Doonga Ram vs State 0F Rajasthan ...
2023 Latest Caselaw 8625 Raj

[2023:RJ-JD:35489]                   (1 of 2)                       [WMAP-79/2023]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Writ Misc Application No. 79/2023

Doonga Ram S/o Sooja Ram, Aged About 45 Years, Resident Of
Village Doongarli, Post Lairai, District Pali.
                                                                    ----Petitioner
                                    Versus
1.       State 0F Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj. Govt. Of
         Rajasthan, Jaipur.
2.       The Additional Commissioner Cum Joint Secretary, Rural
         Development And Panchayati Raj. Department, Govt. Of
         Rajasthan, Jaipur.
3.       The Chief Executive Officer, Zila Parishad, Pali.
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Shreyash Ramdev.
For Respondent(s)          :    Mr. Sunil Beniwal, AAG.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

17/10/2023

1.    Learned counsel for the petitioners submits that this Court in

para 10 of the judgment dated 09.02.2023 has observed that the

petitioner had acquired his computer diploma certificate after the

implementation of the Diploma UGC Guidelines-2003, whereas,

the applicant had acquired the diploma certificate prior to the

implementation of the UGC Guidelines 2003 and he will not be

covered under the ambit of the said regulation, as well as the

observation of this Court passed in S.B. Civil Writ Petition

No.7320/2019 vide judgment dated 09.02.2023. He further




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                                   submits that applicant Doonga Ram had obtained the diploma

                                   certificate prior to the implementation of the Regulations of 2003.

                                   2.    Learned counsel for the respondents submits that core

                                   question is that the applicant had obtained the diploma certificate

                                   from Makhan Lal Chaturvedi University through a distance mode

                                   from an off-campus study centre outside the periphery of the

                                   State.

                                   4.    In light of the submissions so made, this Court is of the firm

                                   opinion that the diploma obtained from the Makhan Lal Chaturvedi

                                   University acquired through the distance mode from an off-

                                   campus study centre outside the periphery of the State would not

                                   be entitled for any relief for the reasons already stated in the

                                   judgment dated 09.02.2023.

                                   5.    Thus, no interference is called for in the present application

                                   and the same is accordingly dismissed. All pending applications, if

                                   any, stand disposed of.

                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

413-AnilKC/-

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