Rajasthan High Court - Jaipur
Saurabh Kumar Swarnkar vs University Of Raj And Anr on 28 September, 2012
Author: Ajay Rastogi
Bench: Ajay Rastogi
In The High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.7160/2012 Prashant Singh Vs. Vice Chancellor, University of Raj. & Ors & S.B. Civil Writ Petition No.7161/2012 Saurabh Kumar Vs. University of Raj. & Anr. Date Of Order :: 28.09.2012 Hon'ble Mr. Justice Ajay Rastogi Mr. Sunil Kumar Jain, for petitioner in CWP-7160/12. Mr. Vijay Pathak, for petitioner in CWP-7161/12. Mr. R.A. Katta, for respondent.
Counsel for the parties jointly submit that the question raised herein has been examined & decided by this Court in CWP-7021/2012 (Nehru Lal & Ors. Vs. University of Raj. & Ors.) vide judgment dt.19.09.2012, operative part whereof being relevant for the purpose reads ad infra :
Consequently, the writ petition succeeds and is hereby allowed. The respondents are directed to declare result of petitioners of the examination of BBA-Part-II/BBA-Part-III, as the case may be, in which they appeared under the interim order of the Court, within seven days of the receipt of certified copy of this order in their office and they may be allowed to pursue their further studies in accordance with law. In the light of judgment, referred to supra, instant petitions stand disposed of and the respondents are directed to declare result of petitioners of the examination of BBA-Part-II within seven days and may be allowed to pursue their further studies in accordance with law. (Ajay Rastogi),J.
VS Shekhawat/-p.2 7160cw12Sep28FnlDsps.doc Certificate - All corrections have been incorporated in the judgment/order being emailed/Vijay Singh Shekhawat/PAJ