Rawat Nursing College vs State Of Rajasthan
2021 Latest Caselaw 10924 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8838/2021

Rawat Nursing College, Karni Vihar, Heerapura, Ajmer Road, Jaipur - 302024, Through Its Secretary Hemendra Singh Rawat S/o Shri Bacchan Singh Rawat, Aged 32 Years, Resident Of 141, Swami Vihar, Santosh Nagar, Behind Krishna Heart Hospital, Ajmer Road, Jaipur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Additional Chief Secretary, Medical And Health Services, Govt. Of Rajasthan, Secretariat, Jaipur.

2. Deputy Secretary To The Govt. (Group-3), Department Of Medical And Health, Govt. Of Rajasthan, Secretariat, Jaipur.

3. Rajasthan Nursing Council, Through Its Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur, Rajasthan 302001.

4. Rajasthan University Of Health Sciences, Through Its Registrar, Sector 18 Rd, Kumbha Marg, Sector 18, Pratap Nagar, Jaipur, Rajasthan 302033.

                                                                     ----Respondents


For Petitioner(s)             :    Mr. Yash Pal Khileree
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

(2 of 2) [CW-8838/2021]

enhancement of seats in B.Sc. Nursing Course and Post

Basic B.Sc. (N) 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 100 for B.Sc. Nursing

Course and from 30 to 50 for the Post Basic 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

50-msrathore/-

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