Cambridge Teacher Training ... vs State Of Rajasthan
2022 Latest Caselaw 2895 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2826/2022

Cambridge Teacher Training Institute, Village Kanwat, Tehsil Khandela, Sikar, Raj. Run By Shri Shyam Shikshan Sansthan, Prithvipura, Sikar Through Its Secretary Dhura Ram Mahariya S/ o Ghasi Ram.

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Directorate Of Elementary Education, Bikaner.

2. Western Region Committee Of The National Council For Teacher Education, G-7, Sector-10, Dwarka, Landmark - Near Metro Station, New Delhi, Through Its Regional Director.

----Respondents

For Petitioner(s) : Mr. Ram Chandra Singh through VC For Respondent(s) : Mr. Pankaj Sharma, AAG Mr. Vivek Shrimali

JUSTICE DINESH MEHTA

Order

22/02/2022

1. Mr. Pankaj Sharma, learned AAG informs that the judgment

of this Court rendered in the case of Surender Kaur Memorial

College of Higher Education Vs. State of Rajasthan & Ors : SB Civil

Writ Petition No.2359/2021 dated 23.10.2021 has substantively

been stayed by the Division Bench at Jaipur, inasmuch as in DB

Special Appeal No.389/2022 : State of Rajasthan Vs. Galaxy

College of Education arising out of the order dated 20.12.2021

passed by a Coordinate Bench following the above referred

judgment of Surender Kaur (supra), the Division Bench has stayed

(2 of 2) [CW-2826/2022]

the order of learned Single Judge and kept the matter on

22.03.2022.

2. In view of the aforesaid, as the Division Bench is seized of

the matter and identical order has been stayed, I am not inclined

to dispose of this writ petition in light of judgment passed in the

case of Surender Kaur (supra).

3. Let notices be issued.

4. Mr. Pankaj Sharma, learned AAG accepts notice on behalf of

the State of Rajasthan while Mr. Vivek Shrimali accepts notice on

behalf of Western Region Committee of the NCTE.

5. Learned counsel for the respondents pray for and are

granted four weeks' time to file reply.

6. List after four weeks.

7. Name of Mr. Vivek Shrimali be shown in the cause list as

counsel for the respondents in the cause list.

(DINESH MEHTA),J 178-A.Arora/-

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