Bps Shikshan Sansthan vs State Of Rajasthan
2022 Latest Caselaw 6072 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3870/2022

Bps Shikshan Sansthan, Chandpura, Po Bajajgram Sanwali, Sikar Through Its Secretary Ram Choudhary S/o Lalaram Choudhary, Aged About 62 Years.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Ayurveda And Indian Medicine, Government Of Rajasthan, Secretariat, Jaipur.

2. Dr. Sarvapalli Radhakrishnan Rajasthan Ayurved University Karwar, Nagaur Road, Jodhpur, Rajasthan Through Its Registrar.

----Respondents

For Petitioner(s) : Mr. Akhilesh Rajpurohit Mr. Milap Chopra

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/04/2022 This writ petition has been filed by the petitioner-Institution

raising a grievance that the respondents are not granting

permission to establish New Ayurvedic College for

BAMS course 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 Ayurvedic College for conducting the

aforementioned course within a period of three weeks from today.

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

it is expected that the respondents shall consider and decide the

(2 of 2) [CW-3870/2022]

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.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 184-mohit/-

Powered by TCPDF (www.tcpdf.org)