Rajasthan High Court - Jodhpur
New India Public School Samiti (New ... vs State Of Rajasthan (2023/Rjjd/005184) on 13 February, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023/RJJD/005184] (1 of 2) [CW-18838/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18838/2022
New India Public School Samiti (New Indian Veterinary College),
Nawalgarh, Jhunjhunu, Rajasthan, Through Its Secretary Shri
Nagarmal S/o Shri Ram Kumar, Aged About 52 Years.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Animal Husbandry, Secretariat, Jaipur, Rajasthan.
2. The Rajasthan University Of Veterinary And Animal
Science Bikaner, Through Its Registrar, Veterinary
University Road, Near Deendayal Upadhyay Circle Bikaner,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Ankur Mathur
For Respondent(s) : -
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 13/02/2023 This writ petition has been filed by the petitioner-Institution raising a grievance that the respondents are not inspecting its college for granting permission to establish Livestock Assistant Diploma Training, Veterinary course 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 Veterinary College for conducting the (Downloaded on 15/02/2023 at 11:57:20 PM) [2023/RJJD/005184] (2 of 2) [CW-18838/2022] aforementioned courses 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.
The stay application and other pending applications, if any also stand disposed of.
(DR. PUSHPENDRA SINGH BHATI), J.
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