S S M Teacher Training College vs State Of Rajasthan
2021 Latest Caselaw 18831 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17164/2021

S S M Teacher Training College, Taranagar, Churu Managed By Shree Laxmi Group Welfare Trust, Sidhmukh, Churu Through Its Secretary Shish Ram S/o Rugha Ram, Aged 44 Years, R/o Ward No. 14, Sidhmukh, Churu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Director, Elementary Education, Education Directorate, Bikaner.

2. The Western Regional Committee, National Council For Teachers Education Through Its Under Secretary, Plot No. G-7, Sector 10, Near National Highway Authority, Dwarka, New Delhi.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Kanishk Singhvi
For Respondent(s)           :



                       JUSTICE DINESH MEHTA

                                       Order

10/12/2021

1. Mr. Singhvi, 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. 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

(2 of 2) [CW-17164/2021]

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."

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

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

4. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 87-Rahul/-

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