Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

L..J. Veterinary College vs State Of Rajasthan
2022 Latest Caselaw 6652 Raj

Citation : 2022 Latest Caselaw 6652 Raj
Judgement Date : 6 May, 2022

Rajasthan High Court - Jodhpur
L..J. Veterinary College vs State Of Rajasthan on 6 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6397/2022

L.J. Veterinary College, Sanganer, Jaipur (Raj.) Running By Society Of L.j. Shikshan Sansthan, Near Power Hose, Chandlai Road, Shivdaspura, District Jaipur (Raj.) Through Its President Parshu Ram S/o Ram Nivas Sharma, Age- 32 Years About, R/o S20, Krishiktawar Ke Pas, Goner, Tehsil Sanganer, District Jaipur (Raj.).

----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. OP Sharma Mr. Mukesh Purohit 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

(2 of 2) [CW-6397/2022]

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 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 88-mohit/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter