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Dr. Choudhary College Of Nursing vs State Of Rajasthan
2021 Latest Caselaw 12915 Raj

Citation : 2021 Latest Caselaw 12915 Raj
Judgement Date : 18 August, 2021

Rajasthan High Court - Jodhpur
Dr. Choudhary College Of Nursing vs State Of Rajasthan on 18 August, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10921/2021

Dr. Choudhary College Of Nursing, 472, Sector-4, Hiran Magri Tehsil Girva, Udaipur, Rajasthan, Through Its Principal Shri Rahul Vyas S/o Shri Mahadev Prasad Vyas, Aged About 34 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. Ankur Mathur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/08/2021

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

(2 of 2) [CW-10921/2021]

enhancement of seats in B.Sc. Nursing Course for the

academic-session 2021-21 onwards.

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 30 to 60 for B.Sc. Nursing

Course for academic-session 2021-21 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 stands disposed of accordingly.

(VIJAY BISHNOI),J

36-msrathore/-

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