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Maa Gayatri School Of Nursing vs State Of Rajasthan
2021 Latest Caselaw 10923 Raj

Citation : 2021 Latest Caselaw 10923 Raj
Judgement Date : 15 July, 2021

Rajasthan High Court - Jodhpur
Maa Gayatri School Of Nursing vs State Of Rajasthan on 15 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8539/2021

Maa Gayatri School Of Nursing, Through Its Authorized Representative Shri Karan Singh Rathore S/o Shri Durjan Singh Rathore, Aged About __ Years R/o Plot No. 6-7, Transport Nagar, Bedvas, District Udaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Medical And Health (Group-Iii) Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Rajasthan Nursing Council, Through Its Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur (Rajasthan).

3. 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

15/07/2021

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

enhancement of seats in GNM Nursing Course for the

academic-session 2020-21 onwards.

(2 of 2) [CW-8539/2021]

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 50 to 60 for GNM Nursing

Course for academic-session 2020-21 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 stand disposed of accordingly.

(VIJAY BISHNOI),J

46-msrathore/-

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