MANOJ SINGH Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THIS writ petition was preferred in 2005 in the circumstances we shall presently notice. After being heard by two learned Single Judges after admission, and once judgment was reserved but the petition was not ultimately decided and when interim relief was refused by the learned Single Judge on 01.03.2007 and directed the petition to be heard in due course, this Special Appeal No. 292/2007 was preferred against the order dt. 01.03.2007.

(2.) LOOKING to the nature of the controversy and urgency of decision and looking to importance of the issue raised, on the request of both the learned Counsel the Division Bench passed the following order on 30.08.2007:

(3.) FACTS leading to this appeal are that Jai Narain Vyas University, Jodhpur is a University set up under the law enacted by State Legislature to set up a University at Jodhpur, under Jodhpur University Act, 1962 lateron renamed as Jai Narain Vyas University.