Citation : 2023 Latest Caselaw 8921 Raj
Judgement Date : 1 November, 2023
[2023:RJ-JD:36895]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12424/2022
Chahar Teacher Training College, Chirawa Road, Near Veterinary Hospital, Mandrella, Tehsil Chirawa, District Jhunjhunu (Raj.) Running By Society Of Shri P.r. Bola Education Society, Chirawa, District Jhunjhunu (Raj.), Through Its Secretary Of Shri Anshul Bola Son Of Shri Mewa Singh Bola, Aged About 30 Years, By Caste Jat, Resident Of Ward No. 11, Kissan Colony, District Jhunjhunu (Raj.).
----Petitioner Versus
1. National Council For Teacher Education, Western Region Committee, Through Its Regional Director Office G-7, Sector 10, Dwarka, New Delhi 110075.
2. National Council For Teacher Education, Through Member Secretary, Hans Bhawan, Wind-Ii, Bahadur Shah Zafar Marg, New Delhi 110002.
----Respondents
For Petitioner(s) : Mr. Om Prakash Sharma (through VC)
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
01/11/2023
1. Learned counsel for the petitioner-Society submits that the
petitioner-Society would be satisfied if its representation is
considered and decided by the respondents, while keeping into
consideration the order/judgment rendered by the Hon'ble Delhi
High Court on 18.10.2019 passed in Sir Chhotu Ram Jat
College of Education Vs. NCTE & Anr : W.P. (C)
No.8820/2019 (Annexure-4) of the writ petition.
2. In view of the above, the present writ petition is disposed of
with a direction to the respondents to consider and decide the
[2023:RJ-JD:36895] (2 of 2) [CW-12424/2022]
representation of the petitioner-Society, while keeping into
consideration the order/judgment passed in Sir Chhotu Ram Jat
College of Education (supra) (Annexure-4) by passing a speaking
order expeditiously, strictly in accordance with law. Stay petition
also stands disposed of.
(DR. PUSHPENDRA SINGH BHATI),J 53-Zeeshan
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