Citation : 2021 Latest Caselaw 12914 Raj
Judgement Date : 18 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10931/2021
Saurabh Private Industrial Training Institute, Near Indian Gas Godown, Tijara Road, Bhagwanpur, District- Alwar, Rajasthan Under Rajasthan Delhi Education Society, Krishna Colony, Bayana Mor, Hindaun City, Karauli Through Its Secretary Mahesh Singh Beniwal S/o Sh. Vijay Singh Beniwal, Aged About 42 Years, R/o S-57, Raj Ogan, Nri Colony, Pratap Nagar, Jaipur, Rajasthan.
----Petitioner Versus
1. State Of Rajasthan, Through Principal Secretary, Technical Education, State Of Rajasthan, Jaipur.
2. Director, Technical Education, Rajasthan, W-6, Residency Road, Jodhpur-342001.
3. Assistant Director, Training, Technical Education, Rajasthan, W-6, Residency Road, Jodhpur-342001.
4. Directorate General Of Training, (Dgt, Ministry Of Skill Development And Entrepreneurship, 1St Floor, Cirtes Building, Pusa (Beside Iti Pusa), New Delhi, Delhi- 110012.
----Respondents
For Petitioner(s) : Ms. Swati Shekhar For Respondent(s) : Mr. Manish Vyas, AAG
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
18/08/2021
Issue notice. Issue notice of stay application also.
Mr. Manish Vyas, AAG is directed to accept notice on
behalf of all the respondents.
(2 of 2) [CW-10931/2021]
Meanwhile, the respondents are restrained to insist
for renewal of bank guarantee from the petitioner-
institution and further they are restrained to take any
action against it.
Connect with SBCWP Nos.13310/2020 and
12345/2020.
(VIJAY BISHNOI),J
42-msrathore/-
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