Shivam Paramedical College vs State Of Rajasthan
2022 Latest Caselaw 6451 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6323/2022

Shivam Paramedical College, Vpo Puniya Ka Bas, Via Bisau, District Jhunjhunu (Raj.) Running By Society Of Shekhawati Shikshan Sansthan, Vpo Puniya Ka Bas, District Jhunjhunu (Raj.), Through Its Secretary Pramod W/o Mahesh Kumar, Aged About 52 Years, Resident Of Near Bus Stand, Ward No. 9, Bissau, District Jhunjhunu (Raj.).

----Petitioner Versus

1. 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. Rajasthan Para Medical Council, Rajasthan C-7 (A), Sultan House, Sawai Jai Singh Highway Bani Park, Jaipur.

4. Private Physiotherapy, Nursing And Para Medical Institute Society, Branch Office Jodhpur Through Its Secretary, Plot No. 273, Subhash Nagar, Pal Road, Jodhpur Rajasthan

----Respondents

For Petitioner(s) : Mr. OP Sharma Mr. Manoj Purohit For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/05/2022

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, DMLT and DOTT courses and are also not passing

(2 of 2) [CW-6323/2022]

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.

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.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 100-mohit/-

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