Smt. Indramani Mandelia Pvt. Iti vs State Of Rajasthan
2022 Latest Caselaw 7603 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6841/2022

Smt. Indramani Mandelia Pvt. Iti, Pilani, District Jhunjhunu Through Society Smt. Indramani Mandelia Shiksha Niket Society, Pilani, District Jhunjhunu Through Secretary Archana Sharma W/o Shri Chandragupt, Mishra Niketan, Aged About 53 Years, R/o Ward No. 4, Near Padiya School, Pilani, Chirawa, District Jhunjhunu (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Director, Technical Education, W-6, Residency Road, Jodhpur (Rajasthan).

2. The Director (Training), Directorate Of Technical Education, W-6, Residency Road, Jodhpur (Rajasthan).

3. The Commissioner (See), Commissionerate Of Skill, Employment And Entrepreneurship Department, Rajasthan, Koushal Bhawan, Emi Campus, J-Ba, Jhalana Industrial Area, Jaipur.

4. The Director General (Affiliation), Prashikshan Mahanideshalaya, Skill Development And Entrepreneurship Ministry, Room No. 105, Ist Floor, Cirtus Building, Iari Campus, Poosa, New Delhi 110012.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Mahaveer Bishnoi
For Respondent(s)           :



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                            Judgment / Order

20/05/2022

This writ petition is filed by the petitioner-Institution with a

grievance that the petitioner-Institution has applied for granting

affiliation as new ITI, however, the respondents are not conducting

inspection of the existing premises of the petitioner-Institution for

(2 of 2) [CW-6841/2022]

granting affiliation as new ITI, though the prayer is kept pending

since long.

In the above facts and circumstances of the case, I deem it

appropriate to dispose of this writ petition with a direction to the

respondents to consider and decide the application of the

petitioner- Institution for granting affiliation as new ITI, if the

same has already not decided, within a period of six weeks from

the date of production of certified copy of this order.

Stay petition is also disposed of.

(VIJAY BISHNOI),J 80-mohit/-

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