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Rajasthan High Court - Jaipur

Ranthambhore College Of Animal ... vs State Of Rajasthan on 5 August, 2020

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 8111/2020

                                   Ranthambhore College Of Animal Husbandry, Sawai Madhopur
                                   (Under The Management Of Grameen Jan Vikas Samiti, Thathera
                                   Kund, Sawai Madhopur) Through Its Secretary Saliqa Bano W/o
                                   Sayed        Balig     Ahmed,        Aged       About        38       Years,   R/o   C/o
                                   Ranthambhore College Of Nursing, Near Roadways Depot,
                                   Housing Board Road, Sawai Madhopur, District Sawai Madhopur
                                   (Raj.)
                                                                                                              ----Petitioner
                                                                            Versus
                                   1.         State     Of   Rajasthan,         Through         The      Director,   Animal
                                              Husbandry Department, Jaipur, (Raj.).
                                   2.         Deputy Director To The Government, Department Of
                                              Animal Husbandry, Secretariat, Jaipur Rajasthan.
                                   3.         Rajasthan University Of Veterinary And Animal Sciences,
                                              Bikaner Through Its Registrar.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Ashindra Gautam, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 05/08/2020 This Court had already concluded that all the applications ought to be filed by 20th July, 2020 in terms of the order passed by this Court in the case of Sampat Pashudhan Sahayat Prashikshan Sansthan, Ajmer Vs. State of Rajasthan & Ors. (SBCWP No.5798/2020) dated 8th July, 2020 and connected writ petitions.

In view of above, the present writ petition is disposed of in terms of the aforesaid order.

(SANJEEV PRAKASH SHARMA),J Raghu/54 (Downloaded on 06/08/2020 at 09:56:24 PM) Powered by TCPDF (www.tcpdf.org)