Khoj Shikshak Prashikshak ... vs State Of Rajasthan
2022 Latest Caselaw 997 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1207/2022

Khoj Shikshak Prashikshak Mahavidyala, Khasra No. 113, 124, Village Vidhani, Post Office Vidhani Tehsil Sanganer, District Jaipur (Raj.) Running By Society Of Khoj Shikshak Sansthan, Village Vidhani, Goner Road, Sanganer, Jaipur (Raj.) Through Its Secretary Shri Radhey Shyam Sharma Son Of Shri Mohari Lal Sharma, Aged About 67 Years, Village Vidhani, Sanganer, Jaipur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Additional Chief Secretary To Government Of School Education Department, Secretariat, Jaipur.

2. Director, Directorate Of Elementary Education, Bikaner, Rajasthan.

3. Western Region Committee, National Council For Teacher Education Through Its Regional Director, Office G-7, Sector 10, Dwarka, New Delhi 110075.

----Respondents

For Petitioner(s) : Mr. Om Prakash Sharma For Respondent(s) : Mr. Pankaj Sharma, AAG Both through VC

JUSTICE DINESH MEHTA

Order

20/01/2022

1. Mr. Sharma, 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-1207/2022]

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 81-A.Arora/-

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