Poddar Para Medical College vs State Of Rajasthan ...
2023 Latest Caselaw 1035 Raj

[2023/RJJD/002231]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1491/2023

Poddar Para Medical College, Sector 7, Sipra Path, Mansarovar, Jaipur Runs Under The Parental Body Poddar Sansthan, Sector 7, Sipra Path, Mansarovar, Jaipur Through Its Secretary Jagdish Mohan Joshi S/o Shri S.N. Joshi, Aged About 65 Years, 386, Tagore Nagar Ajmer Road, Jaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Its Deputy Secretary, Government Of Rajasthan, Department Of Medical Education (Group-1), Jaipur.

2. Rajasthan Para Medical Council, Sardar Patel Marg, C-

Scheme, Jaipur Through Its Registrar.

                                                                     ----Respondents


For Petitioner(s)             :     Mr. Hapu Ram
For Respondent(s)             :     Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

25/01/2023

1. This writ petition has been filed by the petitioner-Institution

raising a grievance that the respondents are not granting

permission to establish Paramedical College for Diploma in Medical

Laboratory Technology Course and Diploma in Radiation

Technology Course and are also not passing appropriate orders for

granting permission to establish the said college.

2. 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

[2023/RJJD/002231] (2 of 2) [CW-1491/2023]

aforementioned courses within a period of three weeks from

today.

3. In case such application is filed by the petitioner-Institution,

it is expected that the respondent No.2 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.

4. Ordered accordingly.

5. Writ petition and stay petition stand disposed of.

(VINIT KUMAR MATHUR),J 29-Shahenshah/-

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