Rajasthan High Court - Jodhpur
Sagar Edu. Inst. Of Health And ... vs State Of Rajasthan on 2 August, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Misc Application No. 173/2021
Sagar Edu. Inst. Of Health And Science Society, Through Its
Secretary Sh. Laxman Singh Khinchi S/o Onkar Lal Singh, Aged
About 50 Years, Residence Of Canal Road, Opp. Gujrati Bhawan,
Gumanpura, Kota, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Medical And
Health (Group-Iii) Department, Government Of
Rajasthan, Secretariat, Jaipur.
2. Rajasthan Nursing Council, Through Its Registrar B-39,
Sardar Patel Marg, C-Scheme, Jaipur, Rajasthan.
3. Additional Director (Training), Legal And Health
Department, Secretariat, Jaipur, Rajasthan.
4. Rajasthan Private Nursing Schools And Colleges
Federation, Through Its President, 357, Laxmi Nagar,
Paota B Road, Jodhpur, Rajasthan - 342001
----Respondents
For Petitioner(s) : Mr. Ankur Mathur
For Respondent(s) : Mr. Mahendra Bishnoi
(2 of 3) [WMAP-173/2021]
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
02/08/2021
This Civil Misc. Application under Article 226 of the
Constitution of India has been preferred on behalf of the
petitioner-applicant for recalling of the order dated
12.7.2021 passed in SBCWP No.961/2021.
It is submitted that the respondent No.2 has moved
an application (01/21) in SBCWP No.961/2021 under
Article 226 of the Constitution of India for dismissal of
the aforesaid writ petition as being not maintainable on
the ground of territorial jurisdiction.
On 12.7.2021, learned counsel for the respondent
No.2 has made a prayer before this Court that he may be
permitted to withdraw the application (01/21) moved in
SBCWP No.961/2021, however, due to inadvertence,
instead of the aforesaid application (01/21), the writ
petition SBCWP No.961/2021 itself has been dismissed as
withdrawn on the ground of non maintainability.
Learned counsel for the petitioner-applicant, thus,
prayed that while allowing this Civil Misc. Application, the
order dated 12.7.2021 passed in SBCWP No.961/2021
may be recalled; the aforesaid writ petition may kindly be
ordered to be restored to its original number and the
(3 of 3) [WMAP-173/2021]
application (01/21) moved in the above-referred writ
petition may be ordered to be dismissed as withdrawn.
In view of the above, this Civil Misc. Application is
allowed. The order dated 12.7.2021 passed in SBCWP
No.961/2021 is hereby recalled; the aforesaid writ
petition is restored to its original number and the
application (01/21) moved in the above-referred writ
petition is dismissed as withdrawn.
Ordered accordingly.
(VIJAY BISHNOI),J
196-msrathore/-
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