Rajasthan High Court - Jaipur
Akhil Bhartiya Vidyarthi Parishad ... vs The State Of Rajasthan on 6 April, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 2487/2022
Akhil Bhartiya Vidyarthi Parishad (Abvp)
----Petitioner
Versus
The State Of Rajasthan
----Respondent
Connected With D.B. Civil Writ Petition No. 11553/2021 Madhu Kumari Nagar D/o Kailash Chand Nagar
----Petitioner Versus The State Of Rajasthan
----Respondent D.B. Civil Writ Petition No. 11979/2021 Bhagchand Sharma Son Of Puranmal Sharma
----Petitioner Versus The State Of Rajasthan
----Respondent For Petitioner(s) : Mr. Arvind Kumar Sharma and Mr. Anand Sharma Mr. Dinesh Kumar Garg Mr. Ayush Mall For Respondent(s) : Mr. M.S. Singhvi, AG with Mr. Siddhant Jain, Mr. Pranav Bhansali and Mr. Tarang Gupta Mr. Vigyan Shah Mr. Rajesh Mehrishi, AAG Mr. C.L. Saini, AAG Mr. Hanuman Singh, through VC HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Order 06/04/2022 Heard.
In compliance of order dated 24.02.2022, an interim progress report dated 06.04.2022 has been placed before us by (Downloaded on 24/12/2022 at 06:18:51 PM) (2 of 2) [CW-2487/2022] the learned Advocate General. The matter would require detailed consideration on the basis of various material which have already been placed before this Court on the prayer which has been made in the writ petition which includes prayer for cancellation of REET Level-I examination also.
On 05.04.2022 an application for impleadment has been filed by five persons namely Govind Kumar, Vinod Kumar, Prahlad Rai, Sonu Kundalwal and Ramesh Chand Meena. A reply to this application be filed positively within two weeks.
The status report placed before us today shall be kept in a sealed cover by the Registrar (Judicial) and attached to the record of this case. On the next date of hearing further development and progress in continuation of what has been stated in report dated 06.04.2022 shall be placed before the Court. The concerned officer who is presented today shall also remain present before the Court on the next date along the entire records of investigation under which memo dated 06.04.2022 has been prepared.
List the matter on 26.04.2022 along with DBCWP Nos.4721/2022, 5076/2022, 5077/2022, 5078/2022, 5079/2022, 2999/2022, 3456/2022 and 3701/2022.
(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ JKP/Arun/91-93 (Downloaded on 24/12/2022 at 06:18:51 PM) Powered by TCPDF (www.tcpdf.org)