Navjeevan Shikshan Sansthan vs The State Of Rajasthan ...
2023 Latest Caselaw 2388 Raj

[2023/RJJD/007326]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3726/2023

Navjeevan       Shikshan        Sansthan,          (Navjeevan           College    Of
Physiotherapy) Nh-52, Khuri Bari, Laxmangarh, Sikar Through
Its Secretary, Sunil Kumar, S/o Of Banwari Lal, Age 39 Years,
Resident Of Bhookron Ka Bas, Rashidpura, Sikar, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through Its Secretary, Medical
         And    Health    Department,          Government          Of    Rajasthan,
         Secretariat, Jaipur.
2.       The Rajasthan University Of Health Science, Through Its
         Registrar, Kumbha Marg, Sector-18, Pratap Nagar, Tonk
         Road, Jaipur.
3.       Private     Physiotherapy,         Nursing         And    Para        Medical
         Institutions Society, Branch Office Jodhpur Through Its
         Secretary,    Plot    No.273,        Subhash         Nagar,     Pal    Road,
         Jodhpur, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Shreyansh Mardia
For Respondent(s)          :     Ms. Vrinda Samdani for Ms. Vandana
                                 Bhansali, AGC



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

22/03/2023

      At the outset, learned counsel for the petitioner has drawn

attention of this court towards the judgment passed by this Court

in Kalptaru College of Physiotherapy Vs. State of Rajasthan

& Ors. (SBCWP No.18765/2022) decided on 19.01.2023 and

prays that present petition be disposed of in similar terms. Hence,

identical order is being passed herein.




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                                    [2023/RJJD/007326]                     (2 of 2)                        [CW-3726/2023]



                                          The grievance of the petitioner in this writ petition is that the

                                   respondents are not inspecting its college for granting permission

                                   to establish Physiotherapy College for BPT Course with 60 seats

                                   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

                                   permission for establishing Physiotherapy College for conducting

                                   the aforementioned course within a period of three weeks from

                                   today.

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

                                   it is expected that the respondents 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.


                                                                  (DR. PUSHPENDRA SINGH BHATI), J.

120-Sudheer/-

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