SANSKAR T T COLLEGE, PHULERA Vs. STATE OF RAJASTHAN THROUGH ITS PRINCIPAL SECRETARY
LAWS(RAJ)-2017-2-271
HIGH COURT OF RAJASTHAN
Decided on February 07,2017

Sanskar T T College, Phulera Appellant
VERSUS
State Of Rajasthan Through Its Principal Secretary Respondents

JUDGEMENT

Mohammad Rafiq, J. - (1.) These writ petitions, except writ petitions no.685/2017 and 1320/2017, have been filed by the petitioners aggrieved by refusal by respondents to issue 'no objection certificate' for certain courses for the academic session 2016-17. Further prayer is made for a direction to respondents to allot them students. Prayer is also made for a direction to respondent Coordinator of PTET-2016, Kota University, Kota, to allot them students for the academic session 2016-17.
(2.) In writ petition no.1320/2017 prayer is made for a direction to respondents to grant 'no objection certificate' to petitioner institution for D.El.Ed. Course of two years for academic session 2017-18 and for the subsequent academic sessions also, for which final recognition has already been granted by the Northern Regional Committee of the National Council for Teacher Education.
(3.) Further prayer is made for a direction to respondent Director of Elementary Education, Bikaner, to grant affiliation to the petitioner institution for D.El.Ed. Course of two years for academic session 2017-18 and for the subsequent academic sessions including the academic session 2018-19.;


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