Rajasthan High Court
Federation Of Rajasthan Teacher ... vs University Of Rajasthan ... on 6 May, 2024
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
[2024:RJ-JP:21381]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 6380/2024
Federation Of Rajasthan Teacher Education Colleges, E-315, Ram
Nagar Vistar, Sodala, Jaipur Through Its Secretary Dr. Prabhat
Sharma S/o Shri H.P. Sharma Aged About 53 Years, Resident Of
Plot No. 253, Shanti Nagar, Ajmer Road, Jaipur.
----Petitioner
Versus
1. University Of Rajasthan, Jawahar Lal Nehru Marg, Jaipur
Through Its Registrar.
2. State Of Rajasthan, Through Principle Secretary, Higher
And Technical Education Department, Secretariat, Jaipur.
3. The Commissioner, College Education, Block -4, RKS
Sankul, Jln Road, Jaipur (Raj.).
4. P.T.E.T. - 2024, Vardhman Mahaveer Open University,
Kota Through Its Co-Ordinator.
----Respondents
Connected With
S.B. Civil Writ Petition No. 7068/2019
Raj Pradesh Niji College Sangh, Choudhary Hotel, Vishwakarma
Industrial Area, Road Number 1, Sikar Road, Jaipur, Through Its
General Secretary Ram Chandra Singh Son Of Shri Sukha Ram,
Aged About 42 Years, Resident Of Shrimadhopur, District Sikar
(Raj.).
----Petitioner
Versus
1. University Of Rajasthan, Jaipur, Through Its Vice
Chancellor.
2. State Of Rajasthan, Through Director, College Education,
Directorate Of College Education, Jaipur.
----Respondents
For Petitioner(s) : Mr. R.B. Mathur, Sr. Adv. assisted by
Mr. Nikhil Simlote
Mr. Varnit Jain
Mr. Prahlad Sharma
For Respondent(s) : Mr. A.K. Sharma, Sr. Adv. assisted by
Mr. Rachit Sharma
Mr. Madhav Dadhich
Mr. Vishesh Sharma for
Mr. Y.C. Sharma
Mr. Vigyan Shah, AAG
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
[2024:RJ-JP:21381] (2 of 3) [CW-6380/2024]
Judgment / Order
06/05/2024
Learned Senior Counsel for the respondent-University,
inviting attention of this Court towards the Clause 7 of the Letter
dated 13.03.2024 issued by the Commissionerate, College
Education, Rajasthan, Jaipur and the Regulation 10(2) of the
National Council for Teacher Education [Recognition Norms and
Procedure] Regulations, 2014 (for brevity "the Regulations of
2014"), would submit that members of the petitioners-
associations are under an obligation to upload/provide the
requisite information as stipulated therein. He submits that if the
aforesaid information is uploaded/supplied, the University of
Rajasthan would take a decision with regard to affiliation of the
members of the petitioner-associations after carrying out
inspection qua the aforesaid information, if required.
Learned Senior Counsel for the petitioner in SB Civil Writ
Petition No.7068/2019 and learned counsel for the petitioner in SB
Civil Writ Petition No.6380/2024 have no objection for
uploading/providing the aforesaid information and the inspection
by the University of Rajasthan limited to the aforesaid information.
They pray that the writ petitions may be disposed of in terms
thereof.
Heard. Considered.
Taking into considerations the contentions advanced by the
learned Senior Counsels/Counsel for the respective parties, these
writ petitions are disposed of in following terms as agreed and
requested by them:-
[2024:RJ-JP:21381] (3 of 3) [CW-6380/2024]
1. The members of the petitioners-
associations shall upload/provide the requisite
information in terms of the Clause 7 of the
Letter dated 13.03.2024 as also the Regulation
10 (2) of the Regulations of 2014 within a
period of two days from today, i.e., on or before
08.05.2024.
2. The respondent-University shall pass
necessary order with regard to affiliation within
the time frame laid down by the Division Bench
of this Court vide order dated 02.09.2016 in the
case of Smt. Jyanki Devi Teacher Training
College versus The State of Rajasthan: DB
Civil Writ Petition (CW) No.6237/2014.
3. The respondent-university shall be at
liberty to carry out inspection, if so required,
confined only to the aforesaid information.
Pending application(s), if any, also stands disposed of.
(MAHENDAR KUMAR GOYAL),J
Manish/77-78
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