Rajasthan High Court - Jodhpur
Vedanta Pvt. Iti vs State Of Rajasthan on 25 May, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7339/2022
1. Vedanta Pvt. Iti, (Old Address, Ramesh Nagar, Ishakabad
Circle, Nimbahera, District Chittorgarh) (New Address,
Near Gokul Filling Station, Gangapur Road, Katkar, Tehsil
Hindaun, District Karauli) Through Society Sankalp
Education And Development Society Katkar, Hindaun,
District Karauli Through Secretary Swastik Sharma S/o
Late Sh. Rameshwar Prasad, Aged 49 Years, R/o Katkar,
Hindaun, District Karauli (Raj.).
2. Maa Saraswati Pvt. Iti, Dausa (Old Address Khasra No.
890/335, Bharija Renwal Road, Jobner, District Jaipur)
(New Address Lalsot By Pas, Agra Road, District By Pas,
Agra Road, District Dausa, Through Society Saraswati
Shikshan Samiti Kalyan Sansthan, Jaipur Through
Secretary Narendra Kumar Sharma S/o Ashok Kumar
Sharma, Aged 35 Years, R/o A-28, Vishnu Vihar,
Jagatpura, Jaipur (Raj.).
3. Shiv Pvt. Iti, (Old Address Udaipuria Road, Near Mahila
Hostal, Mahandipur Balaji, Bharatpur) (New Address
Jaipur Road, Dausa) Through Secretary Agrasen Vikas
And Shikshak Prashikshan Sansthan, Dausa Through
Secretary Subhash Chand Sharma S/o Sh. Kalyanmal
Sharma, Aged 43 Years, R/o Jaipur Road, Dausa (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary, Technical
Education, State Of Rajasthan, Jaipur.
(2 of 3) [CW-7339/2022]
2. Director, Technical Education, Rajasthan W-6, Residency
Road, Jodhpur 342001
3. Director General (Affiliation) Prashikshan
Mahanideshalaya, Sikll Development And
Entrepreneurship Ministry, Room No. 105, Ist Flor, Cirtus
Building, Iari Campus, Poosa, New Delhi - 110012
----Respondents
For Petitioner(s) : Mr. Jayram Saran
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
25/05/2022
The present writ petition has been filed essentially
with the grievance that the respondent Nos.2 and 3 are
not inspecting the site of the petitioner-institution where
it is proposed to be shifted from old site.
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
3 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
(3 of 3) [CW-7339/2022]
weeks from the date of receiving the certified copy of the
order instant.
It is also ordered that the respondent Nos.2 and 3
shall grant access to the NCVT portal within a period of
one week.
The stay application also stands disposed of
accordingly.
(VIJAY BISHNOI),J
228-msrathore/-
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