Rajasthan High Court - Jodhpur
Rohit Private Iti vs State Of Rajasthan ... on 4 August, 2025
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2025:RJ-JD:34698-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 743/2025
Rohit Private Iti, Padli, Mahwa, Dausa, Rajasthan, Run And
Managed By Nanglot Shiksha Samiti, Manhwa, Dausa, Through
Secretary Lokesh Kumar Saini S/o Shri Kailash Chand Saini Aged
About 29 Years, R/o Near Shiv Mandir, Unbank Village, Dausa.
----Appellant
Versus
1. State Of Rajasthan, Through The Secretary, Technical
Education, Government Of Rajasthan Jaipur.
2. The Director (Training), Directorate Technical Education
Rajasthan, Jodhpur.
3. Sapience Private Iti, B-17, Madhuban Colony, Tonk City,
District Jaipur, Run And Managed By Sarva Sidhhanth
Charitable Trust Jaipur, Through Authorized Signatory
Mayank Mahawar S/o Ramjilal Koli, Aged About 39 Years,
R/o Tahla, Tehsil Rajgarh, District Alwar.
4. New Basic Private Iti, Behind, Radhe Motor, Galna Bass,
Bajjee, District Bikaner, Run And Managed By New Basic
Educational Society Lalgarh, Bikaner Through Secretary
Shriram Verma S/o Pannaram Verma Aged About 35
Years, R/o 2Kwm, Khajuwala.
----Respondents
For Appellant(s) : Mr. M.A. Siddiqui
For Respondent(s) : Mr. I.R. Choudhary, AAG with
Mr. Pawan Bharti
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE SANDEEP TANEJA
Judgment
04/08/2025
1. The matter comes up on an application I.A. No.01/2025
under Section 5 of the Limitation Act seeking condonation of delay
in filing the appeal.
2. For the reasons stated in the aforesaid application, the same
is allowed and the delay of 10 days in filing the appeal is
condoned.
3. Learned counsel for the parties jointly submit that the
controversy involved in the present matter is squarely covered
with the order passed by a Coordinate Bench of this Court in the
[2025:RJ-JD:34698-DB] (2 of 2) [SAW-743/2025]
case of 'Jain Private ITI vs. State of Rajasthan & Ors.' (D.B.
Special Appeal (Writ) No.144/2025) decided on 02.07.2025
along with other connected appeals; the order dated 02.07.2025
is reproduced hereunder :-
"Mr. I.R. Choudhary, the learned AAG has endeavoured to
point out certain infirmities in the order dated 06th May
2025 passed in D.B. Special Appeal Writ No.221 of 2025 and
batch cases but he also admits that neither a review petition
has been filed by the State of Rajasthan nor this order has
been challenged before the Hon'ble Supreme Court.
2. In view thereof, we feel that we are bound by the
decision of this Court rendered in D.B. Special Appeal Writ
No.221 of 2025 and batch cases which pertains to the same
and similar issue raised by the appellants in the present
proceeding. We may also indicate that in this batch of
Special Appeals, the same common order dated 09th
December 2024 passed in S.B. Civil Writ Petition No.16408
of 2024 and connected matters has been challenged by the
present appellants. Therefore, following the decision in D.B.
Special Appeal Writ No.221 of 2025 and batch cases, the
present Special Appeals are allowed and the common order
dated09th December 2024 is set aside to the extent that
the appellant-Training Institutes which were established
prior to Academic Year-2018 are not liable to deposit bank
guarantee of Rs.50,000/-each."
4. In light of the aforequoted order, the present appeal is
disposed of in the same terms.
(SANDEEP TANEJA), J (DR. PUSHPENDRA SINGH BHATI),J
115-Ravi Khandelwal
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