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State Of Rajasthan vs Balaji Bstc College, Hanumangarh ...
2022 Latest Caselaw 3387 Raj

Citation : 2022 Latest Caselaw 3387 Raj
Judgement Date : 4 March, 2022

Rajasthan High Court - Jodhpur
State Of Rajasthan vs Balaji Bstc College, Hanumangarh ... on 4 March, 2022
Bench: Akil Kureshi, Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 152/2022

State Of Rajasthan, Through Director, Elementary Education,

Education Directorate, Bikaner.

----Appellant Versus

1. Balaji Bstc College, Hanumangarh Junction, Running By

Society Of Baby Happy Modern Shiksha Samiti,

Hanumangarh Junction (Raj.) Through Its Secretary, Shri

Ashish Vijay S/o Shri Bhagwan Das Gupta, Aged 35 Years,

R/o Ward No. 12, Hanumangarh Junction (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. C.S. Kotwani

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. C.S. Kotwani waives notices on behalf of

respondent no. 1.

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

learned Single Judge is stayed.

(2 of 2) [SAW-152/2022]

We are informed that the original petitioner has also taken

out contempt proceedings.

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 70-jayesh/-

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