Rajasthan High Court - Jodhpur
Bhadraram Meghwal vs State Of Rajasthan on 18 December, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
(1 of 2) [CW-13403/2020] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13403/2020 Bhadraram Meghwal S/o Rajkumar Meghwal, Aged About 45 Years, R/o Village Hariyasar Gharsotan, Tehsil Sardarshar, District Churu, 331403
----Petitioner Versus
1. State Of Rajasthan, Through Secretary To The Govt. Of Rajasthan, Ministry Of Education (Group - I) Department, Secretariat, Jaipur.
2. Director, Higher Education, Jaipur.
3. Registrar, Iase, Deemed University, Gandhi Vidya Mandir, Sardarsahar, Churu.
4. Secretary, UCCH Shikshan Sansthan, Gandhi Vidya Mandir, Saradarsahar, Churu, Rajasthan.
----Respondents For Petitioner(s) : Mr. Mahesh Thanvi through Cisco Webex App For Respondent(s) : Mr. Hemant Shrimali through Cisco Webex App JUSTICE DINESH MEHTA Order 18/12/2020 Mr. Hemant Shrimali, learned counsel appears and submits that he has filed caveat in this matter, yet his name has not been shown in the cause list.
Issue notice to the respondents, returnable within six weeks.
Mr. Shrimali accepts notices on behalf of the respondent No.3 & 4.
Let notices be issued to respondent No.1 & 2.
(Downloaded on 18/12/2020 at 09:01:39 PM) (2 of 2) [CW-13403/2020]
Meanwhile, effect and operation of the order dated
19.09.2020 (Annex.5) shall remain stayed.
Needless to observe that merely because the present interim order has been passed in presence of Mr. Shrimali, it will not preclude him from filing application seeking vacation of the interim order.
Registry is directed to show name of Mr. Hemant Shrimali in the cause list, as the counsel for the respondents.
(DINESH MEHTA),J 3-Amar/-
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