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Vedanshi College Of Nursing vs State Of Rajasthan
2021 Latest Caselaw 12310 Raj

Citation : 2021 Latest Caselaw 12310 Raj
Judgement Date : 6 August, 2021

Rajasthan High Court - Jodhpur
Vedanshi College Of Nursing vs State Of Rajasthan on 6 August, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10166/2021

Vedanshi College Of Nursing, Village Umarda, Gram Panchayat Kanpur, Taluka Girwa, Udaipur, Through Its Principal Shri Utsav Jain S/o Shri Vipin Kumar, Aged About 36 Years.

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Medical And Health Department, Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).

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

3. Rajasthan University Of Health And Science, Through Its Registrar, Kumbha Marg, Partap Nagar, Jaipur, Rajasthan.

4. Private Physiotherapy, Nursing And Para Medical Institutions Society, Branch Office Jodhpur Through Its Secretary, Plot No. 273, Subhash Nagar, Pal Road, Jodhpur Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Uttam Khan for Mr. Ankur Mathur
For Respondent(s)         :



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

06/08/2021

Learned counsel for the petitioner has submitted that in SB

Civil Writ Petition No.5227/2021 (Gayatri Vidhyapeeth Vs.

State of Rajasthan and Others), this Court has issued a

direction to the respondents to consider the application of the

petitioner-institution for enhancement of seats in B.Sc. Nursing

Course for the academic-session 2020-21 onwards.

(2 of 2) [CW-10166/2021]

In view of the above, this writ petition is disposed of with a

direction to the respondents to consider and decide the application

of the petitioner-Institution for enhancement of seats from 40 to

60 for B.Sc. Nursing Course for academic-session 2020-21

onwards by making proper inspection and completing all

necessary formalities. Appropriate speaking order shall be passed

preferably within a period of three months from today strictly in

accordance with law, if the Covid-19 situation improves.

Stay petition also stand disposed of accordingly.

(VIJAY BISHNOI),J

60-Taruna/-

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