Rajasthan High Court - Jodhpur
Jai Marudhar Kesari Educational And ... vs National Council For Teacher Education on 15 April, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5368/2019
Jai Marudhar Kesari Educational And Welfare Society, Merta City,
District Nagaur Through Its Secretary Anil Kumar S/o Shri Ram
Chandra, Aged 39 Years, By Caste Jat, Resident Of Sikhwalo Ka
Mohalla, Merta City, District Nagaur.
----Petitioner
Versus
1. National Council For Teacher Education, New Delhi,
Through Its Chairperson, Hans Bhawan, Wing Ii, 1,
Bahadur Shah 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. CS Kotwani
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 15/04/2019 Learned counsel for the petitioner submits that the issue is same as in SBCWP No. 4937/2019 in which the following order has been passed:-
"Heard.
Learned counsel appearing for the petitioner submits that in a writ petition involving idenical question being SBCWP No. 4147/2019 (Murli Singh Yadav Prashikshan Sansthan Vs. NCTE & Ors.), this Court while (Downloaded on 27/06/2019 at 11:38:28 PM) (2 of 2) [CW-5368/2019] issuing notices had granted interim order in favour of the petitioner therein.
Issue notice to the respondents, returnable in two weeks.
In the meanwhile, the petitioner's claim shall be continued to be processed by the respondents uninfluenced by the deficiencies pointed out vide notice dated 01.3.2019, however, the same shall not be finalized without prior permission of this Court."
Issue notice to the respondents, rule is made returnable in two weeks.
In the meanwhile, the petitioner's claim shall be continued to be processed by the respondents uninfluenced by the deficiencies pointed out vide notice dated 26.2.2019, however, the same shall not be finalized without prior permission of this Court."
Connect along with SBCWP No. 5203/2019.
(DR. PUSHPENDRA SINGH BHATI),J 192-Sudheer/-
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