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Sehat Foundation Society vs The State Of Rajasthan
2021 Latest Caselaw 17306 Raj

Citation : 2021 Latest Caselaw 17306 Raj
Judgement Date : 20 November, 2021

Rajasthan High Court - Jodhpur
Sehat Foundation Society vs The State Of Rajasthan on 20 November, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 280/2021

Sehat Foundation Society, (Sehat Institute Of Paramedical Science) 75 - Madhav Vihar, Shoagpura, Udaipur (Rajasthan), Through Its Secretary, Dr. Adil Khan Pathan S/o Amir Khan Pathan, Aged About 28 Years.

----Petitioner Versus

1. The State Of Rajasthan, Through The Additional Chief Secretary, Medical And Health Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

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

3. Rajasthan Para-Medical Council, Through Its Registrar, C-

7(A) Sultan House, Sjs Highway, Bani Park, Jaipur, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Mr Zafar Khan




HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/11/2021

This application under Article 226 of the Constitution of

India is filed for correction in the order dated 05.10.2021 passed

by this Court, whereby SBCWP No.13842/2021 has been disposed

of.

Learned counsel for the petitioner has submitted that

though the correct title of the petitioner society with its address is

Sehat Foundation Society, (Sehat Institute of Paramedical

Science), 75-Madhav Vihar, Shoagpura, Udaipur (Rajasthan),

(2 of 2) [WMAP-280/2021]

through its Secretary, Dr. Adil Khan Pathan S/o Amair Khan

Pathan, Aged about 28 years but in the order dated 05.10.2021

the following title has been mentioned:

"Sehat Foundation Society, Udaipur, (Apex Paramedical College) Subhash Nagar, Bhilwara (Rajasthan) Through Its Secretary Dr. Adil Khan Pathan S/o Amir Khan Pathan, Aged About 28 Years."

Learned counsel for the petitioner has, therefore,

prayed that the inadvertent mistake occurred in the order dated

05.10.2021 may kindly be rectified.

Having taken into consideration the averments made in

the application supported by affidavit of Dr. Adil Khan, Secretary

of petitioner Society, this Court is of the opinion that the aforesaid

mistake had occurred due to inadvertence and the same requires

rectification.

Hence, the title of the petitioner mentioned in the order

dated 05.10.2021 passed in SBCWP No.13842/2021 is replaced by

the following title:

"Sehat Foundation Society, (Sehat Institute of Paramedical Science), 75-Madhav Vihar, Shoagpura, Udaipur (Rajasthan), through its Secretary, Dr. Adil Khan Pathan S/o Amair Khan Pathan, Aged about 28 years".

The application stands disposed of.

(VIJAY BISHNOI),J

171-masif/-PS

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