Tagore Private Industrial Training ... vs State Of Rajasthan (2025:Rj-Jd:53553)
2025 Latest Caselaw 16549 Raj

Rajasthan High Court - Jodhpur

Tagore Private Industrial Training ... vs State Of Rajasthan (2025:Rj-Jd:53553) on 10 December, 2025

[2025:RJ-JD:53553]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 12377/2022

1.         Tagore Private Industrial Training Institute, (Running By
           Paramhans          Shiksha      Samiti)       Khedala         Road,          Pilani,
           Jhanjhunu, Rajasthan Through Principle Manoj S/o Shri
           Harpal Singh Aged About 40 Years R/o Village Lala Mandi,
           Tehsil Buhana, District Jhunjhunu, Rajasthan.
2.         Biyani Private Industrial Training Institute, (Running By
           Jaipur     Rural     Health      And      Development               Trust)     Vpo
           Chamapura,         Kalwar      Road,      Kalwar          Jaipur,     Rajasthan
           Through Mr. Pappu Choudhary S/o Shri Goma Ram Jat,
           Aged About 29 Years, R/o Pindolai, Post Machwa, Kalwar
           Road, Jaipur, Rajasthan.
                                                                         ----Petitioners
                                         Versus
1.         State Of Rajasthan, Through The Secretary, Technical
           Education, Government Of Rajasthan, Jaipur.
2.         The Director (Training), Directorate Technical Education
           Rajasthan, Jodhpur.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Naved Khan for
                                     Mr. Sikander Khan
For Respondent(s)              :     Mr. Kuldeep Singh Solanki for
                                     Mr. I.R. Choudhary, AAG



               HON'BLE MR. JUSTICE SANDEEP SHAH

Order

10/12/2025

1. Learned counsel for both sides submit in unison that the

controversy involved in the present case is covered by the Division

Bench judgment dated 06.05.2025 in the case of Shree Jagdish

Bohra Pvt. ITI v. State of Rajasthan & Ors., and other connected

matters, passed in D.B. Special Appeal Writ No.221/2025. The

Division Bench of this Court held that Training Institutes

(Uploaded on 11/12/2025 at 02:39:58 PM)

[2025:RJ-JD:53553] (2 of 2) [CW-12377/2022]

established/recognized prior to the year 2018 are not covered

under the impugned communication dated 04.09.2024.

2. In the present case, the petitioners case is that the Institute

was established/recognized prior to the year 2018, and therefore,

the demand for a bank guarantee raised by way of

correspondence (Annexure-4) dated 09.06.2022 and 24.01.2022

cannot be sustained.

3. Accordingly, the present writ petition is allowed in the light of

judgment dated 06.05.2025, passed in D.B. Special Appeal Writ

No.221/2025 "Shree Jagdish Bohra Pvt. ITI v. State of Rajasthan

& Ors.". The impugned communications dated 09.06.2022 and

24.01.2022 are quashed and set aside.

(SANDEEP SHAH),J 136-devrajP/-

(Uploaded on 11/12/2025 at 02:39:58 PM)

Powered by TCPDF (www.tcpdf.org)