Citation : 2024 Latest Caselaw 5828 Raj/2
Judgement Date : 18 September, 2024
[2024:RJ-JP:39424]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5445/2003
Savitri Girls College, Ajmer Through Administrator-Cum-SDM,
Ajmer.
----Petitioner
Versus
1. Dr. Smt. Shashi Kala Gupta W/o Anil Gupta, aged about
38 years, R/o 674/1. Anand Nagar Marg No. 4, Kutti Ki
Tall Wali Gali, Ajmer.
2. The Secretary To The Government, Higher Education
Department, Government Of Rajasthan, Secretariat,
Jaipur.
3. The Director, College Education, Rajasthan, Jaipur
4. The Rajasthan Non-Government Educational Institutions
Tribunal Through Presiding Officer, Mini Secretariat,
Jaipur.
----Respondents
Connected With S.B. Civil Writ Petition No. 5444/2003 Savitri Girls College, Ajmer Through Administrator-Cum-S.D.M., Ajmer
----Petitioner Versus
1. Dr. Smt. Anita Raisinghani W/o Girish Raisingahani, aged about 35 years, R/o B-Panchsheel Colony, Ahinsa Marg, Ajmer
2. The Secretary To The Government, Higher Education Department, Government Of Rajasthan,secretariat, Jaipur
3. The Director, College Education, Rajasthan,jaipur
4. The Rajasthan Non-Government Educational Institutions Tribunal Through Presiding Officer, Mini Secretariat, Jaipur
----Respondents S.B. Civil Writ Petition No. 5690/2003 Savitri Girls College, Ajmer Through Administrator-Cum-S.D.M., Ajmer
----Petitioner
[2024:RJ-JP:39424] (2 of 2) [CW-5445/2003]
Versus
1. Dr. Smt. Sudha Mittal W/o Sunil Mitta, aged about 35 years, R/o 448, BQ/22, Shiv Nagar, Bihari Ganj, Ajmer.
2. The Secretary To The Government, Higher Education Department, Government Of Rajasthan,secretariat, Jaipur
3. The Director, College Education, Rajasthan,jaipur
4. The Rajasthan Non-Government Educational Institutions Tribunal Through Presiding Officer,mini Secretariat, Jaipur
----Respondent
For Petitioner(s) : Mr. Reashm Bhargava For Respondent(s) : Mr. Aditya Singh, DGC Mr. Prahlad Singh
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
18/09/2024
Learned counsel for the petitioners pleads no instructions.
In view thereof, these civil writ petitions are dismissed for
non-prosecution. Pending application(s), if any, also stands
disposed of.
(MAHENDAR KUMAR GOYAL),J
Manish/27-29
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