State Of Rajasthan vs Shiv Teacher Training College
2022 Latest Caselaw 11287 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 376/2022

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

----Appellant Versus

1. Shiv Teacher Training College, Khasra No 861, Plot No 001, Street Road Nh 12, Sarolimod, Village Saroli, Post Office Juniya, Tehsil Deoli, District Tonk (Raj.) Running By Society Of Shiv Public Shiksha Samiti, Saroli Mode, Tehsil Deoli, District Tonk (Raj.) Through Its Secretary Shiv Ji Lal Choudhary S/o Shri Heera Lal Choudhary, Aged About 38 Years, R/o Gunjaro Ka Mohalla, Village Saroli, Post Office Juniya, Tehsil Deoli, District Tonk (Raj.).

2. The Western Regional Committee, National Council For Teachers Education, Through Its Under Secretary, Plot No. G-7, Sector-10, Near National Highway Authority, Dwarka, New Delhi.

----Respondents

For Appellant(s) : Mr. Pankaj Sharma For Respondent(s) : Mr. Om Prakash Sharma through VC

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/09/2022

The controversy involved in the instant intra-court writ

appeal is no longer res integra and has been laid to rest by

judgment dated 30.08.2022 passed by a Division Bench of this

Court in a bunch of appeals led by D.B. Civil Special Appeal (Writ)

No.244/2022 (State of Rajasthan vs Central Modern Teachers

Training College & Anr.) whereby, all identical appeals preferred by

the State of Rajasthan have been dismissed and the view taken by

(2 of 2) [SAW-376/2022]

learned Single Bench in the case of Surender Kaur Memorial

College of Higher Education Vs. State of Rajasthan & Ors. (S.B.

Civil Writ Petition No.2359/2021 and batch of writ petitions

decided on 23.10.2021) has been affirmed.

Thus, without recording any separate reasons, The instant

intra-court writ appeal is dismissed in light of the above order.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 46-Sudhir Asopa/-

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