NAVEEN KUMAR PAREEK Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-79
HIGH COURT OF RAJASTHAN
Decided on June 03,2020

Naveen Kumar Pareek Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Issue notice to the respondents.
(2.) Petitioner is directed to supply copy of the Petition to the counsel appearing for the respondents.
(3.) It is contended by counsel for the petitioner that petitioner was appointed as Dean by the Vice-Chancellor. Chancellor forced upon the Vice-Chancellor to remove Dean on the ground that petitioner was Head of the Department of Private Affiliated College.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.