Marwar Private Industrial ... vs State Of Rajasthan
2021 Latest Caselaw 11402 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 9195/2021

Marwar Private Industrial Training Institute, Banar Road, Jodhpur Through Its Principal Rakesh Choudhary S/o Shri Chetan Ram Choudhary, Banar Road, Near Nandari, Plot No. 50, Khasra No. 358/2, In Front Of Vidya Public School, Punjla, Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Ministry Of Social Justice And Empowerment Department, Govt. Of Rajasthan, Jaipur.

2. Director, Social Justice And Empowerment Department, Govt. Of Rajasthan, Jaipur.

3. Deputy Director, Social Justice And Empowerment Department, Govt. Of Rajasthan, Jodhpur.

4. Rajasthan Council For Vocational Education And Training, Through Its Director, W-6, Gaurav Path, Residency Road, Jodhpur (Rajasthan) - 342032

5. Director, Technical Education (Polytechnics), Directorate Of Technical Education, W-6, Gaurav Path, Residency Road, Jodhpur (Rajasthan) - 342032

6. Deputy Director General, Ministry Of Skill Development And Entrepreneurship, Govt. Of India, 1St Floor, Room No. 102, Employment Exchange Building, Iari, Pusa, New Delhi.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. O.P. Sangwa

For Respondent(s)          :     Mr. Manish Vyas, AAG





                                                                           (2 of 2)               [CW-9195/2021]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/07/2021

Issue notice.

Mr. Manish Vyas, learned AAG accepts notice on

behalf of all the respondents. Hence, service is complete.

He seeks some time to complete his instructions.

Time prayed for is allowed.

List on 2.9.2021.

In the meanwhile, the respondents shall

provisionally permit the petitioner-Institute to upload the

data of the students for the purpose of scholarship. It is

made clear that uploading of such data of the students

for the purpose of scholarship of the petitioner-Institute

shall not create any right in favour of the petitioner-

Institute or the students.

(VIJAY BISHNOI),J

40-msrathore/-

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