Rajasthan High Court - Jodhpur
Saurabh Krishi Mahavidyalaya vs State Of Rajasthan on 19 December, 2022
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 15260/2022
Sourabh Education and Development Society, Registered Office
At 357, Laxmi Nagar, Paota B Road, Jodhpur through its
Authorized Signatory Niranjan Kumar S/o Sh. Babulal, aged
about 43 Years, R/o Dhanapa, Nagaur, Rajasthan.
----Petitioner
Versus
1. State of Rajasthan through Principal Secretary,
Department of Agriculture, Government F Rajasthan,
Secretariat, Jaipur.
2. Additional Chief Secretary and Commissioner, Directorate
of Agriculture, Jaipur, Rajasthan.
3. Additional Director, Agricultural (Research), Pant Krishi
Bhavan, Agriculture Directorate, Jaipur.
4. The Coordinator, Agriculture University, Jodhpur through
its Registrar, Rajasthan.
----Respondents
Connected With
S.B. Civil Writ Petition No. 15353/2022
Shri Vinayak College Of Agriculture, Naila, Near Kanota, Agra
Road, Jaipur, Rajasthan tun through Shri Vinayak Shodh Evam
Prashikshan Sansthan, Jaipur through its Authorized Signatory
Basant Kumar S/o Sh. Dhagla Ram, R/o Behind Shop 14, Village
Thoriyon Ki Dhani, Pal Balaji, Jodhpur, Rajasthan.
----Petitioner
Versus
1. State of Rajasthan through Principal Secretary,
Department of Agriculture, Government of Rajasthan,
Secretariate, Jaipur.
2. Additional Chief Secretary and Commissioner, Directorate
of Agriculture, Jaipur, Rajasthan.
3. Additional Director, Agricultural (Research), Pant Krishi
Bhavan, Agriculture Directorate, Jaipur.
4. The Coordinator, Agriculture University, Jodhpur through
(2 of 3) [CW-15260/2022]
its Registrar, Rajasthan.
----Respondents
S.B. Civil Writ Petition No. 15365/2022
Saurabh Krishi Mahavidyalaya, Hindaun-Karauli Road, Kheda,
Hindaun City, District Karauli Being run and Managed by
Rajasthan Delhi Education Society, AITC Krishna Colony, Bayana
Mod, Hindaun, District Karauli (Raj.) through its Secretary
Mahesh Singh S/o Vijay Singh, aged 42 Years, R/o C-40, Kusum
Vihar, Jagatpura, Jaipur, Rajasthan.
----Petitioner
Versus
1. State of Rajasthan through Principal Secretary,
Department of Agriculture, Government of Rajasthan,
Secretariat, Jaipur.
2. Additional Chief Secretary and Commissioner, Directorate
of Agriculture, Jaipur Rajasthan.
3. Additional Director, Agriculture (Research), Pant Krishi
Bhavan, Agriculture Directorate, Jaipur.
4. The Coordinator, Agriculture University, Jodhpur through
its Registrar, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Chandra Shekhar Kotwani.
For Respondent(s) : Mr. Karan Singh Rajpurohit, AAG.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
19/12/2022
These writ petitions have been filed by the petitioners
seeking directions to the respondents to permit petitioner
Institutions to admit students with intake capacity of 120 students
for the Academic Session 2021-22 and 2022-23 or in the
alternative the respondents may be directed to issue fresh
temporary NOC permitting petitioner-Institutions to intake 120
students.
(3 of 3) [CW-15260/2022]
Reliance in this regard has been placed on judgment in
Mayurakshi Shiksha Avam Vikas Sansthan vs. State of Rajasthan
& Ors. : S.B. Civil Writ Petition No.13062/2021 decided on
21.10.2021.
Reply to the petition has been filed, inter-alia, indicating that
in the case of Mayurakshi Shiksha Avam Vikas Sansthan (supra)
there existed a recommendation increasing the intake capacity
from 60 to 120 seats, however, there is no such recommendation
in favour of petitioners. It has also been pointed out that the
petitioners have not undertaken any exercise stipulated by the
Department for seeking permission to increase the intake capacity
from 60 to 120 students.
Counsel for the petitioners made submissions that the
petitioners may be permitted to approach the respondents by way
of an appropriate application in accordance with procedure
established by the respondents and they may be directed to
decide the same appropriately and expeditiously.
In view of submissions made, the petitioners may approach
the respondents by way of appropriate application in accordance
with established procedure for enhancement of intake capacity
from 60 to 120 students. In case, such applications are made by
the petitioners, the same shall be dealt with by the competent
authority expeditiously.
With these observations and directions, the writ petitions
filed by the petitioners stand disposed of.
(ARUN BHANSALI),J
97 to 99-DJ/-
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