Late Smt. Vidyawanti Labhu Ram ... vs State Of Rajasthan ...
2023 Latest Caselaw 1048 Raj

[2023/RJJD/002251]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5432/2022

Late Smt. Vidyawanti Labhu Ram Foundation for Science, Research And Social Welfare, H.h. Farm, Chak 1 E Chhoti, Sri Ganganagar Through Secretary Of The Trust Gorav Gupta Son Of Late Shri Surender Kumar Aggarwal, By Caste Aggarwal, Aged About 49 Years, Resident Of H.h. Farm, Chak 1-E Chhoti, Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Director, Department Of Veterinary And Animal Husbandry Science, Government Of Rajasthan, Jaipur.

2. Rajasthan University Of Veterinary And Animal Sciences, Bikaner.

----Respondents

For Petitioner(s) : Mr. Gopi Ram Goyal For Respondent(s) : Mr. A. K. Gaur, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

25/01/2023

Heard learned counsel for the parties.

The present writ petition has been filed with the following

prayers :-

"(I). By an appropriate writ, order or direction to the respondents to consider the application Form of the petitioner's Trust for opening the Surendera Veterinary Training Institute for the Academic Year 2021-22;

(ii). Further by an appropriate writ, order or direction may kindly be issued to the respondents for constituting a Committee of making the inspection of the petitioner's Institution as per Policy 2020;".

[2023/RJJD/002251] (2 of 2) [CW-5432/2022]

Learned counsel for the petitioner submits that since the new

policy, namely, Department Procedure/Guidelines/Policy for

Establishment of Veterinary and Animal Science College in Private

Sector, 2022 (hereinafter referred to as 'the Policy of 2022') has

been come into vogue and, therefore, he may be permitted to file

a fresh application along with fee and documents for grant of 'No

Objection Certificate' to the State Government in accordance with

the Policy of 2022. He submits that the State Government may be

directed to consider and decide the fresh application of the

petitioner-Institute at the earliest.

The submissions made by learned counsel for the petitioner

is not opposed by learned Additional Advocate General and he

submits that in the event of petitioner files fresh application in

accordance with the policy of 2022, the same shall be considered

and decided expeditiously.

Considering the submissions made at the Bar, the present

writ petition is disposed of with a direction to the petitioner-

Institute to file a fresh application along with fee and documents

before the respondents for the grant of 'No Objection Certificate'

in accordance with the policy of 2022 and the respondents after

receipt of such application shall consider and decide the same

expeditiously preferably within a period of four weeks from the

date of receipt of said application.

(VINIT KUMAR MATHUR),J 35-SanjayS/-

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