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Rajasthan Institute Of ... vs The State Of Rajasthan
2021 Latest Caselaw 11637 Raj

Citation : 2021 Latest Caselaw 11637 Raj
Judgement Date : 27 July, 2021

Rajasthan High Court - Jodhpur
Rajasthan Institute Of ... vs The State Of Rajasthan on 27 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6974/2021

Rajasthan Institute Of Paramedical Science, Chirawa Road, Pilani, District Jhunjhunu (Raj.), Through President Namely Ramkumar Singh Balwada S/o Beerbal Ram Balwada, Aged About 68 Years, Resident Of Chirawa Road, Pilani, Jhunjhunu, District Jhunjhunu (Raj.)

----Petitioner Versus

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

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

3. Rajastahn Para Medical Council Rajasthan, G-1, Kisan Bhawan, Lal Kothi, Jaipur, Through Registrar.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Swaroop Singh
For Respondent(s)        :



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

27/07/2021

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.

The only prayer in the present petition is to inspect, if

necessary, the petitioner-Institute and pass appropriate orders for

granting permission to establish paramedical DRT courses.

(2 of 2) [CW-6974/2021]

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

22-Arun/-

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