Lalita Kumari D/O B.N. Choudhary vs Rajasthan Staff Selection Board
2022 Latest Caselaw 5550 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 6254/2022
                                    1.       Lalita Kumari D/o B.n. Choudhary, Aged About 43 Years,
                                             R/o 84, Mahadev Nagar, Jaipur, Rajasthan.
                                    2.       Ansuya D/o Ram Savrup, Aged About 39 Years, R/o Chak
                                             (30As) Rawla, Sriganganagar, Rajasthan.
                                                                                                             ----Petitioners
                                                                               Versus
                                    1.       Rajasthan Staff Selection Board, Through Its Chairman,
                                             State Institute Of Agriculture Management Premises,
                                             Durgapura, Jaipur - 302018, Rajasthan.
                                    2.       State Of Rajasthan, Through Director, Women And Child
                                             Development Department, 2, Jal Path, Gandhi Nagar,
                                             Jaipur.
                                    3.       The Deputy Director (Administration), Integrated Child
                                             Development Services, 2, Jal Path, Gandhi Nagar, Jaipur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan For Respondent(s) : Ms. Sheetal Mirdha, AAG Mr. Sandeep Taneja

HON'BLE MR. JUSTICE INDERJEET SINGH Order

05/08/2022 In this writ petition, the petitioners, indisputably, has obtained their two years Teachers Training Course from the Institutions not recognized by the NCTE and hence, the controversy stands covered by the judgment dated 17.01.2022 passed in S.B. Civil Writ Petition No.13209/2020, Archana Bugaliya & Ors. Vs. RSSB & Ors.

Consequently, the writ petition is dismissed.

(INDERJEET SINGH),J

Upendra Pratap Singh /241

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