State Of Rajasthan vs Prakhar Bhargava ...
2026 Latest Caselaw 1984 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Prakhar Bhargava ... on 9 February, 2026

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2026:RJ-JD:7152-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Spl. Appl. Writ No. 1609/2025

  State of Rajasthan & Ors.
                                                                       ----Appellants
                                      Versus
Prakhar Bhargava
                                                                     ----Respondent


For Appellant(s)            :     Mr. Sandeep Soni for
                                  Mr. B.L. Bhati, AAG
For Respondent(s)           :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP SHAH

Order

09/02/2026

1. The matter comes up on an application (IA No.01/25) filed

under Section 5 of the Limitation Act, seeking condonation of

delay in filing the present appeal.

2. For the reasons stated in the application, the same is

allowed. Accordingly, the delay in filing the present appeal is

hereby condoned.

3. Learned counsel for the appellants submits that the

controversy involved in the present matter is covered by the order

dated 21.01.2026 passed by a Co-ordinate Bench of this Court in

D.B. Spl. Appl. Writ No.775/2025 (State of Rajasthan & Ors. Vs.

Naman Bhandari). The order dated 21.01.2026 reads as under:-

"1. Heard learned counsel for the parties.

2. The present special appeal has been filed against the an interim order dated 25.04.2025, whereby a direction has been issued to the appellant-State to pay

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[2026:RJ-JD:7152-DB] (2 of 2) [SAW-1609/2025]

the scholarship amount of US$ 7800 to the respondent- petitioner.

3. Learned counsel for the parties submit that the writ petition is still pending consideration before the learned Single Bench, therefore, the learned Single Bench may be directed to decide the writ petition itself at an early date.

4. In view of the submission made and the fact that the present appeal is only against an interim order passed by the learned Single Bench, we are not inclined to interfere with and entertain the present appeal at this stage.

5. The appeal is, therefore, dismissed and the learned Single Bench is requested to decide the writ petition itself at an early date as the matter involves grant of scholarship to a student."

4. In light of the aforesaid submission, the special appeal (writ)

is also dismissed in the same terms as laid down in Naman

Bhandari (supra).

5. The stay petition as well as pending application(s), if any,

shall also stand dismissed.

(SANDEEP SHAH),J (DR.PUSHPENDRA SINGH BHATI),J

127-nirmala/-

(Uploaded on 13/02/2026 at 12:24:21 PM)

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