Bhartiya Balika Shikshak ... vs State Of Rajasthan
2022 Latest Caselaw 1520 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1094/2022

Bhartiya   Balika    Shikshak        Prashikshan          Sansthan,    Plot   No.
303/164, Gram Sanwali, Tehsil Sikar District Sikar Rajasthan
Through Bhartiya Balika Shiksha Avm Ansuandhan Sansthan,
Village Post Bajaj Gram Sanwali, Tehsil Sikar, District Sikar,
Rajasthan Through Secretary Moolchand Ranwa Son Of Shri
Ramesshwar Lal, Aged About 38 Years, Resident Of Bhnwala,
Sikar, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.     State    Of    Rajasthan,          Through          Principal   Secretary,
       Department        Of     Higher       Education,          Government    Of
       Rajasthan, Secretariat, Jaipur.
2.     Director, Directorate Of Elementary Education, Bikaner
3.     National Council For Teacher Education, G-7, Sector-10,
       Dwarka, Landmark - Near Metro Station, New Delhi,
       Through Its Member Secretary.
4.     Western Region Committee Of The National Council For
       Teacher Education, G-7, Sector-10, Dwarka, Landkar -
       Near Metro Station, New Delhi, Through Its Regional
       Director.
                                                                 ----Respondents

For Petitioner(s) : Ms. Aradhana Swami. For Respondent(s) : Mr. Ganesh Meena, AAG.

Ms. Sweta Pareek.

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

14/02/2022

1. Learned counsel for the petitioner, submits that the issue

involved in the present case is squarely covered by the judgment

dated 23.10.2021 passed by this Court in the bunch of writ

petitions led by Surender Kaur Memorial College of Higher

(2 of 2) [CW-1094/2022]

Education Vs. State of Rajasthan & Ors : SB Civil Writ Petition

No.2359/2021.

2. Mr. Ganesh Meena, AAG for the respondent - State, is not in a

position to dispute the aforesaid position of facts and law.

3. In the case of Surender Kaur (supra), this Court has observed

thus:-

"40. The affiliating authority, namely, State of Rajasthan or the respondent - University (as the case may be) are hereby directed to carry out the exercise of granting staff approval. The requisite exercise be done latest by 20.11.2021, obviously after being satisfied about the norms set by the NCTE/competent authority in this regard. Acceptance or rejection be intimated to all concerned.

41. Till the state government takes a conscious decision in relation to staff approval and intimates all concerned, the NCTE shall not reject petitioners' pending applications for recognition."

4. The writ petition is disposed of in terms of the aforesaid

judgment passed in the case of Surender Kaur (supra).

5. Stay application also stands disposed of accordingly

(INDERJEET SINGH),J

MG/178

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