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Ram Institute Of Paramedical ... vs State Of Rajasthan
2021 Latest Caselaw 11739 Raj

Citation : 2021 Latest Caselaw 11739 Raj
Judgement Date : 28 July, 2021

Rajasthan High Court - Jodhpur
Ram Institute Of Paramedical ... vs State Of Rajasthan on 28 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8469/2021

Ram Institute Of Paramedical Sciences, A Unit Of Shakuntala Gyanpeeth Shiksha Samiti, Plot No. 1285, Vinay Path, Kishan Marg, Barkat Nagar, Jaipur (Raj.) Through Secretary Ramdhan Gilla Son Of Shri Shankerlal Gilla, Aged About 39 Years, Resident Of Vpo- Alai, Nagaur, Alai, District Nagaur (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 Services, Rajasthan, Health Bhawan, Jaipur.

3. Rajasthan Para Medical Council, Rajasthan, G-1, Kisan Bhawan, Lal Kothi, Jaipur, 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-8469/2021]

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 DRT 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

185-ms rathore

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