Bhom Singh B.S.T.C. College vs State Of Rajsthan ...
2023 Latest Caselaw 8317 Raj

[2023:RJ-JD:34033] (1 of 2) [CW-16115/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16115/2023

Bhom Singh B.S.T.C. College, Ghodiwara, Mindasi, Tehsil- Nawalgarh, Mukudgarh, District Jhunjhunu (Raj.) Running By Trust Of Bhom Singh Memorial Cheritable Trust, B-193, Moti Marg, Bapur Nagar, Jaipur Rajasthan, Through Its Trustee Shri Ritwick Choudhary S/o Shri Ashok Choudhary, Aged About 36 Years, Address Ghodiwara, Mandasi, Tehsil- Nawalgarh, Mukudgarh, District Jhunjhunu (Raj.).

----Petitioner Versus

1. State Of Rajsthan, Through Additional Chief Secretary To Government Of School Education Department, Secretariat, Jaipur.

2. Director, Directorate Of Elementary Education, Bikaner Rajasthan.

3. Western Region Committee, National Council For Teacher Education Through Its Regional Director, Officer G-7, Sector 10, Dwarka, New Delhi-110075.

                                                                    ----Respondents


For Petitioner(s)             :    Mr. O.P. Sharma

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

10/10/2023

1. Learned counsel for the petitioner-Institution submits that

the petitioner-Institution would be satisfied if its representation is

considered and decided by the respondents keeping into

consideration the judgment rendered by a coordinate Bench of this

Hon'ble Court in Surendra Kaur Memorial College of Higher

Education Vs. State of Rajasthan & Ors. : S.B. Civil Writ Petition

No.2359/2021 decided on 23.10.2021.

[2023:RJ-JD:34033] (2 of 2) [CW-16115/2023]

2. In view of the above, the present writ petition is disposed of

with a direction to the respondents to consider and decide the

representation of the petitioner-Institution, while keeping into

consideration the judgment rendered in Surendra Kaur Memorial

College of Higher Education (supra) by passing a speaking order within

a period of three months from the date of receipt of certified copy

of this order, strictly in accordance with law. Stay petition also

stands disposed of.

(DR.PUSHPENDRA SINGH BHATI),J 340-AnilKC/-

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