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S.R. Paramedical College vs The State Of Rajasthan
2022 Latest Caselaw 7030 Raj

Citation : 2022 Latest Caselaw 7030 Raj
Judgement Date : 11 May, 2022

Rajasthan High Court - Jodhpur
S.R. Paramedical College vs The State Of Rajasthan on 11 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6677/2022

S.R. Paramedical College, Pratap Nagar, Sanganer, District Jaipur (Raj.) Running By Society S.R. International Academy Sansthan, 70, Mansagar Colony, Pratap Nagar, Sanganer Jaipur (Raj.) Through Its Secretary Mukesh Chhabbarwal S/o Shri Ram Kumar Singh, Age 35 Years About, Address Pratap Nagar, Sanganer, District Jaipur (Raj.).

----Petitioner Versus

1. The 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.

----Respondents

For Petitioner(s) : Mr. O.P.Sharma Mr. Manoj Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/05/2022

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

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

(2 of 2) [CW-6677/2022]

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

54-AjaySingh/-

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