Rajasthan High Court - Jodhpur
Raj Kumar Berwal vs State Of Rajasthan on 10 February, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
(1 of 2) [CW-1903/2020] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1903/2020
1. Raj Kumar Berwal S/o Shri Surat Singh, Aged About 52 Years, R/o House No. Su-5, Ridhi-Sidhi Enclave-I, Sri Ganganagar, Rajasthan.
2. Praveen Bishnoi S/o Shri B.s Bishnoi, Aged About 52 Years, E-51, Karni Nagar, Lalgarh, Bikaner, Rajasthan.
3. Kuldeep Nehra S/o Shri Amar Singh Nehra, Aged About 55 Years, W/o Ward No. 29, Near Dav School, Shivpura Bass, Bhadra, Hanumangarh, Rajasthan.
4. Manisha Mathur W/o Dr. Sandeep Khare, Aged About 50 Years, R/o D-1, Indraprasth Colony, Behind Ramkrishna Ashram, Karninagar, Lalgarh, Bikaner, Rajasthan.
5. Deepika Goklaney W/o Dr. R.k. Dhuria, Aged About 48 Years, A-48, Karni Nagar, Lalgarh, Near Narendra Bhawan, Bikaner, Rajasthan.
6. Suresh Kumar Jhirwal S/o Shri Mahipal Singh, Aged About 47 Years, R/o B 23, Surajpura, Behind Haji Market, Khaturia Colony Bikaner, Rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through The Secretary, Department Of Animal Husbandry Secretariat, Jaipur, Rajasthan.
2. Director, Department Of Animal Husbandry, Jaipur, Rajasthan.
3. Rajasthan University Of Veterinary And Animal Sciences, Bikaner Through Its Registrar, Bikaner, Rajasthan.
4. Registrar, Rajasthan University Of Veterinary And Animal Sciences, Bikaner, Rajasthan.
5. Comptroller, Rajasthan University Of Veterinary And Animal Sciences, Bikaner, Rajasthan.
6. Principal Investigator, Centre For Ethno Veterinary Practices And Alternative Medicines, Rajasthan University Of Veterinary And Animal Sciences, Bikaner, Rajasthan.
----Respondents
For Petitioner(s) : Dr.Nupur Bhati
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(2 of 2) [CW-1903/2020]
JUSTICE DINESH MEHTA
Order
10/02/2020
Dr. Nupur Bhati, learned counsel submits that in a writ petition involving identical issue, Jaipur Bench of this Court (SB Civil Writ Petition No. 21161/2019: Dr. Yogendra Pal Singh Vs. State of Rajasthan) has granted interim order while issuing notices.
Issue notice. Issue notice of the stay application also.
Meanwhile, the respondent - University shall be restrained from withholding payment of petitioner's salary for want of submission of Permanent Retirement Account Number details.
(DINESH MEHTA),J 324-CPGoyal/-
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