Shree Ram College Of Paramedical ... vs State Of Rajasthan ...
2024 Latest Caselaw 176 Raj

Rajasthan High Court - Jodhpur

Shree Ram College Of Paramedical ... vs State Of Rajasthan ... on 8 January, 2024

Bench: Vijay Bishnoi, Rajendra Prakash Soni

[2024:RJ-JD:850-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                      D.B. Spl. Appl. Writ No. 560/2023

Nimt College Of Para Medical Sciences, Bagrana, Post Kanota,
Agra Road, Jaipur, Through Director Dr. R.d. Sharma S/o Shri K.g
Sharma Aged About 64 Years.
                                                                       ----Appellant
                                       Versus
1.       State Of Rajasthan, Through Principal Secretary, Medical
         And Health Department, Government Secretariat, Jaipur,
         Rajasthan.
2.       Rajasthan Para Medical Council, Through Its Registrar, C-
         7-A, Sultan House, Sawai Jai Singh Highway, Jaipur,
         Rajasthan.
3.       Society Of Private Para-Medical Institute, Office At 144,
         Kamla Nehru Nagar, Jodhpur, Rajasthan.
                                                                    ----Respondents
                                 Connected With
                      D.B. Spl. Appl. Writ No. 563/2023
Shree Ram College Of Paramedical Sciences, 46, Vivek Vihar
Post Kanota, Jaipur, Rajasthan Through Its Director Dr. R.d.
Sharma S/o Shri K.g Sharma, Aged About 64 Years.
                                                                       ----Appellant
                                       Versus
1.       State Of Rajasthan, Through Principal Secretary, Medical
         And Health Department, Government Secretariat, Jaipur,
         Rajasthan.
2.       Rajasthan Para Medical Council, Through Its Registrar, C-
         7-A, Sultan House, Sawai Jai Singh Highway, Jaipur,
         Rajasthan.
3.       Society Of Private Para-Medical Institute, Office At 144,
         Kamla Nehru Nagar, Jodhpur, Rajasthan.
                                                                    ----Respondents
                      D.B. Spl. Appl. Writ No. 604/2023
Dr. Dayal Institute Of Paramedical Technology, 43, 44, Vijaypura,
Vivek Vihar Post Jamroli, Jaipur, Through Its Director Dr. R.d.
Sharma S/o Shri K.g Sharma Aged About 64 Years.
                                                                       ----Appellant

                        (Downloaded on 08/01/2024 at 08:53:12 PM)
                                    [2024:RJ-JD:850-DB]                   (2 of 2)                        [SAW-560/2023]


                                                                        Versus
                                   1.       State Of Rajasthan, Through Principal Secretary, Medical
                                            And Health Department, Government Secretariat, Jaipur,
                                            Rajasthan.
                                   2.       Rajasthan Para Medical Council, Through Its Registrar, C-
                                            7-A, Sultan House, Sawai Jai Singh Highway, Jaipur,
                                            Rajasthan.
                                   3.       Society Of Private Paramedical Institute, Office At 144,
                                            Kamla Nehru Nagar, Jodhpur, Rajasthan.
                                                                                                     ----Respondents


                                   For Appellant(s)           :     Mr. Ankur Mathur
                                   For Respondent(s)          :     Mr. Bhavit Sharma



                                                   HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Judgment

08/01/2024

In view of the fact that the Rajasthan Para Medical Council in

its meeting dated 01.12.2023 has already allowed the appellant-

institutions to participate in the on going counseling for the

academic session 2023-2024 and the appellant-institutions have

also participated in the said counseling, these Special Appeals

have become infructuous.

Hence, these appeals are dismissed as having become

infructuous.

(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J 8-DivyaTak/-

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