DEENDAYAL SHIKSHAN PRAKSHISHAN MAHAVIDHALAYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Contention of learned counsel for the appellant is that case of the appellant is exactly identical to other eight institutions details of which are given in order dtd. 27/6/2019 passed by the Deputy Secretary to the Government in its Department of Elementary Education (Planning). Learned Single Judge has passed interim orders in their cases, directing that they shall be included provisionally for the purpose of empanelment for counselling which is being conducted for PTET 2019. Argument of the appellant is identical to the argument which the aforesaid institutions advanced before the learned Single Judge that they have received recognition from NCTE and also submitted requisite papers to the State Government but the State Government has not issued any NOC with the result that name of those institutions, like the appellant-institution, has not been included for online counselling. Reliance has been placed on order dtd. 24/5/2019 passed in Royal Sikshak Prashikshan Centre v. State of Rajasthan (S.B. Civil Writ Petition No. 9376/2019); orders passed in Mahawar Shiksha Society v. State (Education Department) and Others, (S.B. Civil Writ Petition No. 9926/2017) and Smt. Janki Devi Teacher Training College v. The State of Rajasthan and Others (D.B. Civil Writ Petition No. 6237/2014). Learned Single Judge vide order dtd. 21/5/2019 dismissed stay application of the appellant. The appellant thereafter filed an application seeking recall of aforesaid order placing on record copy of interim order dtd. 3/5/2019 passed in identical Writ Petition No. 7789/2019, Vivekanand College Kaluka Bas v. State of Rajasthan and Others and letters of recognition to other institutions, even then learned Single Judge has dismissed that application.

(2.) Issue notice to respondents.

(3.) Learned counsel for the appellant is directed to supply copy of the appeal to Dr. Vibhuti Bhushan Sharma, learned Additional Advocate General for service of the respondents and his name be shown in the Cause List.