Keshav Private Iti vs State Of Rajasthan (2025:Rj-Jd:3465)
2025 Latest Caselaw 4947 Raj

Rajasthan High Court - Jodhpur

Keshav Private Iti vs State Of Rajasthan (2025:Rj-Jd:3465) on 20 January, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:3465]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 19844/2024

1.       Keshav Private ITI, Pilibanga, Dist-Hanumangarh, Run
         And Managed By Luna M. Memorial Shikshan Sansthan,
         Pilibanga, District Hanumangarh, Principal Shanak Khan
         S/o Shri Sabar Khan Sharma Aged About 36 Years, R/o
         Pilibanga, Tehsil Pilibanga, District Hanumangarh.
2.       Keshav Vidhya Peeth I.T.C., Ganganagar Road, Pilibanga,
         District Hanumangarh Run And Managed By Keshav
         Vidhyapeeth Samiti, Pilibanga, District Hanumangarh,
         Through Principal Lokesh Sharma S/o Shri Sohan Lal
         Sharma Aged About 42 Years, R/o Pilibanga Tehsil
         Pilibang, District Hanumangarh.
                                                                   ----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. Mansoor Ahmed Siddiqui
For Respondent(s)         :     Mr. Kuldeep Singh Solanki for
                                Mr. I.R. Choudhary, AAG.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/01/2025

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in a bunch of writ petitions led

by S.B. Civil Writ Petition No.16408/2024 (Maa Sanja Devi

[2025:RJ-JD:3465] (2 of 2) [CW-19844/2024]

ITC & Ors. Vs. State of Rajasthan & Anr.), decided on

09.12.2024.

3. In view of the submissions made before this Court, the

present writ petition is dismissed in light of the judgment rendered

by this Court in the case of Maa Sanja Devi ITC (supra).

(VINIT KUMAR MATHUR),J 53-Shahenshah/-

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