Rajasthan High Court - Jaipur
Shankar Lal (Delete) S/O Shri Ghasi Lal vs Vardhman Mahaveer Open University, ... on 23 January, 2023
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
[2023/RJJP/000248]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8694/2018
Shankar Lal (Delete) S/o Shri Ghasi Lal,
----Petitioner
Versus
Vardhman Mahaveer Open University, Kota
----Respondent
Connected With S.B. Civil Writ Petition No. 7670/2018 Basant Kumar Jain S/o Late Shri Madan Lal Jain
----Petitioner Versus Vardhman Mahaveer Open University
----Respondent S.B. Civil Writ Petition No. 9246/2018 Nand Kishore Rathore S/o Sh. Jagannath
----Petitioner Versus Vardhman Mahaveer Open University
----Respondent S.B. Civil Writ Petition No. 9437/2018 Rajni Vijay And Anr
----Petitioner Versus Vmou Kota And Anr
----Respondent S.B. Civil Writ Petition No. 10482/2018 Balkrishna Sharma And Ors
----Petitioner Versus Vmou Kota And Anr
----Respondent S.B. Civil Writ Petition No. 10645/2018 Chandra Prakash Sharma S/o Shri Ramdayal Sharma
----Petitioner Versus Vardhman Mahaveer Open University
----Respondent S.B. Civil Writ Petition No. 11466/2018 Madan Lal Yadav (Delete) (Downloaded on 28/01/2023 at 12:12:34 AM) [2023/RJJP/000248] (2 of 5) [CW-8694/2018]
----Petitioner Versus Vardhman Mahaveer Open University
----Respondent S.B. Civil Writ Petition No. 15487/2018 Ram Kishan Meena S/o Shri Kesara Meena,
----Petitioner Versus Vardhman Mahaveer Open University, Kota Represented Through Its Registrar
----Respondent For Petitioner(s) : Mr.D.N. Sharma, Adv. For Respondent(s) : Dr.V.B. Sharma, AAG with Ms.Charvi Patni, Adv.
Mr.Anubhav Agarwal, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 23/01/2023 SBCWP No.8694/2018:-
The matter comes up on an application No.11/2022 filed on behalf of applicant-petitioner No.35-Ashok Kumar Sharma for deleting his name from the array of petitioner.
Learned counsel for the petitioner submits that the petitioner No.35 also wants to withdraw the writ petition.
For the reasons stated in the application, the same is allowed.
Accordingly, the present writ petition stands dismissed as withdrawn qua the petitioner No.35--Ashok Kumar Sharma.
Learned counsel for the petitioner is directed to file amended cause title within a period of two weeks. SBCWP No.7670/2018:-
(Downloaded on 28/01/2023 at 12:12:34 AM)
[2023/RJJP/000248] (3 of 5) [CW-8694/2018] The matter comes up on an Application No.1/2021 filed under Order 22 Rule 3 CPC read with Article 226 of the Constitution of India for bringing legal representatives of deceased petitioner No.15-Brijmohan Gaur, on record.
Learned counsel for the petitioner submitted that wife of the deceased petitioner wants to prosecute the present writ petition.
This Court accordingly allows the application and legal representatives of deceased petitioner are taken on record.
Application No.3/2022 has been filed for deleting the name of petitioner No.19-Vasudev Mudgal from the array of petitioner.
For the reasons stated therein, the same is allowed. Amended cause title be filed.
Accordingly, the writ petition qua the petitioner No.19- Vasudev Mudgal stands dismissed as withdrawn.
Another application No.4/2022 filed for early hearing of the second stay application stands disposed of. SBCWP No.9246/2018:-
Application No.1/2022 filed for deleting the name of petitioner No.4-Altaf Hussain from the array of petitioner.
For the reasons stated therein, the same is allowed. Amended cause title already filed, is taken on record.
Accordingly, the writ petition qua the petitioner No.4- Altaf Hussain stands dismissed as withdrawn. SBCWP No.9437/2018:-
(Downloaded on 28/01/2023 at 12:12:34 AM) [2023/RJJP/000248] (4 of 5) [CW-8694/2018] Application No.1/2022 filed for deleting the name of petitioner No.1-Rajni Vijay from the array of petitioner.
For the reasons stated in the application, the same is allowed. Let amended cause title be filed. SBCWP No.10482/2018:-
Application No.1/2022 filed for withdrawal of the writ petition on behalf of the petitioner-Madhu Sudan Dadhich.
For the reasons stated in the application, the same is allowed.
Accordingly, the writ petition stands dismissed as withdrawn qua the petitioner-Madhu Sudan Dadhich. SBCWP No.11466/2018:-
Application No.1/2022 filed for deleting the name of petitioner No.4-Abid Hussain Ansari from the array of petitioner.
For the reasons stated in the application, the same is allowed.
Another application No.2/2022 filed for deleting the name of petitioner No.2-Santosh Kumar Yadav from the array of petitioner.
For the reasons stated therein, the same is also allowed.
Accordingly, the writ petition qua the petitioner No.2- Santosh Kumar Yadav stands dismissed as withdrawn. Let amended cause title be filed.
SBCWP No.15487/2018:-
Application No.1/2022 filed for withdrawal of the writ petition on behalf of petitioner No.3-Amba Bai. (Downloaded on 28/01/2023 at 12:12:34 AM)
[2023/RJJP/000248] (5 of 5) [CW-8694/2018] For the reasons stated in the application, the same is allowed.
Accordingly, the writ petition qua the petitioner No.3- Amba Bai stands dismissed as withdrawn.
Learned counsel for the petitioners submits that the issue involved in the present writ petitions is relating to recovery said to be recovered from the petitioners as well as for grant of financial benefits to them.
Learned counsel for the parties may file brief synopsis and relevant case law, on which they intend to rely on.
List these cases for final disposal, at orders stage, on 27.02.2023.
A copy of this order be placed in each petition.
(ASHOK KUMAR GAUR), J Himanshu Soni/38-45 (Downloaded on 28/01/2023 at 12:12:34 AM) Powered by TCPDF (www.tcpdf.org)