Tagore Paramedical College vs State Of Rajasthan
2021 Latest Caselaw 11741 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6968/2021

Tagore Paramedical College, Maya Kanwar Ba Mahila Vikas Samiti, Through Its Secretary Dr. Vijay Rathore, Tagore Lane Sector 7 Mansarover, Jaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Medical And Health Department, Government Secretariat, Jaipur.

2. Rajasthan Para Medical Council, Through Registrar, House No. 6-7, Everest Colony, Near Apex Mall, Lal Kothi, Jaipur.

                                                                ----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.

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

(2 of 2) [CW-6968/2021]

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

19-ms rathore

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