Vivekanand Mahila Shikshak ... vs Maharaja Surajmal Brij ...
2023 Latest Caselaw 4734 Raj/2

[2023:RJ-JP:22138]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 18719/2019

Vivekanand Mahila Shikshak Prashikshan Mahavidhyalaya, Taliya
Kothi, Dholpur, Through Its Secretary Balvir Singh Verma Son Of
Shri Gayasiram Verma, Aged About 61 Years, Resident Of Taliya
Road, Kothi, District Dholpur (Raj.)
                                                                           ----Petitioner
                                         Versus
1.       Maharaja Surajmal Brij University, M.s.j. Mahavidyalaya
         Compound, Bharatpur.
2.       State       Of   Rajasthan,         Through        The       Director,   College
         Education, Directorate Of College Education, Jaipur.
                                                                       ----Respondents

For Petitioner(s)              :     Mr. Anil Kumar
For Respondent(s)              :     Mr. V.B. Sharma, AAG with Mr. Sanjay
                                     Sharma
                                     Mr. Vinod Kumar Gupta

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

1. The petitioner-college has filed the present writ petition with

the prayer to quash and set aside the impugned order dated

31.10.2019, issued by the respondent-University to carry out the

inspection of the petitioner- college for the purpose of extension of

provisional affiliation for academic session 2019-20.

2. The respondents have filed reply to the writ petition. In para

three of the reply, it has been stated that the letter dated

31.10.2019 was sent to the petitioner-college due to mistake and

human error and coming in notice of the sad mistake, the

answering respondent has rectified the same by sending message

[2023:RJ-JP:22138] (2 of 2) [CW-18719/2019]

again on the same day informing that the earlier message may be

treated as cancelled.

3. The contents of para three of reply are quoted as under:_ "That it is humbly submitted that the affiliation branch of the answering university has send mail in matter of inspection of the concern college on 31.10.2019 in matter of affiliation for the session 2019-20 attaching the Letter dated 31.10.2019 (Annexure-7) and same time it was also send to the petitioner college due to mistake and human error and coming in notice of the sad mistake, the answering respondent has rectified the same by sending message again on the same day itself i.e. 31.10.2019 informing that the earlier message may be treated as cancelled as same was send due to technical mistake. The print of E-Mail Message dated 31.10.2019 is being submitted herewith and marked as ANNEXURER-1/1."

4. Alongwith the reply, the respondents have also enclosed the

copy of E-mail Correspondence.

5. In view of the specific averments made in the reply to the

writ petition and the E-mail Correspondence (Annexure R-1/1),

the cause of action no more survives in the present writ petition,

therefore, the present writ petition is dismissed as having become

infructuous.

6. Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /70

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