Aravali P.G. Mahavidhyalaya vs State Of Rajasthan
2022 Latest Caselaw 6786 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6667/2022

Aravali P.g. Mahavidhyalaya, Thikariya Through Shri Ramakrishna Parmhansa Education Society Through Its President Abhishek Jain S/o Shri Kanak Kumar Jain, Aged About 46 Years, R/o 33, Nathelav Colony, Near Kabir Mandir, Banswara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Medical And Health Department, Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).

2. Rajasthan Paramedical Council, Rajasthan C-7(A), Sultan House, Sawai Jai Singh Highway Bani Park, Jaipur.

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

----Respondents

For Petitioner(s) : Mr. Pravin Vyas, Mr. Kunal Jaiman (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/05/2022

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, Diploma in Radiation Technology Course, Diploma

in Operation Theater Technology Course, Diploma in ECG

Technology Course, Diploma in Cath Lab Technology Course

(2 of 2) [CW-6667/2022]

and Diploma in Emergency and Trauma Care Technology

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 Paramedical 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 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.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J

204-msrathore/-

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