Rajasthan High Court - Jodhpur
Mukesh vs State Of Rajasthan on 4 October, 2019
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14860/2019 Mukesh S/o Shri Banshidhar Godra, Aged About 20 Years, By Caste Jat, Resident Of 21/23 Np, Tehsil Thandi, Tehsil Raisinghnagar, District Sri Ganganagar.
----Petitioner Versus
1. State Of Rajasthan, Through Commissioner, College Education, Rajasthan, Jaipur.
2. Swami Keshva Nand Rajasthan Agriculture University, Bikaner through its Registrar.
3. The Chief Election Officer, Student Union Election 2019-20, Swami Keshva Nand Rajasthan Agriculture University, Bikaner.
4. Principal, Parmanand Degree College, Gajsinghpur, District Sri Ganganagar.
----Respondent For Petitioner(s) : Mr. S.R. Godara JUSTICE DINESH MEHTA Order 04/10/2019 Learned counsel for the petitioner submits that in identical writ petition being SBCWP No.11703/2017, involving identical controversy, this Court has granted interim order while issuing notices.
Hence, issue notice. Issue notice of the stay application also, returnable within two weeks.
In the meanwhile and until further orders, the effect and operation of the impugned order dated 25.09.2019, issued by the Principal, Parmanand Degree College, Gajsinghpur, Sri Ganganagar, shall remain stayed qua the petitioner.
(DINESH MEHTA),J 268-skm/-
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