Shiv Sai Pvt. Iti vs State Of Rajasthan
2022 Latest Caselaw 5439 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3132/2022

Shiv Sai Pvt. ITI, (Old Address) Near Raipura Circle, Devil Aram Road, District Kota, (New Address) New Bus Stand Mandawar District Dausa (Raj.), Through Secretary Yogendra Kumar Meena S/o Shri Ram Jeevan Meena, Aged About 30 Years, R/o Digariya Kapoor, Tehsil Baswa, District Dausa (Raj.).

----Petitioner Versus

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

2. The Director, Directorate Of Technical Education, W-6, Residency Road, Jodhpur (Rajasthan).

3. Director General (Affiliation), Prashikshan Mahanideshalaya, Skill Development And Entrepreneurship Ministry, Room No. 105, Ist Floor, Cirtus Building, IARI Campus, Poosa, New Delhi- 110012.

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Manish Vyas, AAG Mr. Kailash Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/04/2022

This writ petition is filed by the petitioner-institution seeking

direction for the respondents to conduct inspection of its new

premises for six old units of Electrician trade plus three new

additional units of Electrician trade as directed under the letter

dated 09.07.2020 (Annexure-4) and order dated 24.08.2020

(Annexure-5) issued by the respondent No.1 instead of six units of

old Electrician trade as under the order dated 01.02.2022

(Annexure-6).

(2 of 2) [CW-3132/2022]

During the course of arguments, it is revealed that the

petitioner-institution has already filed S.B. Civil Writ Petition

No.5952/2021 before this Court at Jaipur Bench and in that writ

petition, on 27.05.2021, an interim order has already been

passed, whereby the respondents have been directed to conduct

inspection new premises of the petitioner-institution.

It is informed that the above-referred writ petition is still

pending consideration before this Court at Jaipur Bench.

In view of the fact that the question regarding inspection of

new premises of the petitioner-institution is still pending

consideration before this Court at Jaipur Bench in S.B. Civil Writ

Petition No.5952/2021, I am not inclined to entertain this second

writ petition for the same cause.

Hence, the writ petition is dismissed.

However, the petitioner-institution is free to move an

appropriate application in this regard before this Court at Jaipur

Bench in S.B. Civil Writ Petition No.5952/2021.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

20-AjaySingh/-

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