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Global Vision Society vs State Of Rajasthan
2021 Latest Caselaw 13062 Raj

Citation : 2021 Latest Caselaw 13062 Raj
Judgement Date : 24 August, 2021

Rajasthan High Court - Jodhpur
Global Vision Society vs State Of Rajasthan on 24 August, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14382/2018

Global Vision Society, Jaipur, Office At 548, B.j.s. Colony, Paota C-Road, Jodhpur (Raj.)- Through Its Secretary- Jabar Singh S/o Tej Singh, Aged 64 Years

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Medical And Health (Gr.3) Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.)

2. Joint Secretary, Medical And Health (Gr.3) Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.)

3. Rajasthan Nursing Council, Jaipur (Raj.)- Through Its Registrar

----Respondents

For Petitioner(s) : Mr.Bhavit Sharma, Adv. For Respondent(s) : Mr.Pankaj Sharma, AAG (1 & 2) Mr.Mahendra Vishnoi, Adv. (3)

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

24/08/2021

The matter comes up on an application preferred on behalf of

the petitioner. The only prayer in the application is to inspect, if

necessary, the petitioner-Institute and pass appropriate orders for

granting permission to establish Nursing College for GNM course.

In view of the limited prayer, this Court deems it proper to

dispose of the writ petition itself with direction to the respondents

to inspect, if necessary, the petitioner-Institute after the requisite

formalities are completed by the petitioner, and pass appropriate

order preferably within a period of three months from today

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

(2 of 2) [CW-14382/2018]

Ordered accordingly.

Stay petition also stands disposed of

(MANOJ KUMAR GARG),J

124-Prashant/NK

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