Heera Lal Shikshan Samiti vs Chairman N C T E Andors ...
2023 Latest Caselaw 6187 Raj/2

                                   [2023:RJ-JP:30742]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12319/2017
                                   Heera Lal Shikshan Samiti, Hamidpur, Alwar Through Its
                                   Secretary Desh Raj Yadav S/o Sh. Heera Lal Y, R/o Hamidpur,
                                   Behror, Alwar
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       The Chairman, National Council For Teacher Education,
                                            Hans Bhawan, Wing-Ii, Bahadur Shah Zafar Marg, New
                                            Delhi.
                                   2.       The Regional Director, Northern Regional Committee,
                                            National Council For Teacher Education, 4Th Floor, Jeevan
                                            Nidhi-Ii, Lic Building, Ambedkar Circle, Bhawani Singh
                                            Marg, Jaipur.
                                   3.       The Secretary General, Quality Council Of India Qci,
                                            Institution Of Engineers Building, Ii Floor, Bahadur Shah
                                            Marg, New Delhi.
                                                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/10/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /13

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