State Of Rajasthan vs Murli Singh Yadav Memorial ...
2022 Latest Caselaw 3390 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 143/2022

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

----Appellant Versus

1. Murli Singh Yadav Memorial Prashikshan Sansthan, Udairamsar, Bikaner Running By Society Of Murli Singh Yadav Memorial Prashikshan Sansthan, Udairamsar, Bikaner (Raj.) Through Its Secretary, Shri Kuldeep Yadav S/o Manmohan Singh Yadav, Aged 43 Years, Resident Of Karni Coach, Udairamsar, District Bikaner (Raj.).

2. The Western 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 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.

We are informed that the original petitioner has also taken

out contempt proceedings.

(2 of 2) [SAW-143/2022]

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 14-jayesh/-

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