VARDHMAN SHIKSHAK PRASHIKSHAN BSTC VIDHYALAYA; ARAVALI STC COLLEGE; CHOUDHARY BSTC SCHOOL AND; SARASWATI TEACHER TRAINING COLLEGE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the aforesaid writ petitions the petitioners prayed for quashment of the order dated 12/11/2008 issued by Deputy Secretary, Government of Rajasthan, Primary Education and also desired to direct the State Government to issue no objection certificate and for approval of allotment of seats in second counseling for STC course for the session 2008-2009 in view of the order dated 22/9/2008 issued by the National Council for Teacher Education (in short the NCTE) in favour of the petitioner institutions.

(2.) Since common question of law and fact is involved in these writ petitions, therefore, they are being decided by this common order.

(3.) For the purpose of decision of these writ petitions, the facts of S.B. Civil Writ Petition No. 13181/2008 are taken as leading facts.