Rajasthan High Court - Jodhpur
Maa Annapurna Private Industrial ... vs State Of Rajasthan (2025:Rj-Jd:8070) on 10 February, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:8070]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11506/2024
Maa Annapurna Private Industrial Training Institute, Through
Director Ashok Kumar Sharma S/o Shri Ramchand Sharma, Aged
69 Years, Address Near Dudi Petrol Pump, Goshala Mandi, Pugal
Road, Bikaner (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Technical
Education, Secretariat, Jaipur.
2. The Director, Directorate Of Technical Education, W-6,
Residency Road, Jodhpur (Raj.).
3. The Director General Of Training, Ministry Of Labour And
Employment, Government Of India, Sram Shakti Bhawan,
Rafi Marg, New Delhi.
4. Rajasthan Council For Vocational Education And Training,
Through The Deputy Director, Near Government Iti,
Opposite Maruti Nexa Showroom, Saras Dairy Road,
Shastri Nagar, Jodhpur (Raj.).
----Respondents
For Petitioner(s) : Mr. Jog Singh Bhati
For Respondent(s) : Mr. Kuldeep Singh Solanki for
Mr. I.R. Choudhary, AAG
Mr. Mukesh Rajpurohit,DySG with
Mr. Prakash Raika
Ms. Aditi Sharma
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
10/02/2025
Learned counsel for the parties are in agreement that the
controversy involved in the present writ petition is squarely
covered by a judgment rendered by this Court in S.B. Civil Writ
Petition No.11952/2024 (Hanumangarh Brc Pvt. Industrial Training
[2025:RJ-JD:8070] (2 of 3) [CW-11506/2024]
Institute vs. State of Rajasthan & Ors.), decided on 03.02.2025 in
the following terms :-
"Heard learned counsel for the parties.
The present writ petition has been filed for the
following reliefs:-
"(i)By an appropriate writ, order or direction, the
action of the respondents in recommending for de-
affiliation of the petitioner college may be declared
illegal and unjustified, and the order dated
06.06.2023 (Annexure-4) as well as the decision
taken by the respondents in its 16th meeting wherein
the petitioner has been shown at serial No.5 as
referred in Agenda 5.1 De-affiliation of ITIs of
Rajasthan State qua the petitioner, may kindly be
declared illegal and be quashed and set aside.
(ii)By appropriate writ, order or direction, the
respondents may be refrained from de- affiliating
the petitioner institution and further be directed to
re-activate the petitioner institution on online Portal
of NCVT from the 2024-25 session onwards.
(iii)That further it is prayed that the petitioner
institution be included in the admission process for
the year 2024-25 onwards and its seats be filled".
Learned counsel for the petitioner submits that in
pursuance of the directions issued by this court on
30.08.2024, the petitioner institute was inspected by
respondent No.5 wherein certain infirmities were
pointed out. Learned counsel further submits that the
shortcomings so pointed out have rectified/corrected by
the petitioner. He, therefore, prays that the respondent
No.5 may be directed to re-inspect the petitioner's
institute and if the same is found in order, necessary
orders for affiliation of the petitioner institute may be
passed in accordance with law.
Learned counsel for the respondents is not in a
position to refute the submission made by learned
counsel for the petitioner. However, learned counsel for
the respondents submits that liberty may be granted to
the respondents to issue appropriate orders after
inspecting the institute of the petitioner in accordance
with law.
[2025:RJ-JD:8070] (3 of 3) [CW-11506/2024]
Considering the submissions made before this
court, the present writ petition is disposed of with a
direction to the respondent No.5 for re-inspecting the
petitioner institute and pass appropriate orders.
Needless to say that if the petitioner institute is
found meeting all the criteria for affiliation then
necessary orders for affiliation of the petitioner institute
may be passed, in accordance with the rules. If the
petitioner institute is found to be lacking in requisite
facilities then orders may be passed for not affiliating
the petitioner institute in accordance with law".
The present writ petition is disposed of in terms of the order
passed by this Court in Hanumangarh Brc. Pvt. Industrial Training
Institute (supra).
However, the respondents are directed to comply with the
directions issued in the judgment rendered by this Court in
Hanumangarh Brc. Pvt. Industrial Training Institute (supra) within
a period of eight weeks from the date of receipt of certified copy
of this order strictly in accordance with law.
The stay application and other pending applications, if any,
also stand disposed of.
(VINIT KUMAR MATHUR),J
55-SanjayS/-
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