Rajasthan High Court
Managing Committee vs Kanhiya Lal Sen S/O Shri Badri Narain Sen ... on 24 October, 2024
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
[2024:RJ-JP:44863]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5440/2022
1. Managing Committee, Shri S.s. Jain Subodh Shiksha
Samiti, Subodh College Campus, Rambagh Circle, Jaipur
(Raj.), Through Its Secretary.
2. Managing Committee, S.s. Jain Subodh (P.g.) College,
Rambagh Circle, Jaipur Raj., Through Its Secretary.
----Petitioners
Versus
1. Smt. Mamta Singh Wife Of Sunil Sinha, Aged About 58
Years, Resident Of E-19, Friends Colony, Imliwala Phatak,
Jyoti Nagar, Jaipur.
2. Director, College Education, State Government, Shiksha
Sankul, Opp. O.t.s., J.l.n. Marg, Jaipur (Raj.)
----Respondents
Connected With
S.B. Civil Writ Petition No. 2986/2019
Managing Committee, S.s.g. Pareek Pg College, Jhotwara Road,
Chandpole, Jaipur Through Secretary
----Petitioner
Versus
1. Ramratan Soni S/o Shri Sitaram Soni, Aged About 66
Years, Resident Of Ramam, A-4, Pratap Nagar, Shastri
Nagar, Jaipur.
2. Commissioner, College Education, Jaipur
----Respondents
S.B. Civil Writ Petition No. 12570/2022
1. Managing Committee, S.s Jain Subodh Shiksha Samiti,
Subodh College Premises, Rambagh Circle, Jaipur (Raj.)
Thorugh Its Secretary.
2. Managing Committee, S.s. Jain Subodh P.g. College,
Subodh College Premises, Rambagh Circle, Jaipur (Raj.)
Thorugh Its Secretary.
----Petitioners
Versus
1. Kanhiya Lal Sen S/o Shri Badri Narain Sen, Resident Of
Plot No. 71, Jagdamba Colony Near Prem Nagar, Agra
Road, Jaipur.
2. Director, College Education, Rajasthan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Anuroop Singhi with
Mr. Tarun Kumar Verma
Mr. Aditya Khandelwal
[2024:RJ-JP:44863] (2 of 2) [CW-5440/2022]
Ms. Bhavya Kala
Mr. Munesh K. Meena for
Mr. Mahendra Shandilya
For Respondent(s) : Mr. Vigyan Shah, AAG with
Mr. Rohit Tiwari, Assistant GC
Mr. Amin Ali with
Mr. Sumit Kumar
Mr. Pawan Sharma
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
24/10/2024
These writ petitions are disposed of in following terms as
agreed and requested by the learned counsels for the respective
parties:-
1. The direction issued by the Rajasthan Non-Government
Educational Institutions Tribunal, Jaipur (for brevity "the learned
Tribunal") in the respective cases is modified in terms that the
non-government educational institution(s) would be liable to pay
its share of payment to the employees within a period of twelve
weeks from today, if not already paid.
2. The State would pay directly to the employees its share to
extent of grant-in-aid payable to the institution(s), if not already
paid.
3. The direction of the learned Tribunal qua payment of
interest would be governed by an order of this Court dated
25.02.2022 passed in the case of Management Committee,
Shree S.S. Jain Subodh P.G. College versus Ratan Lal
Sharma & Anr.: SB Civil Writ Petition No.1751/2020 and
other connected matters.
Pending application(s), if any, also stands disposed of.
(MAHENDAR KUMAR GOYAL),J
Manish/84-86
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