Shri Krishna Gyandeep Private ... vs State Of Rajasthan
2022 Latest Caselaw 3713 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3621/2022

Shri Krishna Gyandeep Private Industrial Trainng Institute (Iti), (New Address) Behind Govt. Sr. Secondary School, Paota, Nh-8, District Jaipur (Old Address) In Front Of Old Petrol Pump, Nh-8 Village Poata, District Jaipur (Rajasthan) Through Its Secretary Kamal Kumar Saini S/o Sh. Jairam Saini, Aged About 34 Years, R/o Mohalla Badabas, Near Iti Kotputli, District Jaipur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Technical Education, State Of Rajasthan, Jaipur

2. Director, Technical Education Rajasthan, W-6, Residency Road, Jodhpur 342001.

3. Director, Rcvet Rajasthan Council For Vocational Education Training, Near Iti Circle, Saras Dairy Road, Heavy Industrial Area, Jodhpur.

4. Director General Of Employment And Training (Dget), Ministry Of Labour And Employment, Govt. Of India, Room No. 105, Ist Floor, Citrus Building, Iari Campus, Poosa, New Delhi 110012.

----Respondents

For Petitioner(s) : Ms. Sara Parveen (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2022

The present writ petition has been filed essentially

with the grievance that the respondent Nos.2 and 4 are

not inspecting the site of the petitioner-institution where

it is proposed to be shifted from old site.

(2 of 2) [CW-3621/2022]

Learned counsel for the petitioner submitted that in

similar kind of controversy, the Delhi High Court has

issued a direction to the DGET to inspect the new site

where the institution is desirous to shift itself.

In view of the above, the present writ petition is

disposed of with a direction to the respondent Nos.2 and

4 to carry out the inspection of the new site of the

petitioner - Institution and shall take a decision in the

matter expeditiously preferably within a period of four

weeks from the date of receiving the certified copy of the

order instant.

It is also ordered that the respondent Nos.2 and 4

shall grant access to the NCVT portal within a period of

one week.

The stay application also stands disposed of

accordingly.

(VIJAY BISHNOI),J

35-msrathore/-

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