AJAY KUMAR KASWAN Vs. STATE OF RAJASTHAN & ORS
LAWS(RAJ)-2012-11-134
HIGH COURT OF RAJASTHAN
Decided on November 01,2012

AJAY KUMAR KASWAN Appellant
VERSUS
State Of Rajasthan And Ors Respondents

JUDGEMENT

- (1.) Heard learned counsel for the appellant.
(2.) Briefly stated, the facts of this intra-court appeal are that petitioner/appellant preferred a writ petition before Single Bench with the prayer that by issuing an appropriate writ, order or direction, the election qua respondent No.4 for the post of President of Lal Bahadur Shastri College, Jaipur be set aside and respondents be directed to declare fresh result of the election. The respondent No.3 Principal, Lal Bahadur Shastri College, Tilak Nagar Jaipur filed a reply to the writ petition and submitted that writ petition be dismissed.
(3.) Learned Single Judge after considering submissions of both the parties dismissed the writ petition vide order dated 1st October, 2012. Hence, petitioner has preferred this intra-court appeal.;


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