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Maheshwaram Paramedical ... vs State Of Rajasthan
2021 Latest Caselaw 15370 Raj

Citation : 2021 Latest Caselaw 15370 Raj
Judgement Date : 4 October, 2021

Rajasthan High Court - Jodhpur
Maheshwaram Paramedical ... vs State Of Rajasthan on 4 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12009/2021

Maheshwaram Paramedical Institute, C/o Mahesh Nursing Home, Post Box No. 20, Devoli, Tonk, Rajasthan Running By Society Of Motivate For Education, General Health And Agriculture Society, Devoli, Rajasthan Through Its Secretary Dr. Kalpana Jindal.

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Medical And Health Department, Government Of Rajasthan, Government Secretariat, Jaipur, Rajasthan.

2. The Deputy Secretary (Group-I), Medical And Health Department, Govt. Secretariat, Jaipur.

3. Rajasthan University Of Health And Science, Through Its Registrar, Kumbha Marg, Pratap Nagar, Jaipur, Rajasthan.

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

5. Private Physiotherapy, Nursing And Para Medical Institute Society, Branch Office Jodhpur Through Its Secretary, Plot No. 273, Subhash Nagar, Pal Road, Jodhpur Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Ms. Sudesh Kasana (through VC)
For Respondent(s)         :



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

04/10/2021

Learned counsel for the petitioner has submitted that he has

a limited prayer to the effect that the respondents may kindly be

directed to inspect the petitioner-institute for the purpose of

conducting para-medical course-DMLT.

In view of the limited prayer made by the counsel for the

petitioner, this writ petition is disposed of with a direction to the

(2 of 2) [CW-12009/2021]

respondents to inspect the petitioner-institute and pass

appropriate order in accordance with law if necessary after the

requisites are completed by the petitioner-institute.

Ordered accordingly.

Stay Petition is also disposed of.

(VIJAY BISHNOI),J

36-Taruna/-

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