Bps Stc School vs State Of Rajasthan
2022 Latest Caselaw 1060 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 560/2022

Bps Stc School, District Sikar Through Bps Shikshan Sansthan, Reengus, District Sikar Through Secretary, Anil Kumar Batar Son Of Shri Mot Singh, Aged About 42 Years, R/o Piprali Road, Sikar - 332001

----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) : Mr. Mahaveer Bishnoi with Mr. Jayram Saran For Respondent(s) : Mr. Pankaj Sharma, AAG Both through VC

JUSTICE DINESH MEHTA

Order

21/01/2022

1. Mr. Bishnoi, 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

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

No.2359/2021.

(2 of 2) [CW-560/2022]

2. Mr. Pankaj Sharma, learned 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.

(DINESH MEHTA),J 103-A.Arora/-

Powered by TCPDF (www.tcpdf.org)