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Galaxy College Of Education, ... vs Shri Pawan Kumar Additonal Chief ...
2022 Latest Caselaw 487 Raj/2

Citation : 2022 Latest Caselaw 487 Raj/2
Judgement Date : 19 January, 2022

Rajasthan High Court
Galaxy College Of Education, ... vs Shri Pawan Kumar Additonal Chief ... on 19 January, 2022
Bench: Sudesh Bansal
        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 55/2022

 Galaxy College Of Education, Shrimadhopur,
                                                                   ----Petitioner
                                   Versus
 Shri Pawan Kumar            Additonal         Chief      Secretary    To    The
 Government, & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Prahlad Sharma through V.C. For Respondent(s) : Mr. C.L. Saini, AAG through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

19/01/2022

Counsel for petitioner states that letter of intent has been

issued by National Counsel for Teacher Education to petitioner

Institution vide letter dated 03.12.2021 and staff approval was to

be done by the Director, Directorate Elementary Education,

Bikaner. Writ petition was filed by petitioner which has been

allowed vide order dated 20.12.2021 placing reliance on the

judgment in case of SRN School of Education Vs. State of

Rajasthan S.B. Civil Writ Petition No.4063/2021 wherein it

was clearly held that respondents are liable to carry out the

exercise of granting staff approval. Learned counsel submits that

order dated 20.12.2021 was passed after hearing learned counsel

for both parties and respondents were required to grant staff

approval immediately, however, the same has not been done so

far.

In view of above, issue notice of contempt petition to

respondents to explain as to why order dated 20.12.2021 has not

(2 of 2) [CCP-55/2022]

been complied so far. Since Mr. C.L. Saini, AAG has put in

appearance for respondents, he accepts notice of this contempt

petition.

Copy of contempt petition be served in the Office of Mr. C.L.

Saini, AAG, and he may file reply to contempt petition within a

period of one week.

Put up on 28.01.2022.

(SUDESH BANSAL),J

TN/83

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