Kr Teachers Training Institute vs State Of Rajasthan ...
2023 Latest Caselaw 3157 Raj

[2023/RJJD/010567]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 2829/2022

Kr Teachers Training Institute, Village Lakhani, Tehsil Khandela,
Sikar, Raj. Run          By Rajasthan            Shikshan           Sansthan,   Village
Lakhani, Tehsil Khandela, Sikar, Raj. Through Its Secretary
Mahendra Kumar Bajiya So/ Ganpat Ram Bajiya.
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through The Director, Directorate Of
         Elementary Education, Bikaner.
2.       Western Region Committee Of The National Council For
         Teacher Education, G-7, Sector-10, Dwarka, Landmark -
         Near Metro Station, New Delhi, Through Its Regional
         Director.
                                                                      ----Respondents


For Petitioner(s)              :    Ms. Swati Shekhar.
For Respondent(s)              :    Mr. Vivek Shrimali.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                         Order

18/04/2023

1.    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.




                        (Downloaded on 20/04/2023 at 09:31:58 PM)
                                    [2023/RJJD/010567]                      (2 of 2)                           [CW-2829/2022]



                                   2.    Learned counsel for the petitioner submits that the petitioner

                                   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.

                                   3.    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.

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

                                   5.    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.

                                   6.    All pending applications also stand disposed of.



                                                                    (DR.PUSHPENDRA SINGH BHATI), J.

239-/Jitender//-

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