Karauli College vs State Of Rajasthan ...
2023 Latest Caselaw 3109 Raj

[2023/RJJD/010284] (1 of 2) [CW-5037/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5037/2023

Karauli College, Khasra No.1235, 1237, 1242, 3168/1240, 3170/1241, 3172/1243 Village/town- Sanikpura, Hindaun City, Karauli, Rajasthan Being Run By Amar Shiksha Samiti, Shiv Bhavan, Near ADJ Quarter, Amritpuri Colony, Hindaun City, Dist. Karauli Through Its Secretary Deepika Meena W/o Shivkesh Meena, Aged 35 Years, R/o Amritpuri, Hindaun City, District Karauli, Rajasthan.

----Petitioner Versus

1. State of Rajasthan, through Director, Elementary Education, Education Directorate, Bikaner.

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 Petitioner(s)              :    Ms. Swati Shekhar
For Respondent(s)              :



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

                                         Order

17/04/2023

      Learned        counsel       for   the    petitioner          submits   that   the

controversy involved in the present case is squarely covered by

the judgment dated 23.10.2021 passed by this Court in the bunch

of writ petitions led by Surender Kaur Memorial College of

Higher Education Vs. State of Rajasthan & Ors., S.B. Civil

Writ Petition No.2359/2021 as well as the judgment dated

11.01.2022 passed by this Court in S.B. Civil Writ Petition

No.529/2022, Shree S.r. Shikshak Prashikshan

Mahavidhalaya, Bhainsawa Vs. State of Rajasthan & Ors.

Learned counsel for the petitioner submits that the petitioner

[2023/RJJD/010284] (2 of 2) [CW-5037/2023]

may be permitted to file a representation before the respondent

No.2 and the respondent No.2 may be directed to decide the same

expeditiously. He further submits that the judgments passed by

this Court on 23.10.2021 and 11.01.2022 may also be considered

by the respondent No.2 while disposing of the representation.

In view of the limited prayer made by the learned counsel for

the petitioner, the petitioner may prefer a representation to the

respondent No.2 along with the copy of the judgment dated

23.10.2021 passed in the case of Surender Kaur Memorial College

of Higher Education (supra) as well as the copy of the judgment

dated 11.01.2022 passed in the case of Shree S.r. Shikshak

Prashikshan Mahavidhalaya, Bhainsawa (supra), and the

respondent No.2 shall decide the same strictly in accordance with

law. While deciding the representation of the petitioner, the

respondent No.2 shall also take into consideration the judgments

dated 23.10.2021 and 11.01.2022 and decide the said

representation expeditiously preferably within a period of six

weeks from the date of receipt of such representation.

The present writ petition is disposed of in the above terms.

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 344-Vivek/-

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