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High CourtsSingle Bench(2023) 01 RAJ CK 0083

Kalptaru College Of Physiotherapy vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 19 January 2023

HON’BLE JUDGES
Vinit Kumar Mathur, J
RESULT
Disposed Of
CASE NUMBER
S.B. Civil Writ Petition No. 18765 Of 2022

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Judgment

6 paragraphs · 157 words

Vinit Kumar Mathur, J

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 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.