Tapariya Institute Of ... vs The State Of Rajasthan
2021 Latest Caselaw 15589 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13881/2021

Tapariya Institute Of Paramedical Science, Dausa, Being Run And Managed By Jai Shri Kalyani Shiksha Seva Sansthan, Getolave Road, Dausa Through President Jyoti Sharma W/o Jagdish Prasad Sharma, Aged 47 Years, R/o Sanjivani Vasudev Nagar, Dausa (Raj.).

----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) : Ms. Namrata Gupta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/10/2021

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.

The only prayer in the present petition is to re-inspect, if

necessary, the petitioner-Institute and pass appropriate orders for

(2 of 2) [CW-13881/2021]

granting permission to establish B.Sc. Paramedical & DMLT/DRT

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

72-mohit/-

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