Mahatma Gandhi Livestock Assistant ... vs Rajasthan University Of Veterinary And ...
2025 Latest Caselaw 9523 Raj

Rajasthan High Court - Jodhpur

Mahatma Gandhi Livestock Assistant ... vs Rajasthan University Of Veterinary And ... on 27 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:16260]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6503/2025

Mahatma Gandhi Livestock Assistant Diploma Training Institute,
Naila, Jamwaramgarh, Jaipur Running Under Society of Akash
Seva Samiti, Karauli Through Its Authorized Signatory Basant
Kumar S/o Dhagla Ram, Aged Abut 46 Years, R/o Pali Balaji,
Jodhpur.
                                                                     ----Petitioner
                                     Versus
1.        Rajasthan University Of Veterinary and Animal Sciences,
          Bikaner, Through Its Registrar.
2.        Office of Coordinator, College of Veterinary and Animal
          Science, Through Its Coordinator (AHDP), Rajasthan
          University Of Veterinary and Animal Sciences, Bikaner.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. C.S. Kotwani with
                                 Ms. Swati Shekhar.
For Respondent(s)          :     Mr. Ajay Vyas.



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/03/2025

1. Heard learned counsel for the parties.

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

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in S.B. Civil Writ Petition

No.5940/2025 (Shri Jeetendra Godaras Slbs Veterinary

Institute Pali Vs. Rajasthan University of Veterinary and

Animal Sciences, Bikaner), which was decided in the following

terms:-

"In view of the discussion made above, the writ petition merits acceptance and the same is allowed. The respondent-University is directed to enroll and allow the

[2025:RJ-JD:16260] (2 of 2) [CW-6503/2025]

students of third category mentioned above to appear in the examination of first year.

It is made clear that the admission/completion of the course of all the three categories of students mentioned above shall remain subject to the outcome of the NOCs to be granted by the State Government."

3. For the self same reasons, the present writ petition is

disposed of in terms of the judgment rendered by this Court in the

case of Shri Jeetendra Godaras Slbs Veterinary Institute Pali

(supra).

(VINIT KUMAR MATHUR),J 275-Shahenshah/-

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