Rajasthan High Court - Jodhpur
Manav Dharma Viklang Sewa ... vs State Of Rajasthan on 10 October, 2022
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14561/2022
Manav Dharma Viklang Sewa Sansthan, (Ruhi Pera-Medical
College, Bhilwara), Plot No. 1-2, Agrwal Dharmshala Ke Phicha,
Kota Bye Pass Road, R.c. Vyas Colony, Bhilwara, Rajasthan,
Through Its Secretary Shri Chandraveer Singh S/o Shri Madan
Singh, Aged About 40 Years.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Medical And
Health Department, Secretariat, Jaipur, Rajasthan.
2. Rajasthan Para Medical Council, Through Its Registrar, C-7
(A) Sultan House, Sjs Highway, Bani Park, Jaipur,
Rajasthan.
3. Society Of Private Para Medical Institutioins, Through Its
President, Having Its Office At 144, Kamla Nehru Nagar,
Jodhpur.
----Respondents
For Petitioner(s) : Mr. Ankur Mathur
For Respondent(s) : Mr. Manish Vyas, AAG
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
10/10/2022
This writ petition has been filed by the petitioner-institution
being aggrieved with the judgment dated 08.07.2022 passed by
the Medical and Health Department, Government of Rajasthan,
Jaipur, whereby the appeal filed by the petitioner-institution under
Section 30 of the Rajasthan Para Medical Council Act, 2008 has
been dismissed.
The petitioner-institution preferred the said appeal against
the order dated 05.05.2022 passed by the Rajasthan Para Medical
Council, Jaipur, whereby the application filed by the petitioner-
institution for establishing the Para Medical Collage was rejected
on the ground that the petitioner-institution has failed to deposit
the requisite fees and documents for its inspection.
Learned counsel for the petitioner-institution has submitted
that as a matter of fact, the petitioner-institution had sought
(2 of 2) [CW-14561/2022]
information from the Para Medical Council regarding the requisite
fees and documents but the same was not provided to it,
therefore, it was failed to furnish the requisite fees as well as the
documents.
Learned counsel for the petitioner-institution has submitted
that as the petitioner-institution is now in the knowledge of the
requisite fees as well as the documents, which are to be submitted
before the Rajasthan Para Medical Council, one last opportunity be
granted to it to file fresh application along with the requisite fees
and the documents before the Rajasthan Para Medical Council for
the purpose of its inspection.
Learned AAG has no objection if the petitioner-institution be
granted liberty to file fresh application along with requisite fees as
well as the documents.
In such circumstances, this writ petition is disposed of with a
direction to the petitioner-institution to move a fresh application
along with the requisite fees and the documents before the
Rajasthan Para Medical Council within a period of 15 days from
today. If the Rajasthan Para Medical Council finds the application
filed by the petitioner-institution is complete in all respect, the
inspection of the petitioner-institution be carried out within a
period of one month thereafter and pass appropriate order in
accordance with law.
Stay petition also stands disposed of.
(VINIT KUMAR MATHUR),J
233-/Vivek/-
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