Rajasthan High Court - Jaipur
Hariom Meena And Ors vs University Of Raj And Anr on 2 November, 2012
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. S.B. Civil Writ Petition No. 14281/12 Hariom Meena & Ors. Vs. University of Rajasthan & Another DATE OF ORDER : 2.11.2012 HON'BLE MR. JUSTICE AJAY RASTOGI Mr. DP Sharma, for petitioners. Mr. Arun Sharma, Mr. PS Tomar for Mr. RA Katta, for respondents.
Counsel for petitioners submits that the question raised in the instant petition has been examined and decided by the Coordinate Bench of this Court vide order dt. 8.8.2012 passed in CWP-10487/2012 thereby observing and directing ad infra:-
Looking to the subject matter of these writ petitions and the order passed in the case of Phool Singh (supra), it is deemed proper that the respondents be directed to declare the result of the petitioner within fifteen days from today. However, respondent no. 1 shall be free to take steps, as available to them for recovery of the amount due against respondent no. 2.
In the light of the order passed by the Coordinate Bench (supra), instant writ petition stands disposed of and the respondents are directed to declare result of the petitioners within fifteen days from today. However, it will not preclude the respondents from taking steps for recovery of the alleged due amount from the respondent no. 2 in accordance with law.
[AJAY RASTOGI], J.
DSR "All corrections made in the judgment/order have been incorporated in the judgment/order being emailed"
Datar Singh P.S