Rajasthan High Court - Jaipur
Shri Dau Baba College Of Pharmacy vs State Of Rajasthan on 27 May, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9329/2019
Shri Dau Baba College Of Pharmacy
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Manish Kumar Sharma For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 27/05/2019 Counsel for the petitioner has placed reliance on (2000) 5 SCC 231 Jaya Gokul Educational Trust V/s. Commissioner & Secretary to Government Higher Education Department & Anr.
Counsel for the petitioner submits that AICTE has already approved 60 seats for D Pharm but despite the approval vide (Annexure-3) the RUHS is denying affiliation to the petitioner on the ground that Government has refused NOC where as NOC is not required.
Issue notice of the writ petition as also of stay application.
In the meanwhile, the petitioner shall be included in the panel for allotting the students by counselling for D. Pharm First Year 2019-2020 provisionally.
(SANJEEV PRAKASH SHARMA),J ANAND TANWAR /108 (Downloaded on 29/06/2019 at 04:21:33 AM) Powered by TCPDF (www.tcpdf.org)