Rajasthan High Court - Jodhpur
Surendra Singh Choudhary vs State Of Raj. & Ors on 25 January, 2018
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3223 / 2015
Surendra Singh Choudhary S/o Sh. Gopal Ram Ji Choudhary, aged
35 years. R/o 9/9, Mukta Prasad Colony, Bikaner.
----Petitioner
Versus
1. State of Rajasthan through the Secretary, Department of
Technical Education, Secretariat, Jaipur.
2. The Principal, Government Engineering College, Bikaner.
3. Co-ordinator Quality Improvement Programme Center
Roorkee.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Rajesh Choudhary.
For Respondent(s) : Mr. S.S. Ladrecha, AAG.
Mr. Mahesh Sharma.
_____________________________________________________
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 25/01/2018 This writ petition has been filed by the petitioner seeking quashing of the order dated 25.3.2015 (Annex.12) and a direction to the respondents to permit the petitioner to attend pre-visit program at IIT Roorkee and further allow him to pursue his studies of Ph.D. degree as per rules and regulations.
By order dated 25.3.2015 (Annex.12), the petitioner was refused permission to join the course offered by respondent No.3.
During the pendency of the present writ petition, the petitioner placed on record documents (Annex.P/21) dated (2 of 2) [CW-3223/2015] 9.8.2017, whereby the Government has permitted relieving of the petitioner for attending the said course and pursuant thereto, the respondent No.2 - Government Engineering College, Bikaner has issued the Sponsorship cum Relieving Certificate (Annex.P/22) to the petitioner and when the matter came up before the Court, the issue raised was as to whether the respondent No.3 - IIT Roorkee would be permitting the petitioner to pursue the course for which admission was granted to him.
Learned counsel appearing for the respondent No.3 submitted that in case, the petition is accepted, the respondent No.3 would permit the petitioner to join the course and pursue the same in accordance with Regulations.
In view of the above fact situation, whereby, the respondents have issued orders dated 9.8.2017 (Annex.P/21) and Sponsorship cum Relieving Certificate (Annex.P/22) permitting the petitioner to complete his course and the respondent No.3 is willing to permit the petitioner to pursue the course, the writ petition filed by the petitioner is disposed of in terms of the submissions as noticed hereinbefore.
The respondents would do the needful in terms of the above.
(ARUN BHANSALI)J. Sumit-258