Mata Gujari Khalsa Shikshan ... vs State Of Rajasthan
2021 Latest Caselaw 19187 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17347/2021

Mata Gujari Khalsa Shikshan Sansthan, Sri Ganganagar Through Its Secretary, Jyoti Gill D/o Sh. Sardool Gill, Aged About 29 Years, 9-Z, Tehsil And District Sri Ganganagar.

----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 Bahwan, Wing Ii, 1 Bahdur 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. B.S. Sandhu For Respondent(s) : Mr. Pankaj Sharma, AAG with Mr. Rishi Soni

JUSTICE DINESH MEHTA

Order

16/12/2021

1. Learned counsel for the petitioner asserts that petitioner -

Institution has been issued an NOC by the state government.

2. Though the NOC is not on record, however, relying upon

petitioner's statement, the writ petition is disposed of in light of

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-17347/2021]

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

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

law, however, he maintained that he is not in a position to make

any statement regarding NOC issued to the petitioner.

4. 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."

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

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

6. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J

97-Ramesh/-

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