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Saraswati College Of Nursing vs State Of Rajasthan
2021 Latest Caselaw 10394 Raj

Citation : 2021 Latest Caselaw 10394 Raj
Judgement Date : 8 July, 2021

Rajasthan High Court - Jodhpur
Saraswati College Of Nursing vs State Of Rajasthan on 8 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8537/2021

Saraswati College Of Nursing, Saraswati Complex, Agra Road Dausa, Rajasthan, Through Its Authorized Representative Shri Nilesh Kumar Gupta S/o Shri Dinesh Kumar Natani, Aged About 35 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

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-8537/2021]

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

academic-session 2020-21.

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 80 for B.Sc. Nursing

Course for academic-session 2020-21 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

59-msrathore/-

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