Saurabh College Of Teacher ... vs National Council For Teacher ...
2023 Latest Caselaw 6097 Raj/2

                                   [2023:RJ-JP:29900]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8552/2019

                                   Saurabh       College         Of     Teacher         Training,          Sawai   Madhopur,
                                   Rajasthan, Through Its Chairman Kripal Singh Meena Son Of Shri
                                   Girdhari Lal Meena, Aged About 39 Years, Resident Of S-36, Nri
                                   Colony, Raj Aangan, Pratap Nagar, Sanganer, Jaipur.
                                                                                                                ----Petitioner
                                                                              Versus
                                   1.       National Council For Teacher Education, Through Member
                                            Secretary, Hans Bhawan, Wing-Ii, Bahadur Shah Zafar
                                            Marg, New Delhi-11002.
                                   2.       Northern Regional Committee Of National Council For
                                            Teacher Education, Through Its Regional Director, Hans
                                            Bhawan, Wing-Ii, Bahadur Shah Zafar Marg, New Delhi-
                                            11002.
                                                                                                             ----Respondents

For Petitioner(s) : Mr. Anil Kumar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /30

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