Rajasthan High Court - Jaipur
Newata Vidyapeeth Shiksha vs State (Education Department)Ors on 17 November, 2016
Author: M.N. Bhandari
Bench: M.N. Bhandari
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JAIPUR BENCH JAIPUR
S.B. Civil Writ Petition No.21741/2013
Newata Vidyapeeth Shiksha Samiti, Newata, Sanganer, Jaipur
(Jaswal Shikshan Prashikshan Mahavidyalaya) through its
Secretary Nathulal Jaswal S/o Shri Birdi ChandJaswal, C/o
Newata Vidyapeeth Shiksha Samiti, Newata, Sanganer, Jaipur
(Raj.)
...Petitioner
Versus
1. State Of Rajasthan through the Secretary to the Government,
School Education, Government Of Rajasthan, Government,
Secretariat, Jaipur
2. National Council for Teacher Education, Hans Bhawan, Wing-
II, Bahadur Shah Zafar Marg, New Delhi-110002
3. National Council for Teacher Education, Northern Region
Committee through its Regional Director, Office at 22/198,
Kaveri Path, Near Mansarovar Stadium, Jaipur, Rajasthan.
..Non-Petitioners
DATE OF ORDER : 17/11/2016
HON'BLE MR. JUSTICE M.N. BHANDARI
Mr. Anoop Agarwal, for petitioner
None for respondent/s None appears on behalf of respondents. Learned counsel for petitioner prays for liberty to make a representation to the respondents for giving recognition of the B.Ed. Course for which an application was submitted by the 2 petitioner-institution in the year 2008. A further liberty is sought to file a fresh application for recognition.
As prayed, writ petition is disposed of with liberty to make a representation for recognition of B.Ed. Course or to make a fresh application. In case of representation or fresh application, it would be considered by the respondents in accordance with law within a period of eight weeks from the date of receipt of copy of this order.
[M.N.BHANDARI], J.
FRBOHRA