State Of Rajasthan vs Shri Durga Dan Memorial College
2022 Latest Caselaw 4647 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 181/2022

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

----Appellant Versus

1. Shri Durga Dan Memorial College, Sinthal, Bikaner Running By Society Of D.D. Bithu Education Trust, Peetho Ka Bas, Village Sithal, Tehsil Bikaner, District Bikaner (Raj.) Through Its Secretary Pratap Singh S/o Durga Dan, Aged 44 Years, Resident Of Village Sinthal, Tehsil And District Bikaner (Rajasthan).

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.

                                   For Appellant(s)            :     Mr. Pankaj Sharma, AAG
                                   For Respondent(s)           :     ---

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

28/03/2022

Issue notice of appeal as well as stay application.

In the meantime, the impugned judgment of the learned

Single Bench shall remain stayed.

Connect with D.B. Special Appeal (Writ) No.141/2022.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

68-RP/-

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