Vinayak Institution Of Education vs State Of Rajasthan
2021 Latest Caselaw 18888 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17186/2021

Mahesh Teacher Training College, Barmer, Managed By Mahesh Shikshan Sansthan, Barmer (Raj.) Through Its Secretary Pardeep Kumar Rathi S/o Narayan Das, Aged 38 Years, R/o Laxmipura, Behind Sumer Gosala, Barmer (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 Connected With

S.B. Civil Writ Petition No. 17214/2021 Prince Shikshan Sansthan, Rajgarh, Churu, Managed By Prince Shikshan Sansthan, Rajgarh, Rajgarh Churu (Raj.) Through Its Secretary Rajkumari W/o Ramkaran Poonia, Aged 45 Years, R/o Ward No.08, Mahalana Utrada, 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 S.B. Civil Writ Petition No. 17215/2021 Ideal Public Shikshan Sansthan, Rajgarh, Churu Managed By Ideal Public Shikshan Sansthan, Rajgarh, Churu (Raj.) Through Its Secretary Anil Kumar S/o Roop Chand, Aged 44 Years, Ward No.30, Ideal Public School Rajgarh, Churu.

                                         (2 of 4)                    [CW-17186/2021]


                                                                    ----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 S.B. Civil Writ Petition No. 17216/2021 Vinayak Institution Of Education, Rajgarh, Churu Managed By Cr Memorial Shikshan Sansthan, Rajgarh, Churu (Raj.) Through Its Secretary Daleep Singh S/o Man Sigh, Aged 55 Years, R/o Behind Net Ji Than, Rajgarh, 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 S.B. Civil Writ Petition No. 17217/2021 Chandigram Teacher Training Institute, Bairasar Chhota, Rajgarh, Churu, Managed By Chandigram Memorial Welfare Society, Bairasar Chhota, Rajgarh, Churu (Raj.) Through Its Secretary Ashish Kumar S/o Megha Ram Signh, Aged 46 Years, R/o 102, Bus Stand, Kheri, Lambor Beri, 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



                                           (3 of 4)                  [CW-17186/2021]



For Petitioner(s)          :      Mr. Kanishk Singhvi
For Respondent(s)          :      Mr. Pankaj Sharma, AAG



                      JUSTICE DINESH MEHTA

                                      Order

13/12/2021

1. Mr. Kanishk, learned counsel for the petitioners, submits that

the issue involved in the present bunch of cases 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. 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 petitions are disposed of in terms of the aforesaid

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

(4 of 4) [CW-17186/2021]

5. Stay applications also stand disposed of accordingly.

(DINESH MEHTA),J 161-165-Amar/-

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