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High CourtsSingle Bench(2022) 06 RAJ CK 0044

Rajendra Prathmik Shiksha Kendra Prabandh Samiti vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 10 June 2022

HON’BLE JUDGES
Madan Gopal Vyas, J
RESULT
Disposed Of
CASE NUMBER
S.B. Civil Writ Petition No. 14629 Of 2021
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Judgment

7 paragraphs · 309 words

Madan Gopal Vyas, J

I.A. No. 2/2022

The present application has been preferred by the petitioners seeking disposal of the writ petition with directions to the respondents to declare the result of the students studying in the petitioner-institution.

Counsel for the petitioner submits that in the present writ petition, the petitioner has challenged the order dated 25.08.2021 passed by the respondent no. 3. It is submitted by learned counsel for the petitioner that the impugned order dated 25.08.2021 was initially passed in pursuance of letter/order dated 15.07.2021 and this Court vide order dated 02.09.2021 passed in SBWCP No. 11082/2021 has already stayed the effect and operation of the order dated 15.07.2021 and any consequential orders passed in pursuance thereof.

Learned counsel for the petitioners further submits that even after submitting a copy of the order dated 02.09.2021 passed by this Court, the consequential orders to withdraw/stay the order dated 25.08.2021 were not passed by the respondent authorities and since the examinations were scheduled and students studying in the petitioner-institution were not permitted to fill up their online application forms because of the order dated 25.08.2021, the petitioner has filed the present writ petition and this Court vide its order dated 22.10.2021 has directed the Board of Secondary Education to accept the forms of the students and also allow them to appear in the examinations, however, the result of the students was ordered to be not declared without the leave of this Court, hence, the present application has been preferred by the petitioner-institution seeking aforesaid relief.

Learned counsel appearing for the respondents submits that the respondent is having no objection if the result of the students are declared and the writ petition is disposed of.

In view of the above application (I.A. 2/2022) is allowed and the respondents are directed to declare the result of the students of the petitioner-institution.