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B R Shikshak Prashikshan vs N C T E Andanr (2023:Rj-Jp:26464)
2023 Latest Caselaw 5504 Raj/2

Citation : 2023 Latest Caselaw 5504 Raj/2
Judgement Date : 4 October, 2023

Rajasthan High Court
B R Shikshak Prashikshan vs N C T E Andanr (2023:Rj-Jp:26464) on 4 October, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:26464]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 785/2016

B.r. Shikshak Prashikshak Sansthan A Registered Educational
Society Through Its Secretary Shri Jagan Singh S/o Budha Ram
aged about 41 years, R/o Khatu Mod, Reengus, Sikar Rajasthan
                                                                      ----Petitioner
                                      Versus
1.       National Council For Teacher Education, Through Its
         Chairman, Nrc, Hans Bhawan, Bahadurshah Zafar Marg,
         New-Delhi
2.       Regional Director, National Council For Teacher Education,
         Northern Region Committee , Ncte, 4Th Floor, Jeevan
         Nidhi-Ii, Lic Building, Bhawani Singh Marg, Ambedkar
         Circle
                                                                   ----Respondents

Connected With S.B. Civil Writ Petition No. 275/2016 Shri Deendayal Shikshak Prashikshan Sansthan a registered educational society through its Secretary Shri Deendayal S/o Kishna Ram Jakhar aged about 30 years, R/o Bari, Fatehpur, Sikar Rajasthan.

----Petitioner Versus

1. National Council For Teacher Education, Through Its Chairman, Nrc, Hans Bhawan, Bahadurshah Zafar Marg, New-Delhi

2. Regional Director, National Council For Teacher Education, Northern Region Committee , Ncte, 4Th Floor, Jeevan Nidhi- Ii, Lic Building, Bhawani Singh Marg, Ambedkar Circle

----Respondents

For Petitioner(s) : Mr. P.C. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2023:RJ-JP:26464] (2 of 2) [CW-785/2016]

04/10/2023

Counsel for the petitioners seeks permission to withdraw

these present writ petitions with liberty to file fresh one, in case,

need arises on the basis of fresh cause of action.

Permission as sought for is allowed.

Accordingly, these present writ petitions are dismissed as

withdrawn with liberty as prayed for.

Since the main petitions have been dismissed as withdrawn,

all other pending applications, if any, also stand dismissed.

Copy of this order be placed in connected file.

(GANESH RAM MEENA),J

ARTI SHARMA /92-93

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