SHREE SHYAM PARAMEDICAL COLLEGE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner - Institution has challenged the order dtd. 19/2/2024, whereby its application for recognition has been turned down by the respondent - Rajasthan Para Medical Council, Jaipur (hereinafter referred to as 'the Council').

(2.) The relevant facts are that the petitioner - Institution had submitted an application, pursuant to direction given by this Court in earlier writ petition being S.B. Civil Writ Petition No. 1742/2023 filed by the petitioner - Institution.

(3.) Normally, an institution is required to submit an application for recognition in terms of Regulation No. 52 of Rajasthan Para- medical Council (Amendment) Regulations, 2023 (hereinafter referred to as 'the Regulations of 2023'), but nevertheless, the petitioner's application was considered by the respondent - Council and vide order dtd. 19/2/2024, the same was rejected, pointing out as many as 8 discrepencies.