Banshidhar Badaya S/O Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 3009 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                D.B. Civil Writ Petition No. 6400/2020

Banshidhar Badaya S/o Shri Bhagwan Sahai Gupta, Aged About
38 Years, R/o 51, Kalyanpuri, New Sanganer Road, Sodala,
Jaipur
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Secretary Education,
         Govt. Of Rajasthan, Secretariat, Jaipur.
2.       Director, Primary And Secondary Education, Rajasthan
         Bikaner.
                                                                 ----Respondents

Connected With D.B. Civil Writ Petition No. 6449/2020 Shantanu Sharma S/o Dr. Shrikant, Aged About 44 Years, Resident Of E-59/1, Lotus Street, Iv Avenue, Lal Bahadur Nagar (West), Durgapura, Jaipur-302018.

----Petitioner Versus

1. The Union Of India, Through Secretary, Ministry Of Human Resource And Development, New Delhi.

2. The State Of Rajasthan, Through Its Principal Secretary, School/primary Education And Pachyati Raj, Government Secretariat, Jaipur.

3. The National Council For Teacher Education, New Delhi Through Its Chairman.

4. The National Council For Educational Research And Training (Ncert), New Delhi.

----Respondents

For Petitioner(s) : Mr. Mahesh Gupta For Respondent(s) : Mr. Anuroop Singhi through VC Mr. Ganesh Meena, AAG

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

(2 of 2) [CW-6400/2020]

Order

19/07/2021

1. This writ petition has come to be filed to seek directions

to the State and other authorities to stop online classes from

Class-I to Class-VIII in the State of Rajasthan.

2. We find that the issue is no more res-integra. This

Court had in its order dated 18.12.2020 in Sunil Samdaria Vs

State of Rajasthan & Ors. dealt with all issues relating to school

education, online classes as well as fees thereof and challenge to

the order passed by this Court was carried to the Hon'ble Apex

Court in Indian School, Jodhpur & Ors. Vs. State of

Rajasthan & Ors, 2021(2) RLW 1134 (SC) and Hon'ble Apex

Court settled all issues in this regard vide judgment dated

03.05.2021. Therefore, nothing remains pending for consideration.

3. Mr. Anuroop Singhi, learned counsel for the applicant

for intervention also agrees that nothing further remains for

consideration in the present case in view of the judgment

delivered by the Hon'ble Supreme Court on the issues raised.

4. In view of the above, both the writ petitions stand

disposed of. All pending applications also stand disposed of.

(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ

JKP/HARSHIT PAREEK/42-43

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