Prashant Kumawat Son Of Shri Suresh ... vs State Of Rajasthan (2024:Rj-Jp:7896)
2024 Latest Caselaw 1145 Raj/2

Rajasthan High Court

Prashant Kumawat Son Of Shri Suresh ... vs State Of Rajasthan (2024:Rj-Jp:7896) on 15 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:7896]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            S.B. Writ Restoration Application No. 214/2023
                                    In
                S.B. Civil Writ Petition No.13319/2017
Prashant Kumawat Son Of Shri Suresh Kumawat, Aged About 30
Years, Resident Of Chitragupt Colony, Nearby Rashmi Sr.
Secondary School, Dausa (Raj.) (Roll No. 91382, Enrol. No.
MRJPU/09/10806)
                                                        ----Petitioner/Applicant
                                    Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Department Of Higher Education (Group-I), Govt.
         Secretariat, Jaipur.
2.       Chancellor, Mahatma Jyotirao Phoole University, Ram
         Nagar Extn. New Sanganer Road, Sodala, Jaipur (Raj.)
3.       Principal/dean/director,  Mahatma    Jyotirao  Phoole
         University, Mjrp Knowledge Campus, Sp-2 And 3, Kant
         Kalwar, Riico Industrial Area, Tala Mod, Nh-8, Achrol
         Jaipur, (Raj.)
4.       Controller Of Examination, Mahatma Jyotirao Phoole
         University, Mjrp Knowledge Campus, Sp-02 And 3, Kant
         Kalwar, Riico Industrial Area, Tala Mod, Nh-8, Achrol
         Jaipur, (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Ms. Shashi Bala Sharma for Mr. Satish Kumar Avasthi For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 15/02/2024

For the reasons stated in the restoration application, the

same is allowed subject to cost of ₹1,000/-.

The order dated 27.07.2023 is recalled. The SB Civil Writ

Petition No.13319/2017 shall stand restored to its original number

provided the aforesaid cost is deposited by the applicant/petitioner

with the Litigants Welfare Fund within a period of four weeks from

today failing which this order shall stand recalled and the

[2024:RJ-JP:7896] (2 of 2) [WRES-214/2023]

restoration application shall stand dismissed without reference to

the Court.

(MAHENDAR KUMAR GOYAL),J

Manish/94

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