Chaman College Of Animal ... vs State Of Rajasthan
2023 Latest Caselaw 2562 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 4602/2021

Chaman College Of Animal Husbandry
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Rajendra Prasad, Director of petitioner College present in person For Respondent(s) : Ms. Sheetal Mirdha, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/03/2023

Mr. Rajendra Prasad, Director of petitioner College,

present in person, submits that their application for extending

the seats from 50 to 100 for two years Diploma Course in

Animal Husbandry for the Academic Session 2021-22 and

thereon, has not been allowed.

Ms. Sheetal Mirdha, learned AAG appearing for the

respondent State submits that earlier the application of the

petitioner- College was considered and the same was rejected

and the order of rejection was conveyed to the petitioner-

College and after framing of the new Policy under the

directions of the Court order, the petitioner did not submit

any fresh application.

Admit.

(2 of 2) [CW-4602/2021]

Since the respondents are represented through

their counsel, therefore, no notices are required to them.

Pleadings are complete.

No case for interim relief is made out. Hence, the

stay application is dismissed.

List the matter for hearing in due course.

(GANESH RAM MEENA),J

Sharma Nk/128

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