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Judgment
Vijay Bishnoi, J
Learned counsel for the petitioner-institution submits that the identical matter has been disposed of by a Co-ordinate Bench of this Court vide order dated 09.04.2021 rendered in Gayatri Vidhyapeeth Vs. State of Rajasthan & Ors. (SBCWP No.6345/2021) and prays that present petition be disposed of in similar terms. Hence, identical order is being passed herein.
The only prayer in the present petition is to inspect, if necessary, the petitioner-institute and pass appropriate orders for granting permission to establish Paramedical DMLT, DRT, DOTT and DECG courses.
In view of the limited prayer, this Court deems it proper to dispose of the writ petition with the direction to the respondents to inspect, if necessary, the petitioner-institute in accordance with law, after the requisite formalities are completed by the petitioner-institution, and pass appropriate order.
The writ petition is disposed of in the above terms.
The stay application as well as all pending applications also stand disposed of accordingly.