Rajasthan High Court - Jodhpur
Aman Molani vs The State Of Rajasthan on 26 November, 2020
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12695/2020
Aman Molani S/o Mohammed Iqbal Molani, Aged About 15 Years,
By Caste Muslim, Resident Of Gulzar Pura, Sikar Road,
Kuchaman City, Nagaur (Raj.) Minor Through His Natural
Guardian Father Mohammed Iqbal Molani S/o Mohammed
Saddik, By Caste Muslim, Aged 56 Years, Resident Of Gulzar
Pura, Sikar Road, Kuchaman City, Nagaur (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary, Department
Of Education, Secretariat, Jaipur.
2. The District Education Officer, Nagaur (Raj.).
3. The Block Education Officer, Kuchaman City, District
Nagaur (Raj.).
4. Eklavya Academy Senior Secondary School, Through Its
President Bhanwari Devi Joshi, Address Opposite
Kuchaman College, Station Road, Kuchaman City, District
Naraur (Raj.).
----Respondents
For Petitioner(s) : Mr. CP Soni (through VC)
Ms. Sarita Soni (through VC)
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 26/11/2020 Learned counsel for the petitioner has submitted that the amount of Rs. 19,500/- in respect of fees of the petitioner is due. It is submitted that father of the petitioner is a poor person and is not in a position to deposit the said amount in one go and, therefore, he has requested the respondent No.4 to allow him to deposit the fees in installments, but the respondent No.4 has refused to accept his prayer and is not issuing mark-sheet and the (Downloaded on 26/11/2020 at 09:10:20 PM) (2 of 2) [CW-12695/2020] transfer certificate of the petitioner. Learned counsel for the petitioner has further submitted that the father of the petitioner is ready to pay the due fees in installments and for showing his bonafides, he is ready to pay 5,000/- immediately.
Issue notice. Issue notice of stay application also, returnable on 14.12.2020.
In the meantime, the respondent No.4 is directed to issue the mark-sheet and the transfer certificate of the petitioner to his father immediately on depositing of Rs. 5,000/- by him.
It is made clear that if the respondent No.4 refuses to accept the amount of Rs 5,000/- from the father of the petitioner and also refuses to issue petitioner's mark-sheet and transfer certificate, the President of the respondent No.4 School shall personally remain present before this Court on the next date of hearing.
(VIJAY BISHNOI),J 83-akash/-
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