Dhattarwal Education Society vs State Of Rajasthan
2022 Latest Caselaw 7949 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7831/2022

Dhattarwal Education Society, (Shri Tulsi Ram Dhattarwal College Of Paramedical), Lamba, Mandrella, Via Bagar, District Jhunjhunu, (Rajasthan), Through Its Secretary, Shri Sandeep Kumar S/o Shri Shivdan Singh, Aged About 39 Years.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Medical And Health Department, Secretariat, Jaipur, Rajasthan.

2. The State Of Rajasthan, Through The Deputy Secretary, (Group-3) Medical And Health Department, Secretariat, Jaipur, Rajasthan.

3. Rajasthan Para-Medical Council, Through Its Registrar, C-

7 (A) Sultan House, Sjs Highway, Bani Park, Jaipur, Rajasthan.

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

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Ankur Mathur
For Respondent(s)          :



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

26/05/2022

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 Course with 60

seats, Diploma in Radiation Technology Course with 60 seats,

Diploma in Operation Theater Technology Course with 60 seats,

(2 of 2) [CW-7831/2022]

Diploma in Orthopedic Technology with 60 seats, Diploma in

E.C.G. Technology with 60 seats, Diploma in Opthalmic

Technology with 60 seats 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 451-mohit/-

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