Mahatma Gandhi Seva Sansthan vs State Of Rajasthan
2021 Latest Caselaw 10366 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8449/2021

Mahatma Gandhi Seva Sansthan, Rajasthan Lawan, Dausa, Rajasthan, Through Its Representative Shri Jitendra Kumar S/o Shri Govind Narayan, Aged About 46 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 Phsiotherapy, 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
For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/07/2021

The only prayer in the present petition is to inspect

the petitioner-Institute and pass appropriate orders for

granting permission to establish Nursing College for B.Sc.

(N) course.

In view of the limited prayer, this Court deems it

proper to dispose of the writ petition with direction to the

(2 of 2) [CW-8449/2021]

respondents to inspect 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.

Ordered accordingly.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J

51-msrathore/-

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