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Chandan Singh vs State Of Rajasthan ...
2023 Latest Caselaw 1816 Raj

Citation : 2023 Latest Caselaw 1816 Raj
Judgement Date : 16 February, 2023

Rajasthan High Court - Jodhpur
Chandan Singh vs State Of Rajasthan ... on 16 February, 2023
Bench: Pushpendra Singh Bhati
[2023/RJJD/005721]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 1803/2023

Chandan Singh S/o Late Shri Devi Singh, Aged About 57 Years,
Resident Of 509, Hanwant-A Sector, Bjs Colony, 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. Adv. assisted
                                 by Mr. Mohit Choudhary
For Respondent(s)          :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

16/02/2023

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.



                      (Downloaded on 23/02/2023 at 11:18:42 PM)
                                    [2023/RJJD/005721]                   (2 of 2)                    [CW-1803/2023]



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

                                   20.06.2019 (Annexure-13) shall remain stayed.

                                   6. List this case along with SBCWP No.2140/2023.




                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

174-Zeeshan

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