Sharv Kalyan Private Industrial ... vs State Of Rajasthan
2021 Latest Caselaw 15384 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13656/2021

1. Sharv Kalyan Private Industrial Training Institute, Ward Number 04, By Paas Road, Shri Madhopur, District Sikar, Rajasthan Through Secretary Sagarmal S/o Shri Sultanram, Aged About 38 Years, Resident Of Ward Number 22 Moti Nagar, Radha Swami Bagh, Post Jaitpura, Chomu, District Jaipur, Rajasthan.

2. Maa Bhagwati Private Industrial Training Institute, Nangal Nathusar, Tehsil Madhopur, District Sikar, Rajasthan Through Secretary Mahendra Singh Khokhar S/o Shri Nathulal Khokhar, Aged About 38 Years, Resident Of Village / Post Hanutiya, Via Amarsar, Tehsil Shahpura, District Jaipur, Rajasthan.

3. Marwar Private Industrial Training Institute, Plot Number 11 - 12, Khokhariya, Babad Road, District Jodhpur, Rajasthan Through Secretary Jaipal Ram S/o Shri Daya Ram, Aged About 38 Years, Resident Of Gram Panchayat Chapari, Khurd, Tehsil Merta, District Nagaur, Rajasthan.

4. Narayan Private Industrial Training Institute, Bindayaka, Jaipur, Plot Number 243, Anand Niketan, Bindakaya, Sirsi Road, Jhotwara, Kalwar Road, District Jaipur, Rajasthan Through Secretary Dula Ram Choudhary S/o Shri Ram Kishan Choudhary, Aged About 36 Years, Resident Of Nimera, District Jaipur, Rajasthan.

5. Golden Rays Private Industrial Training Institute, Chak 1 (B), Choti Sri Ganganagar, Chak 1 (B), 3 Puli, P.o. Mohanpura, 1 B, Tehsil Ganganagar, Rajasthan Through Secretary Vijay Chandel S/o Shri Jagdish Chandel, Aged About 38 Years, Resident Of 103, Basant Vihar Colony, 3 Puli, P.o. Mohanpura, Tehsil / District Sri Ganganagar, Rajasthan.

----Petitioners Versus

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

2. The Director (Training ), Directorate Technical Education Rajasthan, Jodhpur.

                                                                ----Respondents



                                                                            (2 of 2)                [CW-13656/2021]



                                   For Petitioner(s)         :    Mr. M.A. Siddiqui
                                   For Respondent(s)         :    Mr. Manish Vyas, AAG



                                                 HON'BLE MR. JUSTICE VIJAY BISHNOI

                                                             Judgment / Order

                                   04/10/2021

Issue notice, Issue notice of stay application also.

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

of all the respondents.

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 Nos. 13310/2020 and 12345/2020.

(VIJAY BISHNOI),J

78-mohit/-

Powered by TCPDF (www.tcpdf.org)