Maulana Azad Muslim Mahila ... vs State Of Rajasthan
2021 Latest Caselaw 273 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12325/2020

Maulana Azad Muslim Mahila Teacher Training College, Pal Link Road, Kamla Nehru Nagar, Jodhpur Through Its Parental Body Marwar Muslim Educational And Welfare Society, Jodhpur Through Its Secretary Nisar Ahmed Khilji S/o Abdul Rashid, Aged About 63 Years, Resident Of 168, Kamla Nehru Nagar, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary To The Government Department Of Higher Education, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Coordinator, Pre - Teachers Education Test, 4 Years B.a. B.ed./b.sc.b.ed. Test, 2020, Government Dungar College, Bikaner.

3. The Principal Secretary To The Government, Minority Affairs Department, Government Of Rajasthan, Secretariat, Jaipur.

----Respondents

For Petitioner(s) : Mr C.S.Kotwani (through VC) For Respondent(s) : Mr Kailash Choudhary for Mr Manish Vyas-AAG (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/01/2021

The matter comes up on an application (I.A.No.1/2020)

for modification in the order dated 07.12.2020 passed by this

Court, whereby this Court has directed the respondents to provide

the list of candidates of PTET 2020 B.Ed. and B.A.B.Ed./B.Sc.B.Ed.

and M.Ed. 2020 to the petitioner-institution after the first

counseling to enable them to fulfill the seats of minority quota.

(2 of 2) [CW-12325/2020]

Learned counsel for the petitioner has submitted that

earlier in identical matter being SBCWP No.11095/2020, this Court

directed the respondents to supply the list of available students to

the petitioner - institution therein to enable them to fill the vacant

seats of minority and non-minority from the said list, however, in

the order dated 07.12.2020, the word "non-minority" is lacking

and, therefore, the respondents are treating it to be only for

minority quota. Learned counsel for the petitioner has further

submitted that the petitioner - institution is entitled to fill up 51%

seats from minority quota and rest from the general quota. He has

therefore, prayed that the order dated 07.12.2020 may be

modified to the extent of adding non-minority quota.

Having heard learned counsel for the petitioner and

having gone through the material available on record, this Court is

of the opinion that interest of justice would met if the order dated

07.12.2020 is modified to the extent of adding the non-minority

quota.

Hence, it is ordered that the respondents shall provide

the list of candidates of PTET 2020 B.Ed. and B.A.B.Ed./B.Sc.B.Ed.

and M.Ed. 2020 to the petitioner-institution after the first

counseling to enable them to fulfill the seats of minority and non-

minority.

The application (I.A. No.1/2020) stands disposed of.

(VIJAY BISHNOI),J

masif/-PS

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