Citation : 2021 Latest Caselaw 19161 Raj
Judgement Date : 16 December, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 17586/2021
Sorabh College Of Teacher Training, Hindaun City, Hindaun, Karauli, 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 Aagan, Nri Colony, Pratap Nagar, Jaipur, 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 (2) S.B. Civil Writ Petition No. 17590/2021 Utkarsh T.t. College, Plot No. 20, Pradhan Mohalla, Phc Road, Hantra, Tehsil Nadbai, District Bharatpur Run And Managed By Public Rose Shiksha Samiti, Plot No. 20, Pradhan Mohalla, Phc Road, Hantra, Tehsil Nadbai, District Bharatpur Through Its Secretary Santosh Kumar S/o Dwarika Prasad, Aged 37 Years, Resident Of Hantra, Bharatpur.
----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) S.B. Civil Writ Petition No. 17592/2021 Shri Adarsh Stc School, Bigga, Shri Dungargarh, Bikaner Running By Society Of Shri Adarsh High School, Bigga, Shri Dungargarh, Bikaner (Raj.) Through Its Secretary Balbeer Singh S/o Jaisa
(2 of 4) [CW-17586/2021]
Ram, Aged 62 Years, Resident Of Shri Adarsh High School, Tilak Nagar, Bikaner (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 (4) S.B. Civil Writ Petition No. 17594/2021 Sorabh College Of Teacher Training, Plot No. 1682, Street No. Gudasi Road, Tehsil / District Sawai Madhopur, Rajasthan Under Rajasthan Delhi Education Society, Krishna Colony, Bayana Mode, 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 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 (5) S.B. Civil Writ Petition No. 17596/2021 Bhagwan Mahaveer Teacher Training Institute, Khasra No. 1924, 1925, Kachroli, Hindaun City, District Karauli, Rajasthan Under Maharana Pratap Human Development Society, Khasra No. 1924, 1925, Street/road Kachroli, Tehsil Hindaun City, Karauli Through Its Secretary Arvind Kumar Jain S/o Sh. Mithan Lal Jain, Aged About 40 Years, R/o F-54, Mohan Nagar, Hindaun City, Karauli, Rajasthan.
----Petitioner Versus
1. State Of Rajasthan, Through Director, Elementary Education, Education Directorate, Bikaner.
(3 of 4) [CW-17586/2021]
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. C. S. Kotwani For Respondent(s) : Mr. Pankaj Sharma, AAG assisted by Mr. Rishi Soni
JUSTICE DINESH MEHTA
Order
16/12/2021
1. Learned counsel for the petitioners, submits that the issue
involved in the present 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.
(4 of 4) [CW-17586/2021]
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).
5. Stay applications also stand disposed of accordingly.
(DINESH MEHTA),J
136 to 140-A.Arora/-
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