Rajasthan High Court - Jaipur
Choudhary Goli Singh Collage Bhosingha vs State Of Raj on 15 December, 2022
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 13952/2022
Choudhary Goli Singh Collage Bhosingha, Halena Road, Nadbai,
Bharatpur Through Secretary Kamal Singh Choudhary.
----Petitioner
Versus
1. State Of Raj., Through Its Principal Secretary, Higher
Education Department, Govt. Of Raj., Secretariat, Jaipur.
2. The Commissioner, College Education, Government Of
Raj. Jaipur.
3. The Joint Director (Private Institutions), Block-4, Shiksha
Sakul, J.l.n. Marg, Jaipur.
4. Dy. Director, College Education, Jaipur.
5. Tehsildar, Tehsil Nadbai, District Bharatpur
6. S.D.O. Nadbai, Bharatpur, Raj.
----Respondents
For Petitioner(s) : Mr. Manish Sharma, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 15/12/2022 Learned counsel for the petitioner submitted that the present controversy raised in the present writ petition is squarely covered in view of the order passed by Coordinate Bench of this Court in S.B. Civil Writ Petition No.13200/2019 (Sita Devi Educational Society Vs. State of Rajasthan & Ors.) & connected writ petitions, decided by common order dated 11.03.2022.
Issue notice of the writ petition as well as stay application, returnable on 20.01.2023. Notices be given 'dasti' if prayed. (Downloaded on 17/12/2022 at 01:04:16 AM)
(2 of 2) [CW-13952/2022] Additionally, a copy of writ petition be served in the office of Dr. Vibhuti Bhushan Sharma, AAG. His name be shown in the cause list.
This Court, as an interim measure, directs that no coercive action shall be taken against the petitioner for recovery of penalty in pursuance of order dated 12.07.2022.
(ASHOK KUMAR GAUR),J Ramesh Vaishnav /86 84 (Downloaded on 17/12/2022 at 01:04:16 AM) Powered by TCPDF (www.tcpdf.org)