State Of Rajasthan vs Galaxy College Of Education
2022 Latest Caselaw 2736 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                D.B. Special Appeal Writ No. 389/2022

                                           In

                S.B. Civil Writ Petition No. 14680/2021

   1.     State Of Rajasthan, Through Principal Secretary To
          Government          Of       School         Education        Department,
          Secretariat, Jaipur.
   2.     Director, Directorate Of Elementary Education, Bikaner.
                                                                      ----Appellants
                                       Versus
   1.     Galaxy College Of Education, Shrimadhopur, Distt. Sikar,
          Rajasthan, Through Its Director, Ram Chandra Singh Son
          Of Shri Sukha Ram, Aged 45 Years, Resident Of Ward No.
          22, Shrimadhopur, Distt. Sikar, Rajasthan.
   2.     National Council For Teacher Education, G-7, Sector-10,
          Dwarka, Landmark- Near Metro Station, New Delhi,
          Through Its Member Secretary.
   3.     Western Region Committee Of The National Council For
          Teacher Education, G-7, Sector-10, Dwarka, Landmark-
          Near Metro Station, New Delhi Through Its Regional
          Director.
                                                                    ----Respondents

For Appellant(s) : Mr. Chiranji Lal Saini, Additional Advocate General For Respondent(s) : Mr. Prahlad Sharma, Advocate Ms. Shweta Pareek, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

31/03/2022

Learned counsel for the respondents would submit that the

State is adopting pick and choose method having filed appeal in

(2 of 2) [SAW-389/2022]

the case of State of Rajasthan Vs. Balaji BSTC College and

Another in D.B. Civil Special Appeal (Writ) No. 152/2022.

On the other hand, Learned Additional Advocate General

would submit that issue involved in all the cases is one and the

same and vide order dated 04.03.2022, the Division Bench of this

Court at Principal Seat, Jodhpur has stayed the impugned

judgment, meaning thereby that the judgment, which has been

passed in the case which was relied upon by the learned Single

Judge to pass an order in favour of the respondents, has been

stayed.

Having heard learned counsel for the parties and taking into

consideration the order dated 04.03.2022 passed in the case of

State of Rajasthan Vs. Balaji BSTC College and Another in D.B.

Civil Special Appeal (Writ) No. 152/2022, we are not inclined to

vacate the interim order passed by this Court.

Application (No. 2/2022) for deciding stay application filed by

the appellants is, therefore, rejected.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /56

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