Lord (Leading Org. For Rural ... vs State Of Maharashtra Thr. ...
2021 Latest Caselaw 16804 Bom

Judgment                          1               W.P.No.4913.2021.odt



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                     NAGPUR BENCH, NAGPUR.

                 WRIT PETITION NO. 4913 OF 2021


      LORD (Leading Organization for Rural
      Development), through its Secretary,
      Shriram Towers, Flat No.203, Tirupati
      Complex, Behind Battuwar Building,
      Main Chandrapur Road,
      Tahsil and District Gadchiroli-440009.
                                               .... PETITIONER

                            // VERSUS //

1)    State of Maharashtra,
      through its Secretary,
      Department of Medical Education
      and Drugs, Mantralaya, Mumbai-32.

2)    Maharashtra State Board of Nursing
      and Paramedical Education,
      through its Director,
      Government Dental College and
      Hospital building, 4th Floor,
      St. Georges Hospital area,
      P.D'mello Road, Fort, Mumbai-400001.
                                             .... RESPONDENTS
______________________________________________________________
     Shri Anand Parchure, Advocate for the petitioner.
     Shri N. R. Patil, A.G.P. for respondent No.1.
     Shri M. M. Sudame, Advocate for respondent No.2.
______________________________________________________________


                  CORAM : SUNIL B. SHUKRE AND
                          ANIL L. PANSARE, JJ.

DATED : 03.12.2021

ORAL JUDGMENT : (Per Sunil B. Shukre, J.) Judgment 2 W.P.No.4913.2021.odt

1. Heard Shri Anand Parchure, learned counsel for the

petitioner, Shri N. R. Patil, learned A.G.P. for respondent No.1 and Shri

M. M. Sudame, learned counsel for respondent No.2, both of whom

appear by waiving notice.

2. Rule. Rule made returnable forthwith. Heard finally by

consent of the learned counsel appearing for the parties.

3. It is not in dispute that the issue involved in this petition is

covered by the judgment dated 19 th October, 2020, rendered in Sant

Gadgebaba Shikshan Prasarak Mandal Vs. The State of Maharashtra

and Ors., Writ Petition No.6744 of 2020, decided along with other

petitions, therefore, this petition can also be disposed of on same lines.

4. The Writ Petition is partly allowed.

5. Respondent No.2 Board shall consider the application of

the petitioner for opening of new GNM/ANM college, carry out the

inspection and forward the proposal to the Government by 31 st

December 2021. The State Government shall thereafter take decision,

for grant of essentiality certificate to the petitioner on its own merits.

The said decision may be taken latest by 31 st January, 2022 and Judgment 3 W.P.No.4913.2021.odt

communicated to respondent No.2, thereafter, the further process may

be done immediately.

Rule accordingly. No costs.

(ANIL L. PANSARE, J.) (SUNIL B. SHUKRE J.)

Kirtak

Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:03.12.2021 19:13