Maa Vankal Paramedical ... vs State Of Rajasthan
2022 Latest Caselaw 5682 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5549/2022

Maa Vankal Paramedical Institution, Chohtan Managed And Controlled By Society Of Maa Vankal Malani Jan Kalyan Shikshan Sansthan, Chohtan, Barmer Through Its Secretary Jagdish Vishnoi S/o Hari Ram Vishnoi, Aged About 46 Years, Resident Of Vill Chohtan, Barmer (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Member, Medical, 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. Harshvardhan Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

19/04/2022

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 inspect, if

necessary, the petitioner-Institute and pass appropriate orders for

granting permission to establish Paramedical DMLT and Dott

courses.

(2 of 2) [CW-5549/2022]

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

51-AjaySingh/-

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