BANWARI DEVI PVT. ITI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both the instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the factual matrix and prayer clauses are being taken from the above-numbered S.B. Civil Writ Petition No.2363/2022, while treating the same as a lead case.

(2.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs:

(3.) As the pleaded facts would reveal, the petitioner-Institute is an Industrial Training Institute (ITI), and had been granted affiliation by the respondent no.5 in the year 2008, which was further renewed from time to time. On 26/8/2019, the petitionerInstitute submitted an application before the respondents for shifting the petitioner-Institute from old address "Near Mohan Mandir Cinema, Kishangarh Renwal, Tehsil Phulera, District Jaipur (Rajasthan)" to new address "Near Shri Girraj Dharan Mandir, Agra Road, District Dausa (Rajasthan)".