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Genius Pvt. Iti vs State Of Rajasthan
2021 Latest Caselaw 11400 Raj

Citation : 2021 Latest Caselaw 11400 Raj
Judgement Date : 23 July, 2021

Rajasthan High Court - Jodhpur
Genius Pvt. Iti vs State Of Rajasthan on 23 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9200/2021

Genius Pvt. Iti, Near Police Station, Khanpur, District Jhalawar (New Address Village Todarbas, Gram Panchayat Nangal Khazadi, Tehsil Laxmangarh, District Alwar), Through Society Genious Shikshan Samiti, Khanpur Through Secretary Chandan Singh S/o Sh. Natthi Singh, Aged About 60 Years, R/o 39, 60 Feet Road, Azad Nagar, Alwar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Principal Secretary, Technical Education, State Of Rajasthan, Jaipur.

2. Director, Technical Eduation, Rajasthan, W-6, Residency Road, Jodhpur-342001

3. Director General (Affiliation) Prashikshan Mahanideshalaya, Skill Development And Entrepreneurship Ministry, Room No. 105, Ist Floor, Cirtus Building, Iari Campus, Poosa, New Delhi 110012

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Manish Vyas, AAG for respondent

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/07/2021

This writ petition has been filed by the petitioner

essentially with the grievance that the respondent Nos.2

and 3 are not inspecting the site of the petitioner-

institution where it is proposed to be shifted from old

site. It is also submitted in similar kind of controversy,

the Delhi High Court has issued a direction to the DGET

(2 of 2) [CW-9200/2021]

to inspect the new site where the institution is desirous to

shift itself.

In view of the above, this writ petition is disposed of

with a direction to the respondent Nos.2 and 3 to carry

out the inspection of the new site of the petitioner-

institution and shall take a decision in the matter

expeditiously within a period of four weeks from the date

of production of certified copy of this order.

It is also ordered that the respondent Nos.2 and 3

shall grant access to the NCVT portal within a period of

one week.

(VIJAY BISHNOI),J

41-msrathore/-

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