SUDHA MEDICAL COLLEGE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed on behalf of the petitioner - Sudha Medal College (for short "petitioner-college") with following prayer :-

(2.) The facts germane to the present writ petition as narrated in the pleadings as well as during elaborate arguments advanced on behalf of the parties, are briefly stated as under :-

(3.) The short reply to the writ petition has been filed on behalf of the respondent - RUHS objecting the prayer made on behalf of the petitioner - college raising preliminary objection that the petitioner - college has concealed a material fact that earlier for the AY 2025-26, the petitioner - college applied for affiliation only with intake capacity of 100 seats and the same has already been granted to the petitioner - college. However, the said fact has not been disclosed by the petitioner - college.