Mother Teresa Paramedical ... vs State Of Rajasthan
2022 Latest Caselaw 7976 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7522/2022

Mother Teresa Paramedical College, Shiv Colony, Ramleela Maidan, Kishangarh, Renwal, Tehsil Kishangarh-Renwal, District Jaipur (Raj.) Running By Society Mother Teresa Paramarth Shikshan Sansthan, Naiyon Ka Mohalla, Ward No. 10, Danta (Sikar) (Raj.) Through Its Secretary Shri Banwari Lal Achera S/o Shri Bhura Ram Achera, Age 39 Years About, Address Ralawata, Bagawas, Jaipur (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. OP Sharma
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 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-7522/2022]

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 195-mohit/-

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