Yogesh Sharma S/O Sh. Dwarika ... vs The State Of Rajasthan
2022 Latest Caselaw 7383 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 16999/2022

Yogesh Sharma S/o Sh. Dwarika Prasad
                                                                     ----Petitioner
                                    Versus
The State Of Rajasthan
                                                                   ----Respondent

For Petitioner(s) : Mr. Raghu Nandan Sharma For Respondent(s) : Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/11/2022

Learned counsel for the petitioner has submitted that

candidature of the petitioner has been rejected on the ground

that the D.EL.ED. Certificate is not issued to the petitioner by

the recognized institute of NCTE. Learned counsel for the

petitioner has placed reliance on the order dated 7.1.2010

issued by the NCTE, whereby the institution, which has

granted qualification of D.EL.ED. to the petitioner is

recognized by the NCTE.

Issue notice.

Mr. C.L. Saini, learned AAG accepts notice on behalf of

the respondents. Let copy of the writ petition be supplied to

him during the course of the day. Mr. Saini may file his

response by the next date of hearing.

(2 of 2) [CW-16999/2022]

List on 28.11.2022 in the Fresh Admission Category

while showing name of Mr. C.L. Saini, learned AAG as counsel

for the respondents in the cause list.

(VIJAY BISHNOI),J

MAHENDRA SINGH RATHORE /609

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