Sunrise Institute Of Paramedical ... vs State Of Rajasthan
2021 Latest Caselaw 9981 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7976/2021

Sunrise Institute Of Paramedical Science, Plot No. 1, Opp. U.i.t. Colony, 120 Ft. Road, Hiran Magri, Sector-5, Udaipur District Udaipur (Raj.) Running Under The Society Of Sunrise Society, Udaipur (Raj.), Through President Harish Rajani Son Of Bhoj Raj Rajani, Aged About 50 Years, Plot No. 1, Opp. U.i.t. Community Centre, Hiran Magri, Manwa Khera (Rural), Udaipur, District Udaipur (Raj.).

----Petitioner Versus

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

2. Deputy Secretary To The Govt. (Group-1), Department Of Medical And Health, Govt. Of Rajasthan, Secretariat, Jaipur.

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

                                                                  ----Respondents


For Petitioner(s)          :     Ms. Swati Shekhar (through VC)
For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/07/2021

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-7976/2021]

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/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

Surabhii/48-

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