REGIONAL VETERINARY COLLEGE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner 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 and Ors. (S.B. Civil Writ Petition No.24692/2018 decided on 9/4/2019).

(2.) Learned counsel for the petitioner submits that the issue involved in this writ petition is no more res-integra in view of the adjudication by a Constitution Bench of the Apex Court of the land in the case of Islamic Academy of Education Versus State of Karnataka: 2003 (6) SCC 679,which reads thus:

(3.) Learned counsel for the petitioner submits that he will file the detail representation before the respondents within a period of fifteen days from today and the respondents may be directed to consider his representation 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 and Ors. (S.B. Civil Writ Petition No.24692/2018 decided on 9/4/2019).