Raj Singh Bhati vs Jai Narain Vyas University ...
2025 Latest Caselaw 11883 Raj

Rajasthan High Court - Jodhpur

Raj Singh Bhati vs Jai Narain Vyas University ... on 17 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:18800]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 8018/2025

                                   Raj Singh Bhati S/o Ajit Singh Bhati, Aged About 29 Years, R/o
                                   Utamber House, Raika Bagh, Jodhpur (Raj.).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       Jai Narain Vyas University, Head Office, Residency Road,
                                            Jodhpur, Through Its Registrar.
                                   2.       Dean, Faculty Of Law, Jai Narain Vyas University (Old
                                            Campus), Jodhpur.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Karan Singh Rathore
                                   For Respondent(s)         :     Mr. K.R. Raj Singh Deora



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/04/2025

1. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment dated 20.02.2024 passed by a Co-ordinate Bench of this

Court in S.B. Civil Writ Petition No.6985/2023 (Amit Kumar

Purohit vs. Jai Narain Vyas University & Anr.).

2. In view of the submission made before this Court, the

present writ petition is also disposed of in terms of the judgment

dated 20.02.2024 rendered by a Co-ordinate Bench of this Court

in the case of Amit Kumar Purohit (supra).

(VINIT KUMAR MATHUR),J 250-/Arun P/-

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