B.R. Pvt. Iti vs State Of Rajasthan
2022 Latest Caselaw 8000 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7633/2022

B.R. Pvt. ITI, (Old Address) Nangal Bheem Road, Outside Railway Underpass, Shrimadhopur, District Sikar (New Address) B.R. Pvt. ITI Ringas, District Sikar Through Secretary Suresh Kumar S/o Shri Harchand Ram, Aged About 40 Years, R/o Village Shrimadhopur, District Sikar (Raj.).

----Petitioner Versus

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

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

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

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

5. 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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/05/2022

This writ petition has been filed by the petitioner-Institution

essentially with the grievance that the respondent Nos.1 and 2 are

not inspecting the site where the petitioner-Institution is proposed

to be shifted from old site.

(2 of 2) [CW-7633/2022]

It is also 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 writ petition is disposed of with a

direction to the respondent Nos.1 & 2 to carry out the inspection

of the new site of the petitioner-Institution and shall take a

decision in the matter expeditiously within a period of four weeks

from the date of production of certified copy of the order instant.

In case, after inspection, no discrepancy is found in

petitioner-Institution, the petitioner-Institution's name shall be

included in the seat matrix for academic session 2022-23.

Stay application also stands disposed of accordingly.

(VIJAY BISHNOI),J

221-AjaySingh/-

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