Jai Ambe Pvt. Iti Jalore vs State Of Rajasthan
2021 Latest Caselaw 15368 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12572/2021 Jai Ambe Pvt. Iti Jalore, (Under The Management Of Shri Vivekanand Shikshan Sansthan, Otwala, Jalore) Through Its Secretary Dinesh Kumar Jeengar S/o Shri Seva Ram Ji, Aged About 48 Years, R/o 343 Thakur Ji Ki Seri, Old Bus Stand, Sayla, Jalor, Rajasthan.

----Petitioner

Versus

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

2. Director, Directorate Of Technical Education, W-6, Residency Road, Jodhpur.

3. The Director, Department Of Social Justice And Empowerment, Government Of Rajasthan, G3/1, Ambedkar Bhawan, Near Civil Lines Railway Crossing, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhati For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 04/10/2021 Issue notice to the respondents. Issue notice of the stay petition as well.

Mr. Kailash Choudhary is directed to accept notice on behalf

of all the respondents. Hence, service is complete. He seeks some

time to complete his instructions. Time prayed for is granted.

List along with S.B. Civil Writ Petition Nos.4920/2021,

5072/2021 and 7808/2021.

In the meanwhile, the respondent Nos.2 and 3 are directed

to take application (online/offline) of the students of petitioner -

ITI for the purpose of grant of scholarship in pursuance of the

(2 of 2) [CW-12572/2021]

orders dated 03.03.2021 and 07.06.2021 (Annexure-7)

provisionally.

Taking of application shall not create any right in favour of the petitioner - ITI.

(VIJAY BISHNOI),J

46-mohit/-

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