Rajasthan High Court - Jaipur
Laxman Lal And Anr vs University Of Raj And Ors on 23 October, 2018
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 12933/2018
1. Laxman Lal S/o Shri Jevana, Resident Of Village And Post-
Vpo-Naal, T-Bagidora, Banswara, Rajasthan.
2. Naresh Chandra Amliyar S/o Shri Devilal Amliyar,
Resident Of Rangi Po - Tambesara, Banswara, Rajasthan.
----Petitioners
Versus
1. University Of Rajasthan, Through Its Registrar, University
Campus, Jln Marg, Jaipur.
2. Control Of Exam, University Of Rajasthan, University
Campus, Jln Marg, Jaipur.
3. Nav Bharti Shikshak Prashikshan Mahavidyalaya, Mohru
Nagar, Manyawas, Jaipur, Through Its Principal.
----Respondents
For Petitioner(s) : Mr. Munesh Bhardwaj For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 23/10/2018 Despite service of notice on the respondents none has put in appearance on behalf of the respondent-University, as well.
This court has witnessed in several of the writ applications instituted against the respondent-University, none has put in appearance, despite service of notice.
Similar is the situation in the case at hand for none has put in appearance despite service of notice; accordingly, proceedings are drawn ex-parte.
Learned counsel for the petitioner submits that controversy involved in the instant writ application is identical to one that has (2 of 2) [CW-12932/2018] been considered and determined in the case of Kriti Modi & Ors. Vs. University of Raj. & Ors.: SBCWP No. 12848/2018, decided on 3rd October, 2018, observing thus:
"Learned counsel for the parties are not in dispute on the proposition that the controversy raised in the instant writ application stands resolved in view of the order dated 18 th June, 2018, issued by the State Government according permission for declaration of the result of the candidates similarly situated as the petitioners, provided they submitted the required certificate of completion of their internship and completed other essential formalities.
In view of the above, petitioners are directed to submit the required certificate of completion of their internship and other necessary documents to the respondent-University within a fortnight. In the event, the petitioners did so; the respondent-University will declare the result of the petitioners within ten days thereafter.
With the observations and directions, as indicated above, the writ proceedings stand closed."
Learned counsel further prays for disposal of the instant writ application in terms of the order dated 3 rd October, 2018, in the case of Kriti Modi & Ors. (supra).
Ordered accordingly.
(VEERENDR SINGH SIRADHANA),J Pooja/18 Powered by TCPDF (www.tcpdf.org)