Subhash Bal Vidhyalay Samiti vs State Of Rajasthan
2022 Latest Caselaw 11696 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11414/2022

Subhash Bal Vidhyalay Samiti, Gajsinghpura, Opposite Power House, Ajmer Road, Jaipur, Through Its Secretary Shaitan Singh S/o Shri Narayan Singh, Age 78 Years, R/o 55, Mahalaxmi Nagar, Gajsinghpura, Ajmer Road, Jaipur.

----Petitioner

Versus

1. State Of Rajasthan, Through Its Secretary, Medical And Health Department Government Of Rajasthan, Secretariat, Jaipur.

2. Rajasthan Paramedical Council, Jaipur, Through Its Registrar, C-7(A), Sultan House, Sawai Jai Singh Highway, Banipark, Jaipur.

3. Chief Medical And Health Officer, Jaipur-1, Mini Swasth Bhawan, Roti Colony, Jaipur.

4. Paramedical College Sansthan, Division Office-54, Kidwai Nagar, Near Bus Stand, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Shreyansh Mardia For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

20/09/2022

This Court on 24.08.2022 has noticed that the inspection of the

petitioner-institute was undertaken by the CMHO, Jaipur-I and the

report has already been sent to the concerned authorities and now it is

for the concerned authorities to consider the same for granting "No

Objection Certificate" to the petitioner-institute for the purpose of

conducting the course of DMLT and DRT (Paramedical Courses).

On 24.08.2022, Mr. Manish Vyas, learned AAG has made a

submission before this Court that decision to grant or not to grant the

"No Objection Certificate" will be taken by the Competent Authority of

the State Government within a period of 10 working days.

(2 of 2) [CW-11414/2022]

Taking into consideration the above facts, this Court has issued a

direction to the respondents to complete the formalities and decide the

case of the petitioner for grant of "No Objection Certificate" on or before

the next date of hearing and has fixed the matter on 14.09.2022.

It appears that on 14.09.2022, the matter could not be listed,

however the same is listed today.

Mr. Kailash Choudhary appearing for Mr. Manish Vyas, AAG has

submitted that he has no instructions whether the "No Objection

Certificate" to the petitioner-institute has been granted or refused.

Prima facie, I am of the opinion that if the case of the petitioner-

institute for granting the "No Objection Certificate" has not been

decided till 14.09.2022, then, it is clear disobedience of the order

passed by this Court.

Since Mr. Choudhary appearing for Mr. Manish Vyas, AAG has

informed this Court that he has no instructions or knowledge in the

matter, in such circumstances, this Court is left with no option but to

issue notice to the Secretary, Medical and Health Department,

Government of Rajasthan, Secretariat, Jaipur to show cause why

appropriate proceedings be not initiated against him for not obeying the

order passed by this Court.

Notice is made returnable on 27.09.2022 and be given 'dasti' to

learned counsel for the petitioner.

(VIJAY BISHNOI),J

SURABHII/142-

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