S.D. Gnm Nursing College vs State Of Rajasthan-State

Citation : 2022 Latest Caselaw 8600 Raj
Judgement Date : 4 July, 2022

Rajasthan High Court - Jodhpur
S.D. Gnm Nursing College vs State Of Rajasthan-State on 4 July, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8254/2022 S.D. GNM Nursing College, Khajuwala, District Bikaner (Raj.) Running By Society Swami Dayanand Shikshan Avm Vikash Sansthan, Khajuwala, District Bikaner (Rajasthan) Through Its Secretary Shri Dalip Kumar S/o Shri Bhoopram, Aged About 49 Years, R/o Village Khajuwala, P.o. And Tehsil Khajuwala, District Bikaner (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan-State, Through Principal Member, Medical And Health Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Rajasthan Nursing Council, Through Its Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur, (Rajasthan).

3. Rajasthan University Of Health And Sciences, Through Its Registrar, Kumbha Marg, Pratap Nagar, Jaipur, Rajasthan.

----Respondents For Petitioner(s) : Mr. Manoj Purohit HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 04/07/2022 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 Nursing College for GNM 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 Nursing College for conducting the (Downloaded on 04/07/2022 at 08:58:42 PM) (2 of 2) [CW-8254/2022] aforementioned course before the respondent No.2, within a period of three weeks from today.

In case such application is filed by the petitioner-Institution, it is expected that the respondent No.2 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.

(VIJAY BISHNOI),J 155-AjaySingh/-

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