ASHOK KUMAR GAUR,J. - (1.) Learned counsel for the parties submitted that the controversy raised in the present writ petitions is with regard to asking the bank guarantee to be furnished by the petitioners- Institution.
(2.) Learned counsel for the petitioners submitted that this Court in S.B.Civil Writ Petition No.7378/2020 (Guru Kripa Pvt. ITI v. State of Rajasthan and Anr.) has decided the similar controversy by order dated 2nd December, 2020.
(3.) The operative portion of the order passed in the case of Guru Kripa Pvt. ITI (supra) is quoted hereunder:- 'Accordingly, all these writ petitions are disposed of with the following directions:- (i) That the colleges which were covered during the period for the Session 2014 to 2017, could not have been compelled to give bank guarantee. (ii) That the private ITIs colleges which were established or which were already running from the Session 2018 onwards, are required to give bank guarantee as desired by Government of India and implemented by the Government of Rajasthan. (iii) The interim orders passed by this Court in respect of petitioner-Colleges established or running prior to 2018 will govern their cases and no insistence will be made to pay bank guarantee and all those Colleges which have got interim orders for the Session 2018 onwards, will have to deposit the bank guarantee as desired by the respondents.' ;