Madhav University vs State Of Rajasthan
2022 Latest Caselaw 7296 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6881/2022

Madhav University, Opp.- Banas Bridge, Toll, Nh-14, Village- Wada, Bhujela, Panchayat Samiti- Bharja, Tehsil- Pindwara, Dist.- Sirohi (Raj.) Through Its Authorized Deputy Registrar Shri Sandeep Gehlot S/o Shri Nathu Ram, Age About - 37 Years, R/o- Near Bus Stand, Sojat, District- Pali (Raj.).

----Petitioner Versus

1. 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. Om Prakash Sharma
For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/05/2022

The only prayer in the present writ petition is to inspect the

petitioner - Institute and pass appropriate orders for granting

permission to establish Nursing College for B.Sc. (Nursing)

Course.

In view of the limited prayer, this Court deems it proper to

dispose of the writ petition with direction to the respondents to

inspect the petitioner - Institute after the requisite formalities are

completed by the petitioner, and pass appropriate order preferably

(2 of 2) [CW-6881/2022]

within a period of three months from today strictly in accordance

with law.

Ordered accordingly.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 69-mohit/-

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