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Bansur Para-Medical Institute vs State Of Rajasthan
2022 Latest Caselaw 10092 Raj

Citation : 2022 Latest Caselaw 10092 Raj
Judgement Date : 2 August, 2022

Rajasthan High Court - Jodhpur
Bansur Para-Medical Institute vs State Of Rajasthan on 2 August, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 7229/2022

Bansur Para-Medical Institute, Bypass Road Bansur, District Alwar, Rajasthan, Through Its Secretary Dr. Ramkumar Gurjar S/o Shri Govind Ram, Aged About 65 Years.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Medical And Health Department (Group Iii), Secretariat, Jaipur, Rajasthan.

2. Rajasthan Para Medical Council, Through Its Registrar, C-7 (A) Sultan House, Sjs Highways, Banipark, Jaipur, Rajasthan

3. Private Para Medical, Nursing, Physiotherapy And Pharmacy Colleges Federation, Through Its Secretary, Plot No. 24, Keshav Nagar, Pal Road, Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Uttam Khan for Mr. Ankur Mathur

For Respondent(s) : Mr. Bhavit Sharma

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/08/2022

This writ petition is filed by the petitioner-institution

being aggrieved with the order dated 29.4.2022 passed

by the Rajasthan Para-Medical Council, Jaipur, whereby

(2 of 2) [CW-7229/2022]

the application filed by the petitioner-institution for

starting para-medical courses viz. DMLT and DRT has

been rejected while pointing out certain deficiencies.

Mr. Bhavit Sharma appearing for the respondent -

Rajasthan Para-Medical Council has submitted that the

petitioner-institution is having an alternate statutory

remedy of filing appeal under Section 30 of the Rajasthan

Para-Medical Council Act, 2008 (for short 'the Act of

2008') before the State Government/Appellate Authority

against the impugned order.

At this stage, learned counsel for the petitioner-

institution prays for and is granted liberty to approach the

State Government/Appellate Authority by way of filing

appeal under Section 30 of the Act of 2008 against the

order impugned.

The writ petition is dismissed accordingly.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

51-msrathore/-

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