State Of Rajasthan vs Vivekanand Vidya Ashram Teacher ...
2022 Latest Caselaw 3386 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 147/2022

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

----Appellant Versus

1. Vivekanand Vidya Ashram Teacher Training School, Katar Chhoti, Tehsil Bidasar, Churu (Raj.). Running By Society Of Vivekanand Vidya Ashram Sanstha, Katar Chhoti, Tehsil Bidasar, Churu (Raj.) Through Its Secretary Shri Ram Chandra Legha S/o Shri Laxmanram, Aged About 45 Years, R/o Katar Chhoti, Tehsil Bidasar, Churu (Raj.).

2. The Western Regional Committee, National Council For Teachers Education, Through Its Under Secretary, Plot No. G7, Sector 10, Near National Highway Authority, Dwarka, New Delhi.

----Respondents

For Appellant(s) : Mr. Pankaj Sharma, AAG Mr. Deepak Chandak, AGC For Respondent(s) : Mr. T.C. Sharma Mr. Ashish Gehlot

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Order

04/03/2022

Issue notice to the respondents, returnable on 22.03.2022.

Learned counsel Mr. T.C. Sharma waives notices on behalf of

respondent no. 1.

By way of ad-interim relief, the impugned judgment of the

learned Single Judge is stayed.

We are informed that the original petitioner has also taken

out contempt proceedings.

(2 of 2) [SAW-147/2022]

Learned counsel for the petitioner-respondent no. 1 stated

that he would not pursue the contempt proceedings without

permission of this Court.

(REKHA BORANA),J (AKIL KURESHI),CJ 15-jayesh/-

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