Sourabh Education And ... vs State Of Rajasthan
2022 Latest Caselaw 1056 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1380/2022

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 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, Jet/pre-Pg/p.h.d. Entrance Examination, 2021, S.k.n. Agriculture University, Jobner, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Chandra Shekhar Kotwani through V.C.

For Respondent(s)         :     ---



                     JUSTICE DINESH MEHTA

                          Judgment / Order

21/01/2022

1.   Learned   counsel        for     the    petitioner          submits     that   the

Committee constituted by the respondents has given its report

dated 08.01.2021 indicating that the petitioner-Institution fulfills

all the criteria/norms set under relevant law and recommended for

grant of NOC, however the petitioner- Institution is awaiting final

approval/NOC from the State Government.

(2 of 2) [CW-1380/2022]

2. In the meantime, the counselling for admission to the

students for academic year 2021-22 has been held and is over.

3. Learned counsel further submits that the other institutions,

whose application for grant of NOC were filed much after the

petitioner's application, have been granted indulgence by this

Court and pursuant to the interim orders passed by this Court,

they have been provisionally granted NOC and have been allotted

students.

4. Issue notice. Issue notice of the stay application also,

returnable within six weeks.

5. Meanwhile, State is directed to grant provisional NOC to the

petitioner within a period of seven days from placing a certified

copy of the order instant.

6. In case, provisional NOC is granted, the respondents shall

also permit the petitioner to take part in the counselling for the

remaining seats, if any counselling is held for academic year

2021-22.

(DINESH MEHTA),J 127-jayesh/-

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