Ranthumbhore Private Industrial ... vs State Of Rajasthan
2021 Latest Caselaw 12926 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10904/2021

Ranthumbhore Private Industrial Training Institute, G-1-152A, Riico Area, Kherda, District Sawai Madhopur, Rajasthan Under Maa Savitri Shiksha Nikitan Samiti, Krishna Colony, Bayana Mor, Hindauncity, District Karauli Through Its Secretary Mukesh Kumar Meena S/o Girdhari Lal Meena, Aged About 38 Years, R/o Village/post Gavda Meena, Tehsil Hindaun City, District Karauli, 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-10904/2021]

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

29-msrathore/-

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