Kbms Hospitals Private Ltd vs State Of Rajasthan
2022 Latest Caselaw 6640 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6546/2022

Kbms Hospitals Private Ltd., (Kbms Hospital Institute Of Paramedical Sciences), Plot N. 22, Mahaveer Nagar, Patrakar Colony Road, Mansarovar, Jaipur, Rajasthan, Through Its Managing Director Shri Rajendra Kumar S/o Shri L.r. Poswal, Aged About 35 Years.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Medical And Health Department, Secretariat, Jaipur, Rajasthan.

2. Rajasthan Para Medical Council, Through Its Registrar, C-

7(A) Sultan House, Sjs Highway, Bani Park, Jaipur, Rajasthan.

3. Society Of Private Para Medical Institutions, Through Its President, Having Its Office At 144, Kamla Nehru Nagar, Jodhpur.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Ankur Mathur
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 Paramedical College

for Diploma in Medical Laboratory Technology Course for 50 seats,

Diploma in Operation Theater Technology Course for 50 seats and

Diploma in Radiation Technology Course for 50 seats and are also

not passing appropriate orders for granting permission to establish

the said college.

(2 of 2) [CW-6546/2022]

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 Paramedical 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 respondent No.2 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 143-mohit/-

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