Shri Bhanwar Shikshan Prashikshn ... vs State Of Rajasthan
2022 Latest Caselaw 699 Raj

Citation : 2022 Latest Caselaw 699 Raj
Judgement Date : 13 January, 2022

Rajasthan High Court - Jodhpur

Shri Bhanwar Shikshan Prashikshn ... vs State Of Rajasthan on 13 January, 2022

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 698/2022

Shri Bhanwar Shikshan Prashikshn Mahavidhalaya, Roopwas, Bharatpur Run By Society Of Shri Bhanwar Shiksha Samiti, Roopwas, Bharatpur Through Its Secretary, Aruna Devi W/o Deen Dayal Sharma, Aged 40 Years, R/o Brahmin Basti, Barigha, Roopwas Bharatpur, Rajasthan.

----Petitioner Versus

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

2. The Westeren Regional Committee, National Council For Teachers Education Through Its Under Secretary, Plot No. G-7, Sector 10, Near National Highway Authority, Dwarka, New Delhi.

----Respondents

For Petitioner(s) : Ms. Namrata Gupta, through VC For Respondent(s) : Mr. Pankaj Sharma, AAG

JUSTICE DINESH MEHTA

Order

13/01/2022

1. Ms. Namrata Gupta, 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. Mr. Pankaj Sharma, learned AAG for the respondent - State,

is not in a position to dispute the aforesaid position of facts and

law.

(2 of 2) [CW-698/2022]

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 206-skm/-