Astha College Of Education vs National Council For Teacher ...
2026 Latest Caselaw 1355 Raj

Rajasthan High Court - Jodhpur

Astha College Of Education vs National Council For Teacher ... on 30 January, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:5570]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 5386/2019

Astha College Of Education, Vpo Kanwarpura, Tehsil Kotputli,
District Jaipur (Raj.). Running By Society Of Nav Bharati Sewa
Samiti, Vpo Kanwarpura, Tehsil Kotputli, District Jaipur (Raj.)
Through Its Secretary Mehar Singh Yadav S/o Bhagwan Sahay
Yadav, Aged 44 Years, Resident Of Village Kanwarpura, Tehsil
Kotputli, District Jaipur (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       National Council For Teacher Education, New Delhi,
         Through Its Chairperson, Hans Bhawan, Wing Ii, 1,
         Bahadur Shah Zafar Marg, New Delhi.
2.       The Northern Regional Committee, National Council For
         Teacher Education Through Its Regional Director, Plot No.
         G-7, Sector-10, (Near Sector- 10 Metro Station), Near
         National Highway Authority Dwarka, New Delhi.
3.       The Principal Secretary, Department Of Higher Education,
         Government Of Rajasthan, Jaipur Secretariat, Jaipur.
4.       The Principal Secretary, Department Of School Education,
         Government Of Rajasthan, Main Building, Secretariat,
         R.no. 1212, 2Nd Floor, Jaipur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Bhavya Gautam
For Respondent(s)            :     Mr. Samarjeet Singh for Mr. Kamlesh
                                   Sharma (AGC)



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

30/01/2026

1. Learned counsel for the petitioner submits that the present writ

petition has become infructuous.

(Uploaded on 30/01/2026 at 02:45:56 PM)

[2026:RJ-JD:5570] (2 of 2) [CW-5386/2019]

2. Accordingly, the same is dismissed as having rendered

infructuous. Stay application as well as all other pending

applications, if any, also stand dismissed.

(DR.NUPUR BHATI),J SURABHII/88-

(Uploaded on 30/01/2026 at 02:45:56 PM)

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