Jai Narain Vyas University, Jodhpur vs Mahesh Bishnoi (2025:Rj-Jd:2206-Db)
2025 Latest Caselaw 4548 Raj

Rajasthan High Court - Jodhpur

Jai Narain Vyas University, Jodhpur vs Mahesh Bishnoi (2025:Rj-Jd:2206-Db) on 14 January, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:2206-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 212/2024

1.       Jai Narain Vyas University, Jodhpur, Through Its Registrar.
2.       The Registrar, Jai Narain Vyas University, Jodhpur.
                                                                    ----Appellants
                                      Versus
Mahesh Bishnoi S/o Shri Babu Lal Ji, Aged About 36 Years, R/o
Village / Post Khejarli Kallan, Bishnoiyo Ki Dhaniya, Tehsil Luni,
District Jodhpur, Rajasthan.
                                                                   ----Respondent


For Appellant(s)            :     Mr. Deepesh Singh Beniwal
For Respondent(s)           :     Dr. Nikhil Dungawat



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

14/01/2025

1. Learned counsel for the parties submit that the issue raised

in the present appeal is squarely covered by the order passed by

this Court in Jai Narain Vyas University & Anr. Vs. Navneet

Singh Goyal (D.B. Special Appeal Writ No.366/2023),

decided on 26.11.2024 and, therefore, similar order may be

passed in the case at hand.

2. In the case of Navneet Singh Goyal (supra), this Court inter

alia came to the following conclusion:-

"6. This Court is of the considered opinion that these issues have already attained finality from this Court in large number of cases and now the Hon'ble Apex Court is seized of the controversy therefore, no further application of mind is called for, as the mandate of the Hon'ble Apex

[2025:RJ-JD:2206-DB] (2 of 2) [SAW-212/2024]

Court shall govern the present respondents as well, be it in the case of Lalit Gehlot (supra).

7. Thus, the present appeals are disposed of with a direction that the position of law in these cases shall be governed by the judgment passed by the Hon'ble Apex Court in Lalit Gehlot (supra). All benefits arising out of the order of the Hon'ble Apex Court in Lalit Gehlot shall apply to the present respondents as well. It is made clear that the appellants shall maintain all kinds of parity for respondents regarding continuance in service with Lalit Gehlot until the Lalit Gehlot (supra) is finally decided by the Hon'ble Apex Court. "

3. In view of the submissions made, the present appeal filed by

the appellant is disposed of with similar directions as given in the

case of Navneet Singh Goyal (supra).

(MUNNURI LAXMAN),J (DR.PUSHPENDRA SINGH BHATI),J

6-devrajP/-

Powered by TCPDF (www.tcpdf.org)