Dinesh Mehta - (1.) Mr. Sahab Ram, the Principal of petitioner - Institute submits that the respondent No.2 - the Registrar Maharaja Ganga Singh University, Bikaner, is not permitting the students of the petitioner - Institute to fill the examination form, which is defiance of the order dated 02.07.2019. The order dated 02.07.2019 is reproduced hereinfra : "Issue notice. Issue notice of the stay application also. Mr. Shailendra Rathore, learned counsel accepts notice on behalf of the respondent No.3. Issue notice of the respondents No.1 and 2 only, returnable within four weeks. In the meanwhile, the petitioner shall be included provisionally for the purpose of empanelment for counseling which is scheduled to be conducted for admission to B.A. B.Ed. B.Sc. B.Ed. Course pursuant to PTET-2019. Connect with SB Civil Writ Petition No.8729/2019, as prayed."
(2.) A perusal of the above order leaves no room for ambiguity that this Court had directed PTET to permit the petitioner - Institute to participate in the counseling and there was no specific direction to the respondent - University to permit the students to fill up the examination form.
(3.) In view of the aforesaid, there is no non-compliance much less willful non-compliance of the order dated 02.07.2019 by the respondent No.2.;