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Rajasthan High Court - Jodhpur

Shivam Avasthi vs The Registrar (2023/Rjjd/017339) on 25 May, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   [2023/RJJD/017339]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 6493/2023

                                   Shivam Avasthi S/o Shri Anand Avasthi, Aged About 27 Years,
                                   Machretha Road,nai Basti Jihura, Misrikh, Sitapura, Uttar Pradesh
                                   At Present R/o At Hostel, National Institute Of Ayurved, Jaipur
                                   (Raj.). (Enrollment No. Drsrrau/2017/000168)
                                                                                         ----Petitioner
                                                                 Versus
                                   1.      The Registrar, Dr. Sarvepalli Radhakrishnana Rajasthan
                                           Ayurved University (Dr. S.r.a.u.), Nagaur Road, Karwar,
                                           Jodhpur (Rajasthan).
                                   2.      The     Controller  Of    Examination,    Dr.     Sarvepalli
                                           Radhakrishnana Rajasthan Ayurved University (Dr.
                                           S.r.a.u.), Nagaur Road, Karwar, Jodhpur (Rajasthan).
                                                                                    ----Respondents



                                   For Petitioner(s)         :     Mr. Chatur Bhuj



                                          HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 25/05/2023 Learned counsel for the petitioners at the outset makes a limited submission that the respondents may be directed to consider and decide the representation of the petitioner, which is Annex.5 of the writ petition.

In light of such limited submission, the present writ petition is disposed of with a direction to the respondents to decide the representation of the petitioner, which is Annex.5 of the writ petition, by passing a speaking order, strictly in accordance with law.

Stay Petition also stands disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI), J.

99-Sudheer/-

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