Shrimati Urmila Devi Mahaganiya ... vs State Of Rajasthan
2022 Latest Caselaw 5502 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5154/2022

Shrimati Urmila Devi Mahaganiya Paropkari Trust, Bharatpur Through Its President Harsh Kumar S/o Piyush Kumar Aged About 33 Years.

----Petitioner Versus

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

2. Rajasthan Paramedical Council, Rajasthan C-7(A), Sultan House, Sawai Jai Singh Highway Bani Park, Jaipur.

3. Society Of Para-Medical Institutions, Through Its President, Having Its Office At 144, Kamla Nehru Nagar, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kunal Jaiman Mr. Pravin Vyas

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/04/2022 This writ petition has been filed by the petitioner-Institution

raising a grievance that the respondents are not inspecting its

college for granting permission to establish Para Medical College

for DRT and DMLT 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

aforementioned courses within a period of three weeks from

today.

(2 of 2) [CW-5154/2022]

In case such application is filed by the petitioner-Institution,

it is expected that the concerned respondent shall consider and

decide the same and 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 146-mohit/-

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