Rajasthan High Court - Jodhpur
Jain Veterinary Training ... vs State Of Rajasthan ... on 7 October, 2023
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:33459]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15938/2023
Jain Veterinary Training Institute, 24, Ram Lal Colony, Ssb Road,
P.o. Nathawala, Village 3 E Chhoti, Sri Ganganagar, Rajasthan
Being Run And Managed By Jain Welfare Trust, 107, Old Dhan
Mandi, Sri Ganganagar Through Its Secretary Rahul Jain S/o
Rajendra Kumar Jain, Aged 37 Years, R/o S.a. 08, Ridhi Sidhi
Enclave I, Sri Ganganagar, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Director, Animal
Husbandry Department, Jaipur.
2. Deputy Secretary To The Government, Department Of
Animal Husbandry, Secretariat, Jaipur.
3. Rajasthan University Of Veterinary And Animal Science,
Bikaner Through Its Registrar.
----Respondents
For Petitioner(s) : Ms. Swati Shekhar
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
07/10/2023
1. Learned counsel for the petitioner-institution submits that
the controversy involved in the present writ petition has already
been decided by a coordinate Bench of this Court in the case of
Professor S Karan Shiksha Samiti Vs. State of Rajasthan &
Ors. (S.B. Civil Writ Petition No.24692/2018) decided on
09.04.2019.
2. Learned counsel for the petitioner-institution submits that
the issue involved in this writ petition is no more res-integra in
view of the adjudication by a Constitution Bench of the Apex Court
of the land in the case of Islamic Academy of Education Vs. State
of Karnataka : 2003 (6) SCC 679, which reads thus:
(Downloaded on 12/11/2023 at 07:18:45 AM)
[2023:RJ-JD:33459] (2 of 2) [CW-15938/2023]
"25. Privately managed educational institutions imparting
professional education in the fields of (33) medicine,
dentistry and engineering have spurted in the last few
decades. The right of the minorities to establish an
institution of their own choice in terms of clause(1) of
Article 30 of the Constitution of India is recognized; so is
the right of a citizen who intends to establish an institution
under Article 19(1)(g) thereof. However, the fundamental
right of a citizen to establish an educational institution and
in particular a professional institution is not absolute.
These rights are subject to regulations and laws imposing
reasonable restrictions. Such reasonable restriction in
public interest can be imposed under Clause (6) of Article
19 and regulations under Article 30 of the Constitution of
India. The right to establish an educational institution,
although guaranteed under the Constitution, recognition
of affiliation is not. Recognition or affiliation of professional
institution must be in terms of statute."
3. Learned counsel for the petitioner-institution submits that
the petitioner-institution will file the detail representation before
the respondents within a period of fifteen days from today and the
respondents may be directed to consider its representation in the
light of the judgment passed in the case of Professor S Karan
Shiksha Samiti (supra).
4. In view of submissions made by learned counsel for the
petitioner-institution, respondents are directed to decide the
representation of the petitioner-institution in accordance with law
preferably within a period of three months from the date of
receiving representation along with certified copy of this order.
5. The writ petition as well as stay petition are disposed of.
(DR.PUSHPENDRA SINGH BHATI), J.
728-/Jitender//-
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