Gurukripa Private Industrial ... vs State Of Rajasthan
2021 Latest Caselaw 15273 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13679/2021

Gurukripa Private Industrial Training Institute, A, 49, 50, Pragati Nagar, Under Bridge Road, Napasar, Bikaner, Through Secretary Nandu Singh S/o Shri Sujan Singh, Aged 38 Years.

----Petitioner Versus

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

2. Director Of Technical Education, W-6, Residency Road, Jodhpur (Raj.).

3. The Director General Of Training, Ministry Of Labour And Employment, Government Of India, Sram Shakti Bhawan, Rafi Marg, New Delhi.

                                                                          ----Respondents


For Petitioner(s)             :     Mr. Jog Singh
For Respondent(s)             :     Mr. Mukesh Rajpurohit

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

Learned counsel for the petitioner-institutions has submitted

that the issue involved in this writ petition has been considered by

this Court in the matter of S.B. Civil Writ Petition No.13310/2020

(Vikas Pvt. ITI and Ors. Vs. The State of Rajasthan & Anr.) wherein on

14.12.2020 the following order was passed:-

"Learned counsel for the petitioners has submitted that in the writ petition being SBCWP No.12514/2020, involving identical issue, this Court at Jaipur Bench vide order dated 3.11.2020 while issuing notices to the respondents has passed stay order.

(2 of 2) [CW-13679/2021]

Issue notice. Issue notice of the stay application as well.

Mr. Manish Vyas, learned AAG is directed to accept notice on behalf of respondents.

In the meanwhile, the respondents are restrained to insist for renewal of bank guarantee from the petitioner-institutions and further they are restrained to take any action against them.

Connect with SBCWP No.12345/2020."

In that view of the matter, issue notice of the writ petition as

well as of the stay application, returnable on 25.10.2021.

Mr. Mukesh Rajpurohit, learned ASG accepts notice on behalf

of respondent No.3.

Let notices be issued to the respondent Nos.1 and 2 only.

Learned counsel for the petitioner-institutions is directed to

supply copy of the writ petition in the office of Mr. Manish Vyas,

AAG as well as Mr. Mukesh Rajpurohit, ASG.

Meanwhile, respondents are restrained to insist for renewal

of Bank Guarantee from the petitioner-institutions and further

they are restrained to take any action against them.

List along with S.B. Civil Writ Petition No.13310/2020.

(VIJAY BISHNOI),J

140-Taruna/-

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