MATESHWARI VETERINARY DIPLOMA COLLEGE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner-institution submits that the controversy involved in the present writ petition has already been decided by the Co-ordinate Bench of this Court in the case of Professor S Karan Shiksha Samiti Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.24692/2018 decided on 9/4/2019).

(2.) Learned counsel for the petitioner-institution further submits that the aforesaid view was taken by this Court in the light of the adjudication by a Constitution Bench of the Apex Court of the land in the case of Islamic Academy of Education Vs. State of Karnataka : 2003 (6) SCC 679, which reads thus:

(3.) Learned counsel for the petitioner-institution submits that the petitioner-institution would be satisfied if representation, which the petitioner-institution would be filing before the respondents within a period of fifteen days from today, is ordered to be considered in the light of the judgment passed by the Co-ordinate Bench at Jaipur in case of Professor S Karan Shiksha Samiti Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.24692/2018 decided on 9/4/2019).