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Mayurakshi Paramedical ... vs The State Of Rajasthan
2021 Latest Caselaw 15280 Raj

Citation : 2021 Latest Caselaw 15280 Raj
Judgement Date : 1 October, 2021

Rajasthan High Court - Jodhpur
Mayurakshi Paramedical ... vs The State Of Rajasthan on 1 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13622/2021

Mayurakshi Paramedical Institute, Mandal Nath Circle, Nathdwara Road, Daijar, Jodhpur Being Run And Managed By Mayurakshi Shiksha Avam Vikas Sansthan, Magra-Punjla, Jodhpur Through Its Secretary Atul Sankhla S/o Shri Sanwal Singh Sankhla, Aged 41 Years, Resident Of Magra-Punjla, Jodhpur (Rajasthan).

----Petitioner Versus

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

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

3. The Rajasthan University Of Health Science, Through Registrar, Tonk Road, Jaipur.

4. Rajasthan Para Medical Council, Rajasthan, C-7 (A), Sultan House, Sawai Jai Singh Highway Bani Park, Jaipur.

                                                                ----Respondents


For Petitioner(s)        :     Mr. C.S. Kotwani
For Respondent(s)        :



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

01/10/2021

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-13622/2021]

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 DMLT/DRT/DECG/DOTT 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

128-Arun/-

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