Rajasthan High Court - Jodhpur
Prashant Bhakar vs State Of Rajasthan on 5 October, 2018
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 15483/2018
Prashant Bhakar S/o Shri Jwalasingh Bhakar, Aged About 37
Years, Resident Of B-118, Karni Nagar, Near Lalgarh Palace,
Bikaner.
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Technical Education, Government Of Rajasthan, Jaipur.
2. Engineering College, Bikaner, Karni Industrial Area, Pugal
Road, Bikaner Through Its Registrar.
3. The Principal, Engineering College, Bikaner, Bikaner.
----Respondents
For Petitioner(s) : Mr. Vikas Bijarnia.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 05/10/2018 Learned counsel for the petitioner submits that based on an order passed by the Board of Governors dated 10.05.2018, the order dated 25.08.2018 (Annex.-11) has been passed by the respondent-College, varying the status of the petitioner to his disadvantage without affording any opportunity of hearing.
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable in four weeks.
Notices when issued be given 'dasti' to the learned counsel for the petitioner.
In the meanwhile and until further orders, status quo as it exists today qua the status of the petitioner in the Civil Engineering Department, shall be maintained by the respondents.
(ARUN BHANSALI)J. PKS-239 Powered by TCPDF (www.tcpdf.org)