Sunrise Veterinary College vs State Of Rajasthan And Others

Dr. Nupur Bhati, J

Learned counsel for the petitioner submits that in similar controversy, a Co-ordinate Bench of this Court has disposed of the writ petition bearing No.6397/2022 with the direction to the respondents to decide the application of the petitioner within a particular time frame.

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 Veterinary College for LSA Course 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 Veterinary College for conducting the aforementioned courses 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. Writ petition and stay petition stand disposed of.