Hadouti Peramedical College vs The State Of Rajasthan
2021 Latest Caselaw 11737 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9362/2021

Hadouti Peramedical College, Behind The Child Guidance Clinic, Near Modi Institute Of Technology, Rawat Bhata Road, Naya Gaon, Kota District Kota (Raj.) Running Under The Society Of Manav Dharm Viklang Sewa Sansthan, Tonk (Raj.) Through Its Secretary Chandraveer Singh Chouhan Son Of Madan Singh, Aged About 44 Years, Resident Of Ganeshpuri, Annapurna Road, Tonk, District Tonk (Raj.).

----Petitioner Versus

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

                                                                ----Respondents


For Petitioner(s)        :     Mr. Anil Gupta
For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/07/2021

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.

(2 of 2) [CW-9362/2021]

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

DMLT and DBBT 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

186-ms rathore

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