Shekhawati Shikshan Sansthan vs The State Of Rajasthan
2021 Latest Caselaw 15296 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12997/2021

Shekhawati Shikshan Sansthan, N.h. 11, Narayana Ka Bass, Laxmangarh, Sikar, Raj. Through Its Secretary Sunil Kumar Son Of Shri Banwari Lal, Aged 36 Years, Resident Of Village Bhukra Ka Bass, Post Rashidpura, Tehsil Dhod, District Sikar (Raj.).

----Petitioner Versus

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

2. Rajasthan Para Medical Council, Through Its Registrar, C-7 (A) Sultan House, Sjs Highway, Bani Park, Jaipur, Rajasthan.

3. Para Medical College Sansthan, Through Its Secretary Bihs, Manaksar, Hanumangarh, Rajasthan.

                                                                      ----Respondents


For Petitioner(s)              :     Mr. Vijay Poonia (through VC)
                                     Mr. Anil Kumar
For Respondent(s)              :



                 HON'BLE MR. JUSTICE VIJAY BISHNOI

                               Judgment / Order

01/10/2021

This writ petition has been filed by the petitioner-Institution

raising a grievance that the respondents are not inspecting it for

granting permission to establish Para Medical College for DOTT,

DMLT, ECGT, E&TCT and DOT Paramedical courses and are also not

passing appropriate orders for granting permission to establish the

said college.

Be that as it may, this writ petition is disposed of with liberty

to the petitioner-Institution to file an application seeking

permission for establishing Para Medical College for conducting the

(2 of 2) [CW-12997/2021]

aforementioned courses within a period of three weeks from

today.

In the event, if any such application is filed by the petitioner-

Institution, it is expected that the respondent No.2 shall consider

and decide the same and shall pass appropriate order preferably

within a period of three months from the date of submission of the

application after conducting necessary inspection subject to the

condition that the petitioner-Institution has completed all the

other requisite formalities.

Ordered accordingly.

Writ petition and stay petition stand disposed of.

(VIJAY BISHNOI),J

Surabhii/97-

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