Mewar Girls College Of Teachers ... vs State Of Rajasthan
2022 Latest Caselaw 1160 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11301/2019

Mewar Girls College Of Teachers Training, Chittorgarh Through
Its Principal Dr. Mahesh Kumar Tiwari Son Of Shri Panna Lal
Tiwari, Aged About 52 Years, Resident Of 10-F-21 R.c. Vyas
Coony, Bhilwara. Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.      State Of Rajasthan, Through The Principal Secretary,
        School      Education        Department,            Room      No.   1212,
        Government        Of     Rajasthan,         Government        Secretariat,
        Jaipur.
2.      The Director, Elementary Education, Bikaner.
3.      Coordinator,     Pre     D.el.ed.       (Bstc)      Examination,    2019,
        Shiksha Nirdeshalya Premises, Lelgarh, Bikaner.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Manoj Kumar Pareek on VC
For Respondent(s)          :     Mr. Manish Vyas, AAG on VC



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

25/01/2022

      In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

      The petitioner has preferred this writ petition claiming the

following relief:
     "i) Call for the entire recording pertaining to the case and
     after examination of the same, the respondents may
     kindly be directed to issue NOC to the petitioner
     institution for the academic session of 2019 & 2020
     onwards.




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                                                                                (2 of 2)                    [CW-11301/2019]


                                       ii) Further the respondents be directed to grant affiliation
                                       to the petitioner institution according to recognition by
                                       the NCTE in favour of the petitioner institution."

                                         Learned      counsel      for     the     petitioner          makes   a    limited

                                   submission       that   the     petitioner        would       be     satisfied   if   his

                                   representation is considered and decided by the respondents while

                                   keeping into consideration the judgment rendered by Jaipur Bench

                                   of this Court in the matter of B.D.M.L. Shikshan Sansthan Vs.

                                   State of Rajasthan & Ors. (S.B. Civil Writ Petition No.1712/2021),

                                   decided on 06.10.2021.

                                         In light of such limited submission, the present petition is

                                   disposed of while giving liberty to the petitioner to make

                                   necessary representation, which shall be considered by the

                                   respondents, while keeping into consideration the judgment of

                                   B.D.M.L. Shikshan Sansthan (supra) within a period of two months

                                   from today, strictly in accordance with law.

                                         All pending applications also stand disposed of accordingly.



                                                                     (DR.PUSHPENDRA SINGH BHATI),J.

103-Sudheer/-

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