Rajasthan High Court - Jaipur
Union Of India vs Rahul Kumar Sharma S/O Shri Shyam Sunder ... on 22 October, 2019
Bench: Chief Justice, Mohammad Rafiq
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal (Writ) No.1502/2019
Union Of India
----Appellant
Versus
Rahul Kumar Sharma S/o Shri Shyam Sunder Sharma
----Respondent
For Appellant(s) : Mr. R.D. Rastogi, Additional Solicitor General with Mrs. Manjeet Kaur For Respondent(s) : Mr. Vikas Jain HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MOHAMMAD RAFIQ Order 22/10/2019 Mr. R.D. Rastogi, learned Additional Solicitor General appearing for the respondent Union of India, wants to place on record an affidavit showing as to why the reservation made for Economically Weaker Sections (EWS) pursuant to the Constitution (103rd Amendment) Act, 2019, read with Office Memorandum dated 02.05.2019 in its paragraph 1 (d), has not been made applicable to the National Institute of Ayurveda for the current academic session.
List on 04.11.2019.
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