Bombay High Court
Vidyawardhini Shikshan And Krida ... vs State Of Maharashta, Thr. ... on 18 August, 2021
Bench: S.B. Shukre, Anil S. Kilor
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 2204 OF 2021
Chandrakanta Bahuddeshiya Shikshan Sanstha
Through its Secretary,
Paradsinga Road, Near Railway Crossing,
Chavan Layout, Katol, Tah. Katol,
Dist. Nagpur .... PETITIONER
// VERSUS //
1. State of Maharashtra
Through its Secretary,
Medical Education & Drugs
Department, Mantralaya,
Mumbai - 400032
2. Maharashtra State Board of Nursing
and Paramedical Education,
Government Dental College Building,
4th Floor, St. George Hospital Campus,
P.D' Melo Road, Fort,
Mumbai - 400001 .... RESPONDENTS
AND
WRIT PETITION NO. 2866 OF 2021
Hari Om Bahuuddeshiya Krida Va Sanskrutik
Sanstha, Through its President/Secretary,
At Sundarkhed,
District : Buldhana - 443001 .... PETITIONER
// VERSUS //
1. State of Maharashtra
Through its Secretary,
Medical Education & Drugs
Department, Mantralaya,
Mumbai - 400032
2. Maharashtra State Board of Nursing
and Para-Medical Education,
Through its Registrar,
Government Dental College & Hospital,
4th Floor, St. Georges Hospital Compound,
Fort, Mumbai - 1 .... RESPONDENTS
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AND
WRIT PETITION NO. 2867 OF 2021
Vidyawardhini Shikshan & Krida Prasarak
Mandal, Through its President/Secretary,
At Yelgaon,
District : Buldhana .... PETITIONER
// VERSUS //
1. State of Maharashtra
Through its Secretary,
Medical Education & Drugs
Department, Mantralaya,
Mumbai - 32
2. Maharashtra State Board of Nursing
and Para-Medical Education,
Through its Registrar,
Government Dental College & Hospital,
4th Floor, St. Georges Hospital Compound,
Fort, Mumbai - 1 .... RESPONDENTS
Mr. Anand Parchure, Advocate for petitioner in all Writ Petitions.
Ms. N.P. Mehta, AGP for respondent/State in Writ Petition No.2204/2021.
Mr. A.S. Fulzele, Addl.GP for respondent/State in Writ Petition No.2866/2021.
Ms. Ketki Joshi, GP for respondent/State in Writ Petition No.2867/2021.
Mr. Mohan M. Sudame, Advocate for respondent No.2 in all Writ Petitions.
________________________________________________________________
CORAM : SUNIL B. SHUKRE, AND
ANIL S. KILOR, JJ.
DATE : 18th AUGUST, 2021.
ORAL JUDGMENT: [PER: S.B. Shukre, J.]
Heard.
2. Rule. Rule made returnable forthwith. These writ
petitions are heard finally with the consent of the learned counsel
for the respective parties.
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3. Along with the petitioners, the petitioners are aggrieved
by the inaction of respondents to take decision as regards the
proposal submitted by these petitioners seeking enhancement of
intake capacity for the RANM and RGNM courses run by the
petitioners.
4. Shri Sudame, learned counsel for respondent No.2, on
instructions, submit that an inspection shall be taken by respondent
No.2 and report of the inspection with necessary
suggestions/recommendations shall be sent by respondent No.2 to
respondent No.1, within a period of six weeks from the date of the
order.
5. Learned AGP submits that if the report is received from
respondent No.2, sufficient time be given to the respondent No.1 for
taking appropriate decision on the report. In view of above, we
direct the respondent No.2 to carry out the inspection and send the
report thereof to the respondent No.1, in accordance with law,
within a period of six weeks from the date of the order. We further
direct that respondent No.1 shall take appropriate decision on the
report, in accordance with law, within a period of three weeks from
the date of the receipt of the report. The petitions are allowed to
this extent.
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6. The writ petitions are disposed of in the above terms.
No costs.
Rule is made absolute in the above terms.
JUDGE JUDGE
Prity
