Bhupendra Singh Rajawat vs State Of Rajasthan (2025:Rj-Jd:29973)
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Rajasthan High Court - Jodhpur

Bhupendra Singh Rajawat vs State Of Rajasthan (2025:Rj-Jd:29973) on 10 July, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:29973]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 4049/2024

1.       Bhupendra Singh Rajawat S/o Shri Uma Mahehswar Singh
         Rajawat, Aged About 29 Years, Resident Of Village / Post
         Hodayali, Tehsil Lalsot, District Dausa (Raj.).
2.       Jaydeep Singh Jadaun S/o Shri Jitendra Singh Jadaun,
         Aged About 24 Years, Resident Of Village / Post Bajna,
         Tehsil Sapotra, District Karauli (Raj.).
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Ayurved And Indian Medicine Department, Secretariat,
         Jaipur.
2.       The Director, Ayurved Department, Ashok Marg, Lohagal
         Road, Savitri College Circle, Ajmer.
3.       Dr.    Sarvepali        Radhakrishnan              Rajasthan      Ayurved
         University, Through Its Registrar, Karwar, Nagaur Road,
         Jodhpur (Raj.).
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Yashpal Khileree
For Respondent(s)           :     Mr. Sunil Purohit
                                  Ms. Rakhi Choudhary for
                                  Mr. N.S. Rajpurohit, AAG



               HON'BLE MS. JUSTICE REKHA BORANA

Order

10/07/2025

1. The present writ petition has been filed with a prayer that

name of the petitioners be included in the select list qua Non-TSP

area (EWS category) and they be allowed to participate in the

process of document verification/counselling.

2. The case of the respondents is that vide amendment in the

form, the petitioners changed their category from Non-TSP to TSP

[2025:RJ-JD:29973] (2 of 2) [CW-4049/2024]

whereas they do not belong to TSP area, therefore, their

candidature was cancelled.

3. Counsel for the respondent submits that even otherwise, the

petitioners are not entitled to be appointed as the diploma

certificates as submitted by them have been issued by CMJ

University of Meghalaya, the affiliation of which stood

cancelled/withdrawn way back on 31.03.2014. Subsequently, the

University itself was dissolved and the action of withdrawing the

affiliation as well as dissolution of the University has been affirmed

by Hon'ble the Apex Court vide the recent judgment in CMJ

Foundation and Others Vs. State of Meghalaya & Ors.; 2025

INSC 211.

4. In view of the aforesaid facts, counsel for the petitioners, on

instructions, seeks permission to withdraw the present petition

with liberty to move an appropriate application before Hon'ble the

Apex Court.

5. In view of the submission made, permission as prayed for is

granted.

6. The present writ petition is dismissed as withdrawn with

liberty aforesaid.

7. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 158-praveen/-

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