Citation : 2022 Latest Caselaw 6632 Raj
Judgement Date : 6 May, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6526/2022
Raghukul College Of Veterinary Education, Through Raghukul Research And Technical Institute Jaipur, Through Trustee Manvendra Singh Shekhawat S/o Shri Virendra Singh Shekhawat, Aged About 46 Years, Resident Of Raghukul Model Town - A, Malviya Nagar, Jaipur.
----Petitioner Versus
1. State Of Rajasthan, Through The Director, Animal Husbandry Department, Jaipur.
2. Deputy Secretary To The Government, Department Of Animal Husbandry, Secretariat, Jaipur.
3. Rajasthan University Of Veterinary And Animal Sciences Bikaner, Through Its Registrar.
----Respondents For Petitioner(s) : Mr. Kunal Jaiman For Respondent(s) :
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
06/05/2022
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 Veterinary College for
LSA 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 Veterinary College for conducting the
aforementioned courses within a period of three weeks from
today.
(2 of 2) [CW-6526/2022]
In case such application is filed by the petitioner-Institution,
it is expected that the respondents 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 142-mohit/-
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