Shree Ram Private Industrial ... vs State Of Rajasthan
2021 Latest Caselaw 15401 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12525/2021

1. Shree Ram Private Industrial Training Institute, Plot No.25 Mahaveer Nagar Ext. Kota, Rajasthan Under Shree Radhekrishnan Shikshan And Prashikshan Samiti Kota Through Its Secretary Chandra Singh Choudhary S/o Laxminarayan Choudhary, Aged About 35 Years, R/o Village Badoli Tehsil Piplanda District Kota, Rajasthan.

2. Shree Agrasen Pvt. Iti, Mandwara Road, Hindauncity District Karauli Rajasthan Under Uttarkash Seva Samiti Hindaun Karauli Rajasthan Through Its Principal Rakesh S/o Ghanshyam, Aged About 36 Years, R/o Kirawali, Bharatpur, Rajasthan.

----Petitioners Versus

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

2. Director, Technical Education, Rajasthan, W-6, Residency Road, Jodhpur-342001.

3. Assistant Director, Training Technical Education, Rajasthan, W-6, Residency Road, Jodhpur-342001.

4. Directorate General Of Training, Dgt. Ministry Of Skill Development And Entrepreneurship, 1St Floor, Cirtes Building, Pusa (Beside Iti Pusa), New Delhi, Delhi- 110012.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhati Ms. Sunita Sharma For Respondent(s) : Mr. Kailash Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

Issue notice. Issue notice of stay application also.

(2 of 2) [CW-12525/2021]

Mr. Kailash Choudhary for 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

45-mohit/-

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