Rajasthan High Court - Jaipur
Hansraj Bairwa S/O Shr Manprasad Bairwa vs The Vice Chancellor on 14 September, 2021
(1 of 2) [CW-13133/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 13133/2020
1. Hansraj Bairwa S/o Shr Manprasad Bairwa, Aged About
22 Years, Resident Of Harsuliya Phagi, Jaipur.
2. Shorya Jaiman S/o Shri Satya Narayan Jaima, Aged About
25 Years, Resident Of Subham Niwas, Ghata, Mehandipur
Balaji, Dausa, Rajasthan.
----Petitioners
Versus
1. The Vice Chancellor, Rajasthan University, Jaipur.
2. The Registrar, Rajasthan University, Jaipur.
3. The Secretary, Higher Education Department,
Government Of Rajasthan, Secretariat, Jaipur.
----Respondents
For Petitioner(s) : Ms. Jamila Bano For Respondent(s) : Mr. A.K. Sharma, Senior Advocate with Mr. Rachit Sharma through V.C. HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 14/09/2021 The petitioner by way of this writ petition has prayed as under:
"It is, therefore, most respectfully prayed that Your Lordships may kindly be pleased to accept and allow the writ petition and by appropriate writ, order or direction to respondents to perform students election of 2019-2020 in Rajasthan University by proper security measures and other protections in right time and same year session.
Any other writ , order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may also be passed in favour of the petitioners."(Downloaded on 17/09/2021 at 09:29:45 PM)
(2 of 2) [CW-13133/2020] Admittedly, no elections have been declared as on today. There is no cause of action arisen, therefore, the writ petition is accordingly dismissed.
All pending applications, if any, shall also stand disposed of.
(SANJEEV PRAKASH SHARMA),J Chhaya Awasthi/43 (Downloaded on 17/09/2021 at 09:29:45 PM) Powered by TCPDF (www.tcpdf.org)