PRANEETA RATHORE Vs. SWAMI KESHWANAND RAJASTHAN AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) Learned counsel for the parties jointly submit that the controversy involved in the present writ petitions is no more resintegra and it is covered by the decision rendered by this Court in Anuradha (Miss) & Ors. Vs. Sri Karan Narendra Agriculture University & Ors. : S.B. Civil Writ Petition No.14669/2023; alongwith other connected petitions on 5/10/2023. The relevant portion of the judgment reads as under:

(2.) Accordingly, this writ petition is allowed in light of the decision rendered vide order dtd. 5/10/2023 passed in Anuradha (Miss)'s case (supra) on the same terms. The impugned order dtd. 12/9/2023 (Annexure-15) is quashed and set aside and the respondents are directed to immediately restore the admissions of the petitioners in the Course(s) in question. All pending applications also stand disposed of.