State Of Rajasthan vs Shri Bhanwar Shikshan Prashikshn ...
2022 Latest Caselaw 11427 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 367/2022

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

----Appellant Versus

1. Shri Bhanwar Shikshan Prashikshn Mahavidhalaya, Roopwas, Bharatpur Run By Society Of Shri Bhanwar Shiksha Samiti, Roopwas, Bharatpur Through Its Secretary, Aruna Devi W/o Deen Dayal Sharma, Aged 40 Years, R/o Brahmin Basti, Barigha, Roopwas Bharatpur, Rajasthan.

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, AAG with
                                                                    Mr. Rishi Soni
                                   For Respondent(s)          :     ---

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MS. JUSTICE REKHA BORANA

Order

14/09/2022

In view of the judgment passed by this Court on 30.08.2022

in D.B. Civil Special Appeal (Writ) No. 244/2022 [State of

Rajasthan Vs. Central Modern Teachers Training College and Anr.]

and connect appeals, this appeal is also dismissed accordingly.

(REKHA BORANA),J (MANINDRA MOHAN SHRIVASTAVA), ACJ

6-Jayesh/-

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