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Jai Narain Vyas University, ... vs Ajay Upadhyay ...
2023 Latest Caselaw 9158 Raj

Citation : 2023 Latest Caselaw 9158 Raj
Judgement Date : 6 November, 2023

Rajasthan High Court - Jodhpur
Jai Narain Vyas University, ... vs Ajay Upadhyay ... on 6 November, 2023
Bench: Arun Bhansali, Rajendra Prakash Soni

[2023:RJ-JD:37945-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 672/2023

Jai Narain Vyas University, Jodhpur, Through Its Registrar.

----Appellant Versus

1. Ajay Upadhyay S/o Ramesh Upadhyay, Aged About 32 Years, R/o Gandhi Nagar, Magara Punjala, Jodhpur, Rajasthan.

2. The Registrar, Jai Narain Vyas University, Jodhpur, Rajasthan

3. The Director, Kamla Nehru College For Women, Jodhpur, Jai Narain Vyas University, Jodhpur, Rajasthan.

----Respondents

For Appellant(s) : Mr. Deepesh Singh Beniwal.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Judgment

06/11/2023

1. This appeal is directed against the order dated 26.4.2023

passed by learned Single Judge in S.B. Civil Writ Petition

No.13015/2021 along with several other writ petitions.

2. Learned counsel for the appellant at the outset made

submissions that another Special Appeal being Jai Narain Vyas

University, Jodhpur, v. Rajendra Kumar: D.B. Special Appeal Writ

No.640/2023, arising out of the same impugned judgment in

another petition, came to be dismissed by a Coordinate Bench of

this Court on 2.11.2023.

3. Learned counsel for the appellant attempted to make

submissions in the present appeal.

[2023:RJ-JD:37945-DB] (2 of 2) [SAW-672/2023]

4. Having gone through the order passed by the learned Single

Judge as well as Division Bench dismissing the appeal filed by the

appellants, we are firmly of the opinion that no different view can

be taken by this Court based on the same material

and submissions as was available before the Coordinate Bench, as

the appeal arising out of the same impugned judgment stands

dismissed by the Coordinate Bench by a reasoned order.

5. In view of the above fact situation, following the order in the

case of Rajendra Kumar (supra), the present appeal is also

dismissed.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J

20-Sumit/-

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