Devi Institute Of Para-Medical ... vs State Of Rajasthan
2021 Latest Caselaw 12251 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9867/2021

Devi Institute Of Para-Medical Sciences, S-35-B, Radha Marg, Behind Rajmandir Cinema, C-Scheme, Jaipur (Raj.) Running Under The Devi Institute, S-35-B, Radha Marg, Behind Rajmandir Cinema, C-Scheme, Jaipur (Raj.) Through Secretary Vijay Rathore Son Of P.d. Singh, Aged About 50 Years, R/o Near Pital Factory, A-10, Shastri Nagar Road, Jaipur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Member, Medical And Health Department, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Director (Public Health), Medical And Health Servies, Rajasthan Health Bhawan, Jaipur.

3. Rajasthan Para Medical Council, Jaipur C-7, (A), Sultan House, Sjs Highway, Banipark, Jaipur, Rajasthan Through Registrar.

----Respondents

For Petitioner(s) : Mr. Anil Gupta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/08/2021

Learned counsel for the petitioner submits that

identical matter has been disposed of by a Co-ordinate

Bench of this Court (SBCWP No.6345/2021) vide order

dated 09.04.2021 and prays that present petition be

disposed of in similar terms. Hence, identical order is

being passed herein.

(2 of 2) [CW-9867/2021]

The only prayer in the present petition is to re-

inspect, if necessary, the petitioner-Institute and pass

appropriate orders for granting permission to establish

B.Sc. Paramedical & DMLT/DOTT courses.

In view of the limited prayer, this Court deems it

proper to dispose of the writ petition with the direction to

the respondents to inspect, if necessary, the petitioner-

Institute in accordance with law, after the requisite

formalities are completed by the petitioner, and pass

appropriate order.

The writ petition is disposed of in the above terms.

The stay application as well as all pending

applications also stand disposed of accordingly.

(VIJAY BISHNOI),J

37-msrathore/-

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