Singh Mehta S/o Sh. Kalyan Mal Ji Mehta, R/o 810, Sardarpura, Jodhpur.

8. Dr. B.s. Jain S/o Nemichand Jain, R/o Vyas Ji Ka Nohara, Chopasani Road, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan Through The Commissioner, College Education Govt. Of Rajasthan, Jaipur.

2. The Director, College Education, Directorate Jaipur.

3. Assistant Director, College Education, Jodhpur Division Jodhpur.

4. Shree Mahesh Shikshan Sansthan Through Its Secretary.

----Respondents

For Petitioner(s) : Mr. Pramednra Bohra For Respondent(s) : Mr. Himanshu Shrimali Mr. Sachin Saraswat

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

07/02/2023

[2023/RJJD/004311] (2 of 2) [CW-6943/2018]

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 respondent do not have any

objection regarding the submission made by learned counsel for

the petitioner.

In light of such limited 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 application stands disposed of.

(DR.PUSHPENDRA SINGH BHATI),J 24-Sudheer/-

Powered by TCPDF (www.tcpdf.org)