R.K. T.T. College vs State Of Rajasthan
2021 Latest Caselaw 18658 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17124/2021

R.k. T.t. College, Through Its Parent Body Geetanjali Shikshan Sansthan, Tehsil Makrana, District Nagaur (Raj.) Through Its Secretary Lal Mohammed Khan Son Of Sh. Saraj Ahmed, Aged About 52 Years, Deshwali Mohalla, Borawar, Tehsil Makrana, District Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Elementary Education, Jaipur.

2. National Council For Teacher Education New Delhi, Through Its Chair Person Hans Bhawan, Wing Ii, 1 Bahadur Shah Zafar Marg, New Delhi.

3. The Northern Regional Committee, National Council For Teacher Education Through Its Regional Director, 4Th Floor, Jeevan Nidhi-Ii Lic Building, Ambedkar Circle, Bhawani Singh Marg, Jaipur.

----Respondents

For Petitioner(s) : Mr. Rishabh Purohit for Mr. B. S. Sandhu For Respondent(s) : Mr. Pankaj Sharma, AAG assisted by Mr. Rishi Soni

JUSTICE DINESH MEHTA

Order

08/12/2021

1. Mr. Purohit, learned counsel for the petitioner, submits that

the issue involved in the present case is squarely covered by the

judgment dated 23.10.2021 passed by this Court in the bunch of

writ petitions led by Surender Kaur Memorial College of Higher

Education Vs. State of Rajasthan & Ors : SB Civil Writ Petition

No.2359/2021.

(2 of 2) [CW-17124/2021]

2. Mr. Pankaj Sharma, learned AAG for the respondent - State,

is not in a position to dispute the aforesaid position of facts and

law.

3. In the case of Surender Kaur (supra), this Court has

observed thus :

"40. The affiliating authority, namely, State of Rajasthan or the respondent - University (as the case may be) are hereby directed to carry out the exercise of granting staff approval. The requisite exercise be done latest by 20.11.2021, obviously after being satisfied about the norms set by the NCTE/competent authority in this regard. Acceptance or rejection be intimated to all concerned.

41. Till the state government takes a conscious decision in relation to staff approval and intimates all concerned, the NCTE shall not reject petitioners' pending applications for recognition."

4. The writ petition is disposed of in terms of the aforesaid

judgment passed in the case of Surender Kaur (supra).

5. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J

209-A.Arora/-

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