Citation : 2022 Latest Caselaw 4003 Raj
Judgement Date : 14 March, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3900/2022
All Rajasthan Private College Federation Society, Alwar, Thakur Durgpal Singh Memorial B.ed College, Sai Dham Colony, Tijara Road, Alwar (Raj) 301001 Through Its Secretary Ritesh Kumar Sharma S/o Shri Brij Mohan Sharma Aged About 45 Years, By Caste Brahmin R/o Mbm B.ed College Sector 2 Jawahar Nagar Housing Board Shriganganagar (Raj) 335001
----Petitioner Versus
1. National Council For Teacher Edu., G-7, Sector 10, Dwarka, Landmark - Near Metro Station, New Delhi, Through Its Member Secretary.
2. Northern Regional Committee Of National Council For Teacher Education, G-7, Sector 10, Dwarka, Landmark - Near Metro Station, New Delhi, Through Its Regional Director.
----Respondents For Petitioner(s) : Mr. Varun Goyal For Respondent(s) :
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
14/03/2022 It is submitted by learned counsel for the petitioner that in
similar nature writ petition, notices have been issued and interim
order has also been granted by this Court.
In view of the submissions made, issue notice. Issue notice
of the stay application also, returnable within a period of four
weeks.
Notices when issued be given 'dasti' to learned counsel for
the petitioner.
(2 of 2) [CW-3900/2022]
In the meanwhile and till further orders, the respondents
shall not take any coercive measures against the petitioner merely
because Performance Appraisal Report has not been submitted by
the petitioner.
Connect with SBCWP No.1119/2020.
(VIJAY BISHNOI),J 40-mohit/-
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