G.L. Tiwari Stc College vs Mr. Bhawani Singh Detha(I.A.S). ...
2023 Latest Caselaw 3321 Raj/2

[2023:RJ-JP:17121]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 815/2022

                                            In

                     S.B. Civil Writ Petition No.3015/2022

G.L. Tiwari Stc College, Run And Managed By Radha Krishan
Hindu Utthan Shiksha Samiti, Through Its Director Remesh
Chand Tiwari S/o Ganeshi Lal Aged About 72 Years, R/o 540-
541, Ondela Road, Dholpur-Rajasthan.
                                                                          ----Petitioner
                                        Versus
1.       Mr. Bhawani Singh Detha(IAS)., Education Secretary,
         Department          Of     Higher       Education,          Government       Of
         Rajasthan, Jaipur Secretariat, Jaipur.
2.       Mr. Gaurav Agarwal IAS, Director, Elementary Education,
         Bikaner.
3.       Mr. Naveen Malik, Regional Director, Western Regional
         Committee, National Council For Teacher Education, G-7
         Sector-10 Dwarka New Delhi-110075.
4.       The State Of Rajasthan, Through Its Education Secretary,
         Department          Of     Higher       Education,          Government       Of
         Rajasthan, Jaipur Secretariat, Jaipur.
                                                                       ----Respondents

For Petitioner(s)             :     Mr. M.S. Raghav
For Respondent(s)             :     Ms. Srijna Shresth for
                                    Mr. C.L. Saini, AAG
                                    Ms. Sweta Pareek

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/08/2023

This contempt petition has been filed alleging willful

disobedience of the order dated 17.05.2022 whereby, the writ

petition filed by the petitioner was disposed of in terms of order of

[2023:RJ-JP:17121] (2 of 2) [CCP-815/2022]

this Court dated 23.10.2021 in case of Surendra Kaur Memorial

College of Higher Education Vs. State of Rajasthan & Ors.:

S.B. Civil Writ Petition No.2359/2021.

In case of Surendra Kaur Memorial College of Higher

Education (supra), this Court has directed the State of Rajasthan

or the respondent-University (as the case may be) to carry out the

exercise for granting staff approval after being satisfied about the

norms set by the NCTE/competent authority in this regard.

Learned State Counsel has submitted a copy of the order

dated 03.02.2023 (Annexure-R/1) for perusal of this Court. As per

the order, approval of the staff of the petitioner-institution has

been granted.

In view thereof, this court is satisfied that there has been

substantial compliance of the order dated 17.05.2022.

Accordingly, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/65

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