Shri Balaji Shikshan Sansthan vs State Of Rajasthan
2021 Latest Caselaw 12626 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Writ Misc Application No. 188/2021

in

S.B. Civil Writ Petition No. 7041/2021

Shri Balaji Shikshan Sansthan, C/o 205 Subhash Nagar, Bhilwara, Rajasthan, Through Its President Shree Pramod Tiwari S/o Shri Gopal Lal Tiwari, Aged About 37 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, Branch Office Jodhpur Through Its Secretary, Plot No. 273, Subhash Nagar, Pal Road, Jodhpur Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ankur Mathur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/08/2021

This civil misc. application has been preferred on behalf of the petitioner-applicant seeking recalling of the order dated 26.7.2021 passed in SBCWP No.7041/2021.

Learned counsel for the petitioner has submitted that inadvertently, in the order dated 26.7.2021 passed in

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SBCWP No.7041/2021, word affiliating has been mentioned instead of word establishing. It is, thus, prayed that while recalling the order 26.7.2021 passed in SBCWP No.7041/2021, appropriate directions may kindly be issued.

In view of the above, the order 26.7.2021 passed in SBCWP No.7041/2021 is hereby recalled and it is directed that now the order shall be read as under :-

"Learned counsel for the petitioner has submitted that the only limited prayer of the petitioner is to the effect that the respondent may be directed to pass appropriate orders on the application filed by the petitioner- Institution for establishing Nursing College for B.Sc. (N) Course.

In view of the limited prayer of the learned counsel for the petitioner, the writ petition is disposed of with a direction to consider the application of the petitioner- Institution to establish a Nursing College for B.Sc. (N) Course. All the formalities shall be completed strictly in accordance with law preferably within a period of three months from today, if the Covid-19 situation improves.

Stay petition also stand disposed of."

The civil misc. application is disposed of. Ordered accordingly.

(VIJAY BISHNOI),J

ms rathore

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