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Shrinathji Society For Higher ... vs State Of Rajasthan
2021 Latest Caselaw 15256 Raj

Citation : 2021 Latest Caselaw 15256 Raj
Judgement Date : 1 October, 2021

Rajasthan High Court - Jodhpur
Shrinathji Society For Higher ... vs State Of Rajasthan on 1 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13682/2021

Shrinathji Society For Higher Education, (Shrinathji Agricultural College), Upali Oden, Nathdwara, Distt. Rajsamand, (Rajasthan), Through Its Secretary Shri Ashok Parikh S/o Late Shri Raghunath Das Parikh, Aged About 65 Years.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Agriculture Department (Group-3), Secretariat, Jaipur.

2. Additional Principal Secretary, Agriculture Department, Secretariat, Jaipur.

3. Commissioner, Agriculture Department, Secretariat, Jaipur.

4. The Maharana Pratap University, Of Agriculture And Technology, Through Its Registrar, Udaipur.

----Respondents

For Petitioner(s) : Mr. Ankur Mathur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

The only prayer in the present petition is to inspect the

petitioner-Institute and pass appropriate orders for granting

permission to establish Nursing College for B.Sc. (Agriculture)

course.

In view of the limited prayer, this court deems it proper to

dispose of the writ petition with direction to the respondents to

inspect the petitioner-Institute after the requisite formalities are

completed by the petitioner, and pass appropriate order preferably

(2 of 2) [CW-13682/2021]

within a period of three months from today strictly in accordance

with law, if the Covid-19 situation improves.

Ordered accordingly.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J

143-Arun/-

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