Adarsh Sadhna Shiksha Samiti vs State Of Rajasthan
2022 Latest Caselaw 7649 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7537/2022

Adarsh Sadhna Shiksha Samiti, Through Its Secretary Vivek Kumar S/o Shri Bhagwandas, Aged About 29 Years, Resident Of Village Surota, District Bharatpur.

----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

23/05/2022

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 and Diploma in Emergency and

Trauma Care Technology Course and are also not passing

appropriate orders for granting permission to establish the said

college.

(2 of 2) [CW-7537/2022]

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 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

258-AjaySingh/-

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