SHREE BALAJI EDUCATION SOCIETY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226 of the Constitution of India with the following prayer:- It is therefore, most humbly and respectfully prayed that this writ petition may kindly be allowed and:

(2.) Learned counsel for the petitioner-institution submits that the petitioner-institute has not been included for the ongoing counseling for the academic session 2023-2024 for intake of the students in the petitioner-institution despite the fact that the earlier writ petition preferred by the petitioner i.e SBCWP No. 15049/2016 came to be disposed of while setting aside the order dtd. 6/3/2014 while taking into consideration that no FIR was registered against the petitioner-institute.

(3.) Learned counsel appearing for the respondent-State fairly submits that she has received a communication today i.e. 16/1/2024 passed by the Joint Secretary, Department of Health, Jaipur, in which, it has been stated that the ban which was imposed upon the petitioner-institute vide order dtd. 6/3/2014 restraining them from taking admission for the academic session 2014-2015 till further orders, has now been lifted with immediate effect.