Rajasthan High Court - Jodhpur
Choudhary Channan Ram Memorial College vs State Of Rajasthan on 16 January, 2023
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11081/2022
Choudhary Channan Ram Memorial College, Chak 1Fa,
Gajsinghpur Road, Srikaranpur, District Sriganganagar Through
Its Society Choudhary Channan Ram Memorial Shikshan Samiti,
Srikaranpur, District Sriganganagar Through Its Secretary Shyam
Sunder Kamboj S/o Shri Narayan Dass, Aged About 44 Years, R/
o Ward No. 10, Kachi Thedi, Karanpur, Ganganagar (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Higher Education, Government Of
Rajasthan, Secretariat, Jaipur.
2. The Commissioner, Department Of College Education,
Block-Iv, Rks Sankul, Jln Road, Jaipur.
3. The Joint Director (Private Institution), Department Of
College Education, Block-Iv, Rks Sankul, Jln Road, Jaipur.
----Respondents
For Petitioner(s) : Mr. Vivek Firoda.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 16/01/2023 Learned counsel for the petitioner, with reference to order in Sita Devi Education Society Vs. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.13200/2019 and other connected matters, decided on 11.03.2022 at Jaipur Bench, made submissions that as the policy under which the penalty has been imposed against the petitioner on 19.07.2022 (Annex.10) has been quashed by the Court and, therefore, the imposition of penalty against the petitioner be stayed.
(Downloaded on 16/01/2023 at 10:46:10 PM)
(2 of 2) [CW-11081/2022] On being put a question, learned counsel submits that in D.B. Special Appeal (Writ) No.526/2022, the Division Bench has stayed the operation of order dated 11.03.2022.
However, it is submitted that despite the stay by the Division Bench, a Coordinate Bench of this Court on 17.08.2022 in S.B. Civil Writ Petition No.10674/2022 has granted interim order and, therefore, the petitioner may also be granted interim order.
A perusal of the order dated 17.08.2022 passed in S.B. Civil Writ Petition No.10674/2022 does not indicate either the Single Bench judgment in Writ Petition No.13200/2019 and/or the fact that the Division Bench has stayed the order, was brought to the notice of the Court.
In that view of the matter, interim order granted in SBCWP No.10674/2022 is of no avail.
Learned counsel for the petitioner prays for time. List the matter after three weeks.
(ARUN BHANSALI),J 111-pradeep/-
(Downloaded on 16/01/2023 at 10:46:10 PM) Powered by TCPDF (www.tcpdf.org)