State Of Rajasthan vs Shri Hari Shikshak Prashikshan ...
2022 Latest Caselaw 3391 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 141/2022

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

----Appellant Versus

1. Shri Hari Shikshak Prashikshan School, Sardarsahar, District Churu (Raj.) Running By Society Of Shri Hari Shikshak Prashikshan Sansthan Sardarsahar, District Churu (Raj.) Through Its Secretary Pawan Kumar Sharma S/o Mangilal Sharma, Aged About 42 Years, Resident Of Ward No.23, Near Kisan Hostel, Sardar Shahar, District 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-141/2022]

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 9-jayesh/-

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